VEERI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 20.6.2013 passed by the respondent No. 3 whereby the Licence of the respondent No. 4 in respect of Fair Price Shop in question has been restored subject to confiscation of Rs. 2,000/- from the security deposit made by the respondent No. 4. It appears that the respondent No. 4 was having Licence in respect of the Fair Price Shop in question. On a complaint made against the respondent No. 4, the Licence of the respondent No. 4 in respect of the Fair Price Shop in question was suspended by the order dated 21.1.2013. The respondent No. 4 was required to submit his Explanation with evidence in regard to the irregularities allegedly committed by him in respect of the Fair Price Shop in question within a week of the receipt of the said order dated 21.1.2013.

(2.) The petitioner claims himself to be complainant against the respondent No. 4.

(3.) The respondent No. 4 submitted his Explanation in response to the said order dated 21.1.2013.