Arun Kumar Singh vs State Of Bihar And Ors

Heard learned counsel for the petitioner and learned counsel for the respondents through video conference. Learned counsel for the petitioner

undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with

regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any

event within one month thereof.

The present writ petition has been filed “for quashing the order dated 20.04.2020 passed by the respondent no. 3 by which the license no.

120/2016 of the petitioner under public distribution system has been suspended; and the petitioner further prays to restore the license of the petitioner

forthwithâ€​.

Learned counsel for the petitioner submits that the license of the petitioner, who is a PDS dealer, has been suspended only on the basis of the first

information report instituted as Piro P.S. Case No. 97 of 2020. It is submitted that the conditions for suspension of the licence in terms of Clause 28 of

the Bihar Targeted Public DistributionneitherSystm (Control) Order 2016 are not satisfied as the petitioner is behind bars nor is he a fugitive. The

petitioner relies upon the order dated 07.03.2017 passed by a Coordinate Bench of this Court in CWJC No. 16733 of 2016 in which the order of

suspension of licence was quashed for similar reasons.

Learned counsel for the respondents appears and has been heard.

Having regard to the nature of the grievance of the petitioner and in view of the order dated 07.03.2017 passed by this Court in CWJC No. 16733

of 2016 in similar circumstances, the impugned order contained in memo no. 140 dated 20.04.2020 passed by learned Sub-Divisional Officer, Piro,

Bhojpur (Annexure-3) is hereby quashed. The writ petition stands allowed.

Needless to say, the supply of the articles in terms of the Bihar Targetted Public Distribution System (Control) Order, 2016 shall be restored to the

petitioner without delay.

Office shall follow-up to ensure that all defects are removed and compliance with the notices of this Court are made by the petitioner within the

stipulated time provided in para-1 hereinabove, failing which the matter shall be brought to the notice of this Court.