SITA DEVI Vs. COMMISSIONER LUCKNOW DVISION LUCKNOW

JUDGEMENT

(1.) Heard Sri S.C. Sitapuri, learned Counsel for the petitioner, learned Standing Counsel for and on behalf of opposite parties No. 1 and 2 and Sri Suresh Chandra Shukla, learned Counsel on behalf of opposite party No. 3.

(2.) By means of present writ petition the petitioner is seeking a writ of certiorari for quashing the impugned appellate order dated 26.12.2007 passed by the Commissioner, Lucknow Division, Lucknow and order dated 16.07.2007 passed by the Up Zila Adhikari, Sandila, district Hardoi, by which licence of Fair Price Shop of the petitioner has been cancelled.

(3.) The brief facts of the case as culled out from the pleadings of the writ petition are as under: