PRITHVI SINGH Vs. ASST. COMMISSIONER (SOUTH)

JUDGEMENT

(1.) The present set of petitions challenge the orders passed by the learned Appellate Authority, Department of Food Supplies and Consumer Affairs, dismissing the appeals filed by the petitioner(s) and upholding the decision of the respondent cancelling the authorization of the Fair Price Shop(s) ("FPS") of the petitioner(s).

(2.) The learned counsel for the petitioner(s) has taken me through the facts of only WP(C) 3324/2019 and made submissions only qua the said petition, while claiming that the other petitions raise similar questions of law and facts. Therefore, this order records only the facts from WP(C) 3324/2019.

(3.) It is the case of the petitioner that the petitioner was granted a licence/authorization for running a Fair Price Shop bearing FPS No. 4819 in Circle 46 (Chhatarpur). The said licence was renewed from time to time and was valid till 04.04.2021. The respondent issued a Suspension-cum-Show Cause Notice dated 02.07.2018 to the petitioner ordering suspension of the authorization of the petitioner's Fair Price Shop as also calling upon the petitioner to show cause as to why the same should not been cancelled based on the following allegations: