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Judgment
5 paragraphs · 145 wordsHeard Mr. Binay Kumar, the learned Advocate for the petitioner and Mr. Uday Pratap Singh, the learned counsel for the State.
It has been submitted on behalf of the petitioner that against the order of cancellation of his license to run the P.D.S. shop, he had preferred an appeal vide Supply Appeal No. 02 of 2021, but the same has not been disposed off till date.
Under the circumstances, we direct the appellate authority, namely, the District Magistrate, Gaya to dispose off the aforesaid Supply Appeal No. 02 of 2021 by a reasoned order within a period of 60 days from the date of receipt/production of a copy of this order.
We need not remind the appellate authority to provide reasonably sufficient opportunity to the petitioner to represent his cause.
With the aforesaid observation/direction, the writ petition stands disposed off.