MAYA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vishal Tandon along with Sri Mahendra Singh, learned counsel for the petitioner and learned Standing Counsel.

(2.) Sri Junaid Alam, learned counsel is also present. He has instructions from the complainant. His request for adjournment has been declined as the complainant is neither a party impleaded in the petition not there is any application for impleadment.

(3.) Present petition has been filed by the petitioner against the order dtd. 19/6/2021 passed by the Sub-Divisional Officer, Tehsil Tamkuhiraj, District Kushinagar whereby the said authority had cancelled the petitioner's fair price shop agreement for the Village Patherwa. The appeal filed by the petitioner to challenge the aforesaid order, has also been dismissed by the Joint Commissioner (Food and Civil Supply), Gorakhpur Division, Gorakhpur vide order dtd. 2/11/2021.