JITENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Nagendra Kumar Pandey, learned counsel for the petitioner, learned Standing Counsel for the State-respondents. Shri Tariq Maqbool Khan, learned counsel has accepted notice for the respondent No. 4.

(2.) The petitioner was running a Fair Price Shop. Hindu Yuva Vahini, Organization moved a complaint on 2/1/2006 pointing out irregularities in running the shop by the petitioner. Pursuant to the same, license of the petitioner was suspended, whereafter, an enquiry was conducted and the license was restored on 22/2/2006 recording satisfaction of the card-holders that they had no grievance against the petitioner in relation to distribution of essential commodities.

(3.) Next month again, a complaint was filed by the same Organisation, pursuant whereto, license of the petitioner was again suspended on 9/5/2006. The petitioner filed an appeal. The appellate court passed stay order dtd. 17/5/2006 staying operation of the suspension order, however, on the same day of passing stay order, the petitioner's license was again cancelled.