DAYA RAM Vs. DIVISIONAL COMMISSIONER /APPELLATE AUTHORITY LKO

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Chief Standing Counsel.

(2.) The writ petition has been filed challenging the orders dated 10.8.2007 as well as 31.10.2007 whereby the fair price shop agreement of petitioner for village Ludiyapur Hamlet of Mann Nagla, Block Bharkhani, Tehsil and Post Swaijpur, District Hardoi has been cancelled and appeal preferred under Clause 10 (1) U.P. Schedule Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989 has been dismissed.

(3.) As per the facts of the case as borne out from the record the petitioner was allotted the fair price shop license for village Ludiyapur Hamlet of Mann Nagla, Block Bharkhani, Tehsil and Post Swaijpur, District Hardoi on 5.1.2004. The said license was suspended vide order dated 11.7.2007. The petitioner was issued a show cause notice calling upon him to submit his explanation on certain irregularities found during the surprise inspection by the Regional Supply Inspector on 10.7.2007. The petitioner had submitted his reply on 17.7.2007. The fair price shop agreement of petitioner was cancelled vide order dated 10.8.2007. The petitioner feeling aggrieved preferred appeal under Clause 10 (1) U.P. Schedule Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989 before the Divisional Commissioner. The said appeal was decided vide order dated 18.8.2007. The appellate authority had dismissed the appeal. Feeling aggrieved, the petitioner has filed the instant writ petition challenging the cancellation order as well as appellate order.