RADHEY SHYAM Vs. STATE OF U.P.

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing of the order dtd. 29/7/2019 passed by the Joint Commissioner (Food), Lucknow Division, Lucknow in Appeal No. 01512 of 2019, which was preferred by the petitioner against the order dtd. 27/5/2019 passed by the District Supply Officer, Lakhimpur Kheri cancelling the license of the fair price shop of the petitioner situated in Nagar Panchayat, Dhauraha. District Lakhimpur Kheri. The order dtd. 27/5/2019 is also impugned in the present writ petition.

(2.) The petitioner was given the license to run the fair price shop relating to Nagar Panchayat, Dhauraha. The petitioner was required to distribute the scheduled commodities and Kerosene Oil to the card holders (Antyodaya and Patra Grahasti Yojana) regularly at the rate prescribed by the State Government.

(3.) On 6/4/2019, upon receiving information, local police caught seven bags of wheat being carried away in Nagar Panchayat, Dhauraha for black marketing. Sub-Divisional Magistrate, Dhauraha got the inquiry conducted by the Regional Supply Inspector, who made inspection on the same day in presence of Sri Ram Narayan, local resident, Sri Anil Kumar Pandey, Sub-Inspector, Police Station Dhauraha, Sri Krishna Dutt, another local resident and Sri Suraj Gupta, son of the petitioner.