BUDH RAM YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

(2.) Under challenge is the orders dtd. 28/3/2019 and 27/1/2018 passed by the opposite party nos.2 and 3 cancelling the fair price shop license of the petitioner without affording proper opportunity of hearing and also in gross violation of principles of natural justice. The petitioner preferred an appeal which also came to be dismissed by means of order dtd. 28/3/2019 passed by the respondent no.2 and in view thereof the petitioner has assailed both the impugned orders in the instant petition.

(3.) The submission of the learned counsel for the petitioner is that the impugned orders have been passed against the settled legal provision; inasmuch as neither the compliance of Govt. Order dtd. 29/8/2004 has been done which has laid down a process and procedure as to how an inquiry is to be conducted.