LAWS(UTN)-2017-3-14

ISLAM Vs. DISTRICT SUPPLY OFFICER

Decided On March 29, 2017
ISLAM Appellant
V/S
DISTRICT SUPPLY OFFICER Respondents

JUDGEMENT

(1.) This is an appeal filed on the basis of leave granted by this Court. The writ petitioner filed the writ petition challenging the order passed by which the licence of the writ petitioner for running a fair price shop was suspended. The learned Single Judge held as follows:

(2.) We heard Mr. Jitendra Chaudhary, learned counsel for the appellant; Mr. Nagesh Agarwal, learned counsel on behalf of the writ petitioner; and Mr. Paresh Tripathi, learned Chief Standing Counsel for the State.

(3.) Learned counsel for the appellant would draw our attention to the judgment of the Apex Court passed in Civil Appeal No. 9028 of 2014. The same reads as follows: