LAWS(ALL)-2021-2-151

BALRAM Vs. STATE OF U.P.

Decided On February 18, 2021
BALRAM Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Ram Sagar Yadav, Advocate holding brief of Sri Rajnesh Kumar, learned counsel for the petitioner and learned Standing Counsel and Sri Puneet Bhadauria, learned counsel for the respondent no.4, Rasbihari and Sri H.N. Singh, learned counsel appearing for the respondent no.5.

(2.) Present petition has been filed with following prayers:-

(3.) By the order impugned herein dtd. 31/12/2020, the order passed by the appellate authority dtd. 26/6/2020 was recalled and the appeal was restored to its original number. Initially, the appeal of the petitioner herein was allowed by the Commissioner by the aforesaid order dtd. 26/6/2020 and his fair price shop license was restored. The said order was recalled on the ground that fraud has been played. Thus, the recall of the earlier order dtd. 26/6/2020 is on the ground that a fraud had been played in obtaining the said order.