HIRA LAL YADAV Vs. COMMISSIONER AZAMGARH

JUDGEMENT

(1.) By means of the present writ petition, the petitioner challenges the order dated 19.6.2008 passed by the Sub-Divisional Magistrate, Sikanderpur, Ballia cancelling the agreement of fair price shop of the petitioner as well as the order dated 21.11.2008 passed by the Commissioner Azamgarh Division, Azamgarh whereby the Appeal No. 319B of 2008 filed by the petitioner against the order of cancellation has been dismissed and the order dated 19.6.2008 cancelling the fair price shop licence has been confirmed.

(2.) Counter and rejoinder affidavits have been exchanged between the parties.

(3.) It is stated at the Bar that complainant Respondent No. 5 Ram Sakal Ram died during the pendency of the present writ petition.