ZAKIR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Jitendra Chaudhary, learned counsel for the appellant-writ petitioner and Mr. Vikas Pandey, learned Standing Counsel for the State of Uttarakhand-respondent Nos. 1 & 2 and, with their consent, these Special Appeals are disposed of, by this common order, at the stage of admission.

(2.) The appellant herein filed WPMS No. 2169 of 2019 questioning the order passed by the District Magistrate, Haridwar dated 30.04.2019 quashing the order passed by District Supply Officer, Haridwar dated 17.10.2017.

(3.) Facts, to the limited extent necessary, are that the petitioner is a resident of village Ransura, Block Bahadrabad, District Haridwar. He had earlier lodged a complaint against the third respondent alleging unfair practices in the supply of essential commodities from the fair price shop licensed in his favour. On the petitioner's complaint, the license of third respondent was suspended by proceedings dated 25.11.2016. The third respondent challenged the said order filing WPMS No. 3200 of 2016, and a learned Single Judge of this Court, by his order dated 01.12.2016, allowed the writ petition holding that Tehsildar lacked jurisdiction to conduct an inquiry.