ABHI COKE PVT. LTD. Vs. JAINTIA HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. K. Paul, learned Sr. counsel appearing on behalf of the petitioner.

(2.) The petitioner has approached this Court being aggrieved by the impugned order passed by the respondent authorities/JHADC dtd. 18/11/2022, whereby the trading licence of the petitioner company was cancelled.

(3.) The learned Sr. counsel for the petitioner has submitted that the impugned order was passed without following the due procedure of the provision of Rule 19 (e) of the Jaintia Hills Autonomous District (Trading by Non-Tribal) Rules 2015 which provides for an opportunity to be heard before any steps or action be taken for cancellation of such licence. It is also submitted by the learned Sr. counsel that there is a provision for appeal under Rule 32 of the said Rules aforementioned, but because of the ensuing holidays, the petitioner could not approach the respondent authorities with the appeal within the specified period.