VINOD KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Birendra Singh, learned counsel for the petitioner and perused the record.

(2.) The only argument advanced in the writ petition is that during pendency of appeal of petitioner the fair price shop cannot be allotted to a third party.

(3.) It is not in dispute that petitioner had entered into a contract with respondents for running fair price shop sometimes in 1990 in Gram Panchayat Murara, Block Muftiganj, Tehsil Kerakat, District Jaunpur so as to distribute essential commodities to card holders within that area. On the ground of illegalities and irregularities in distribution of essential commodities petitioner's fair price shop agreement was suspended by Deputy Collector vide order dated 27.12.2013, which was passed in exercise of powers conferred under U.P. Scheduled Commodities (Distribution) Order, 2004 (hereinafter referred to as the "Order, 2004").