ADARSH Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition was, even though by an order of this Court dated 19.10.2019 directed to be heard with Writ-C No.31076 of 2019, it was heard separately and a separate order is being passed in this writ petition after hearing the learned counsel for the petitioner and the learned Standing Counsel.

(2.) The petition in this case was served with a show-cause notice dated 28.3.2018 asking as to why her licence to run the Fair Price Shop be not cancelled. The show-cause notice dated 28.3.2018 was also accompanied by an order of suspension. Against the order of suspension, the petitioner had filed a writ petition being Writ-C No.18621 of 2018 which was disposed of with a direction that the petitioner might submit her detailed reply before the District Supply Officer and the enquiry thereafter had to be conducted. The petitioner submitted her reply and thereafter the District Supply Officer on 4.12.2018 cancelled the licence of the petitioner to run the Fair Price Shop. The petitioner thereafter filed an Appeal before the Commissioner, Meerut Division, Meerut which when was dismissed on 30.4.2019, the petitioner filed the instant writ petition.

(3.) In the meantime, a First Information Report dated 21.3.2018 under section 3/7 of the Essential Commodities Act, 1955 which had preceded the suspension order had resulted in the submission of a Final Report by the prosecution on 19.9.2018. This Final Report was also accepted by the Additional Chief Judicial Magistrate on 21.6.2019. No protest petition was filed against the acceptance of the Final Report.