JAGDISH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Awadhesh Kumar Singh, the learned counsel for the petitioner and Sri Rajeev Ranjan Chaudhary, the learned counsel for the respondents.

(2.) By means of the instant petition filed under Sec. 226 of the Constitution of India, the petitioner has challenged validity of an order dtd. 12/10/2017 passed by the Sub-Divisional Magistrate, Tulsipur, District Balrampur whereby the fair price shop license of the petitioner was cancelled.

(3.) A counter affidavit was filed in this case on 31/2/2018 after serving a copy thereof on the learned counsel for the petitioner on 30/3/2018 but no rejoinder affidavit has been filed till date in spite of time having been sought and granted repetitively on 17/8/2018, 18/5/2018 and 24/8/2022, but the petitioner did not file a rejoinder affidavit. Therefore, the averments made in the counter affidavit remained uncontroverted.