RAM KALI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition is directed against an order dtd. 19/3/2018 passed by the Sub-Divisional Officer, Mitauli, District - Lakhimpur Kheri, cancelling the petitioner's license and contract for the fair price shop at Village - Ashiq Nagar, Block and Tehsil - Mitauli, District - Lakhimpur Kheri and also forfeiting security of Rs.5,000.00. Also under challenge is the order of the Additional Commissioner (Food), Lucknow Division, Lucknow passed in Appeal No. 3561 of 2018, affirming the order last mentioned and dismissing the petitioner's appeal.

(2.) A counter affidavit has been filed on behalf of respondent nos.1 to 4.

(3.) Admit.