Md. Nurshad @ Md. Noorshad Alam vs The State Of Bihar
2023 Latest Caselaw 3868 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1942 of 2023
     ======================================================

Md. Nurshad @ Md. Noorshad Alam, Son of Late Md. Murtaza, Resident of Village- Pramanik Tola, P.S.- Abadpur, Block- Barsoi, District- Katihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Food and Consumer Protection Department, Government of Bihar, Patna.

2. The Divisional Commissioner, Purnea.

3. The District Magistrate, Katihar.

4. The Sub Divisional Officer, Barsoi, Katihar.

5. The Block Supply Officer, Barsoi, Katihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Kumar Rajdeep, Adv. For the Respondent/s : Mr. S. Raza Ahmad, AAG-5. ====================================================== CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY ORAL JUDGMENT Date : 21-08-2023 The present writ petition has been filed seeking

the following relief:-

"For issuance of a writ in the nature of Certiorari for quashing the Order dated 24.08.2022 passed in Supply Revision No.94/2022-23 by the Divisional Commissioner, which was filed against the order of the District Magistrate, Katihar, dismissing the appeal by order dated 10.08.2021 Supply Appeal No.159/2017-18 filed after order dated 29.02.2016 of the Sub- Divisional Officer, Barsoi, Katihar by which P.D.S license No. 1/09 of the petitioner was cancelled are liable to be set-aside as the same have been passed in Patna High Court CWJC No.1942 of 2023 dt.21-08-2023

violation of the principles of Natural Justice, in as much as the Impugned Orders have been passed without considering the facts and circumstances of the case."

2. Learned counsel appearing on behalf of the

petitioner has stated that the licence of the petitioner has been

cancelled on the sole ground that an F.I.R. has been lodged

against the petitioner. The counsel has stated that at no point of

time the petitioner was arrested nor he was declared a fugitive

after lodging of the F.I.R.. Thereafter, the cancellation of the

licence was solely based on the fact that the F.I.R. has been

lodged without putting the petitioner on show cause notice or

calling for an explanation, that the said cancellation is arbitrary,

illegally bad and contrary to the provisions of the Act. Further,

learned counsel for the petitioner has stated that the authority

concerned has cancelled the licence of the petitioner based on

the report sent by the Block Supply Officer on the very same

day without putting the petitioner on notice nor calling for any

explanation. Learned counsel for the petitioner has relied on the

judgement of a Division Bench of this Hon'ble Court passed in

C.W.J.C. No. 21179 of 2021 dated 22.02.2022.

3. Per contra the learned counsel appearing on

behalf of the respondents has stated that the present writ petition

is not maintainable, as all the authorities i.e. the Primary, the Patna High Court CWJC No.1942 of 2023 dt.21-08-2023

Appellate and the Revisional Authority have found that the

petitioner has violated the provisions of the Act. Learned

counsel has stated that after cancellation of the licence of the

petitioner, the petitioner has preferred an appeal and the same

was dismissed, thereafter, he has preferred a revision and the

Revisional authority has also dismissed the revision. Learned

counsel has stated that the finding of fact arrived at by all the

three authorities i.e. the Primary, the Appellate as well as the

Revisional Authority cannot be interfered under Article 226 of

the Constitution of India and prayed this Hon'ble Court to

dismiss the present writ petition.

4. A perusal of the impugned order shows that the

Sub-Divisional Officer has cancelled the licence of the

petitioner basing on the report sent by the Block Supply Officer.

The Block Supply Officer has reported to the Sub-Divisional

Officer that the F.I.R. has been lodged against the petitioner and

on the very same day the Sub-Divisional Officer has passed the

cancellation order without putting the petitioner on notice or

calling any show cause notice. Both the Appellate as well as the

Revisional Authority have lost sight of the fact that mere

pendency of the criminal case against the petitioner cannot be a

ground for cancellation of the licence of the petitioner. Patna High Court CWJC No.1942 of 2023 dt.21-08-2023

5. A Division Bench of this Hon'ble Court in the

Judgement dated 22.02.2022 passed in C.W.J.C. No. 21179 of

2021 under similar circumstances held as under:-

"The pendency of a criminal case cannot be a ground for cancellation of licence, as special provision has been made for such cancellation under the Bihar Targeted PDS (Control) Order, 2016.

Section 28 of the Bihar Targeted PDS (Control) Order, 2016 specifies that if an FIR is lodged against a licensee under the E.C. Act, 1955 or for any other criminal case or the licensee is sent to jail or he goes fugitive, his licence shall be suspended by the licensing authority with immediate effect and after serving show-cause notice to him in accordance with the provisions of the Civil Procedure Code and after giving him sufficient opportunity to present his case, an action would be taken within 180 days, as far as possible.

The outer limit of 180 days has been given so that the licence does not remain under animated suspension for a long time. It is one of the requirements under the Bihar Targeted PDS (Control) Order, 2016 that the PDS shop in a locality ought not to be kept vacant and the process of filling such vacant shops has to be a continuous one."

6. Having regard to the same, all the impugned

orders i.e. the order dated 29.02.2016 passed by the Sub-

Divisional Officer, Barsoi, Katihar, the appellate order dated Patna High Court CWJC No.1942 of 2023 dt.21-08-2023

10.08.2021 passed by the District Magistrate, Katihar and the

revisional order dated 24.08.2022 passed by the Divisional

Commissioner, Purnea are set aside and the licence of the

petitioner is restored and the petitioner shall be supplied the

commodities for distribution. In case, the authorities want to

take any action, the petitioner shall be put on notice and given

an opportunity of submitting his explanation and hearing and

necessary orders passed in accordance with law. The entire

exercise shall be completed within a period of two months from

the date of the receipt of the copy of this order.

7. With the above directions, the present writ

petition is allowed.

(A. Abhishek Reddy , J)

shakir/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          26.08.2023
Transmission Date       NA