MAYA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Against the order dated 17th June, 2008 passed by Up Ziladhikari, Bilhaur, District Kanpur Nagar wherein the fair price shop licence has been cancelled, the petitioner has preferred an appeal before the Commissioner/ Deputy Commissioner (Food), Kanpur Division, Kanpur-respondent No. 2 on 11-8-2008 along with an application for grant of interim relief. The said appeal has been registered as Appeal No. 563 of 2008 (Smt. Maya Devi Vs. State of U. P. The grievance of the petitioner is that more than 3 months have passed. Neither the appeal has been decided nor any order on the stay application has been passed granting interim relief. We have heard learned counsel for the parties. Taking into consideration the entire facts and circumstances of the case and the submissions made above, we dispose of the writ petition with the direction to the Commissioner/ Deputy Commissioner (Food), Kanpur Division, Kanpur-respondent No. 2 to pass an appropriate order in accordance with law on the application for grant of interim relief within a period of two weeks from the date a certified copy of this order is filed before the said authority. It is made clear that this Court has not adjudicated the claims of the petitioner on merits. .