HARENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri K.N. Rai learned counsel holding brief of Sri Sanjay Singh learned counsel for the petitioner and the learned Standing Counsel for the State respondents.

(2.) Present writ petition has been filed by the fair price shop agent to assail the order dtd. 26/6/2012 passed by the licensing authority cancelling his fair price shop agreement at village Tola Rishal Rai, Police Station Bairia, Post Chand Diara, Block Murli Chhapra, Tehsil Bairia, District Ballia as affirmed by the order of the appeal authority dtd. 17/3/2016 in Appeal No. 417 (Harendra Vs. SDM, Ballia).

(3.) Short submission advanced by learned counsel for the petitioner is, the proceedings for suspension and cancellation of the fair price shop agreement were undertaken on a third party seizure.In that, a vehicle bearing registration No. UP60-B-2283 was seized by the State authorities on 30/5/2011 at about 10.00 p.m. Twenty quintals of wheat and three quintals of sugar were found loaded. It further transpires that on query made the purchaser Chhatti Lal son of Rajeshwar Saah informed the State authorities that the aforesaid goods had been purchased by him from the present petitioner and that the goods were essential commodities meant for public distribution system.