MOHD. IBRAHIM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for the respondents.

(2.) Petitioner's licence/agreement/dealership to run fair price shop situate in village Nagalia Aquil Tehsil Sadar, District Rampur was cancelled by Deputy Collector, Sadar Rampur through order dated 12.3.2007. Against the said order petitioner filed appeal no.77 of 2007-08 which was dismissed by Deputy Commissioner (Food), Moradabad, Division Moradabad on 6.8.2008, hence this writ petition.

(3.) Show cause notice was issued on 22.1.2007. Several card holders had filed complaint against the petitioner regarding irregularities in distribution of essential commodities. In the order passed by the Deputy Collector specific details have been given mentioning the names of card holders and their card numbers. Scores of B.P.L. and Antayodya card holders complained that for several months commodities were not being supplied to them. This version was proved by there ration cards which did not contain endorsement of distribution of essential commodities for several months. Earlier also several times proceedings were initiated against the petitioner regarding irregularities including non supply of essential commodities meant for child nutrition programme regarding which complaint had been made by B.S.A. (in 1997). The petitioner's licence/shop was suspended and afterwards by issuing warning etc. it was restored. Same thing happened in 1998,1999, 2002, 2004.