RAJ KUMARI GAUTAM Vs. COMMISSIONER MEERUT DIVISION

JUDGEMENT

(1.) The petitioner-Raj Kumari Gautam has filed this writ petition challenging the impugned orders dated 16.3.2004 passed by the Commissioner, Meerut Division, Meerut-respondent No. 1 dismissing the appeal of the petitioner, and dated 18.7.2003, passed by District Supply Officer, Bulandshahr-respondent No. 3 cancelling the licence of the fair price shop of the petitioner, contained in Annexures-1 and 2 respectively to the writ petition.

(2.) The petitioner was owner of a fair price shop in Mohalla Gandhi Nagar Satha, District Bulandshahr. On 24.4.2003, a thela containing a drum was detained by the Supply Inspector. Om Giri who was walking with the aforesaid thela alleged that he had purchased 200 litres of kerosene oil from the petitioner for black marketing. On enquiry, it was found that the colour of kerosene oil was blue and the drum contained the name of Raj Kumar and not the name of Raj Kumari--the petitioner.

(3.) A first information report was lodged against the aforesaid Om Giri and the licence of fair price shop of the petitioner was suspended vide order dated 30.4.2003 and a show cause notice was issued to the petitioner.