JAGAT BHAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) S. N. Srivastava, J. Challenge in this petition is to the order dated 6-5-1997 passed by Sub-Divisional Officer, Patiali, District Etah and also the appellate order dated 21-2-2005 passed by the Commissioner, Agra Division Agra.

(2.) THE dispute in the instant writ petition revolves round the Fair Price Shop situated in Gram Panchayat Majhola Gram Sabha Musiyar Tahsil Block Patiyali District Etah being run by the petitioner. Subsequently, the licence of the said shop was initially suspended and ultimately, the licence was rescinded.

(3.) IN view of the above, the petition succeeds and is allowed. The Impugned order dated 6-5-1997 passed by Sub-Divisional Officer, Patiali District Etah and also the appellate order dated 21-2-2005 passed by the Commissioner, Agra Division Agra are quashed. IN consequence, it would follow that the petitioner's licence shall stand restored and he would be allowed to run the fair price shop accordingly. Petition allowed. .