UDAIVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Pandey, learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri Manu Singh, learned counsel for the Gaon Sabha.

(2.) Through this writ petition prayer has been made to issue writ of certiorari quashing the order dated 10.6.2016 passed by Additional Commissioner (Judicial) Aligarh Division, Aligarh in Appeal No. 2015180000875 (Udaiveer Singh Vs. State of U.P. and others) and order dated 8.12.2014 passed by Sub Divisional Officer, Aligarh Etah.

(3.) Vide order dated 8.12.2014 the Sub Divisional Officer has suspended the agreement of the petitioner to run fair price shop whereas by the subsequent order dated 10.6.2016 appeal filed by the petitioner against the order of suspension has been dismissed by the Additional Commissioner (Judicial) Aligarh Division, Aligarh.