RAM KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal challenges the judgment and order of the High Court of Judicature at Allahabad dtd. 21/2/2019 thereby allowing the writ petition filed by respondent No. 9 herein, setting aside the order dtd. 18/11/2017 passed by the Deputy Collector, Rasoolabad cancelling the fair price shop licence of respondent No. 9 and the order dtd. 20/7/2018 passed by the Additional Commissioner (Judicial), Kanpur Division, Kanpur, (hereinafter referred to as "the Appellate Authority ") dismissing the appeal of respondent No.9 and restoring the Fair Price Shop licence to the respondent No.9 forthwith.

(2.) The facts, in brief, giving rise to the present appeal are as under:

(3.) We have heard Mr. Udayaditya Banerjee, learned counsel appearing on behalf of the appellant and Mr. S.R. Singh, learned Senior Counsel appearing on behalf of respondents Nos. 1 to 7, Mr. Abhinav Agrawal, learned counsel appearing on behalf of respondent No.8 and Mr. Irshad Ahmad, learned counsel appearing on behalf of respondent No.9.