SATYABHAN Vs. STATE OF U.P.

JUDGEMENT

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

(2.) By means of present petition, the petitioner has sought for quashing orders dated 20.11.2009 and 14.2.2012 passed by the respondent nos. 4 & 3 respectively.

(3.) The case of the petitioner is that earlier on 27.6.2009, the Block Development Officer, Fatehabad, Agra recommended respondent no. 4 i.e. Sub Divisional Magistrate, Fatehabad for cancellation of agreement of the fair price shop of the petitioner on the resolution dated 9.6.2009 passed by the Gram Panchayat. According to the case of the petitioner, in the resolution of the Gram Panchayat dated 9.6.2009 certain villagers participated and made complaint against the petitioner and on the basis of voting of the villagers a resolution was passed to the effect that the petitioner has committed irregularities in distribution of food-grains. On the basis of said resolution and the report submitted by the Block Development Officer, a show cause notice dated 17.7.2009 was issued to which the petitioner submitted his reply.