UMA SHEKHAR PATHAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.S.P. Gupta, learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) List has been revised. Matter is very old. No counsel for the contesting respondent has appeared. The illness slip sent by learned counsel for the subsequent allottee is being ignored as it is the settled law that the subsequent allottee is not an aggrieved person in the context of proceedings against the original fair price licensee/agent.

(3.) By means of the present petition, challenge has been raised to the order dtd. 12/4/2012 passed by the appellate authority confirming the order dtd. 5/4/2010 passed by the licensing authority cancelling the petitioner's fair price shop license and the suspension notice dtd. 1/2/2007.