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Judgment
The petitioner is an authorised retail distributor of ARD No.29 in Ayyankunnu Grama Panchayath, Iritty Taluk from 01.01.1996. The licence issued to the petitioner is being renewed from time to time and according to him, the same is valid up to 31.03.2023. The petitioner has been issued with Ext.P3 show cause notice by the District Supply Officer, Kannur, asking to show cause why the license issued to him shall not be cancelled. He has submitted Ext.P5 reply to Ext.P3. The petitioner apprehends that the 4th respondent/District Supply Officer may cancel the license pursuant to Ext.P3, without considering Ext.P5 reply and without hearing him.
Heard the learned Counsel for the petitioner and the learned Government Pleader.
The learned Government Pleader, on instructions, submits that, the 4th respondent will pass orders pursuant to Ext.P3 only after considering Ext.P5 objection and hearing the petitioner.
In the facts and circumstances of the case and considering the submissions made across the Bar, there will be a direction to the 4th respondent/District Supply Officer to pass orders pursuant to Ext.P3 after hearing the petitioner and considering Ext.P5 objection submitted by him.
The writ petition is disposed of accordingly.