MOHD. MUSTKEEM Vs. STATE OF U. P.

JUDGEMENT

(1.) The present dispute emanated in the year 2007 and it has a checkered background.

(2.) The petitioner was accorded a license on 19/11/2005 for distribution of essential commodities through a fair price shop in village Panchayat Dilawarpur, Tahsil Mohammadi, District Kheri.

(3.) On 15/10/2007, the Sub Divisional Magistrate Mohammadi Kheri noticing certain discrepancies regarding the distribution of essential commodities suspended the license of the petitioner and required him to show cause within a week as to why further proceedings may not be taken against the petitioner.