MAMTA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and perused the record.

(2.) Present petition has been filed challenging the impugned order dated 28.2.2020 passed by the respondent no. 2-District Supply Officer, Etawah whereby fair price shop of the petitioner has been cancelled.

(3.) The Stamp Reporter has reported laches of 208 days in challenging the impugned order.