RAM DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Savita Jain, learned counsel for petitioner, learned Standing Counsel for the State/respondent Nos. 1 to 3 and perused the material available on record.

(2.) By means of the present writ petition, the petitioner has assailed the validity of the order dtd. 28/3/2018 passed by the SubDivisional Magistrate, Mishrikh, District Sitapur whereby he has cancelled the fair price shop licence of the petitioner. The petitioner has also assailed the order dtd. 21/1/2022 passed by the Joint Commissioner (Food), Lucknow Division, Lucknow wherein the appeal preferred by the petitioner against the order of the SubDivisional Magistrate has been dismissed.

(3.) It is the case of the petitioner that the petitioner was appointed fair price shop licensee for Village Panchayat Kanduwapur, Tehsil Mishrikh, District Sitapur. It has also been stated that there was no complaint against the petitioner. The petitioner is running fair price shop for several years. Subsequently certain complaints were made against the petitioner levelling allegations regarding not giving the quantity of foodgrains to which the villagers were entitled and also charging more than was due to be paid as consideration for the said goods.