RAM LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Navita Sharma, learned counsel for the petitioner and Sri R.P.S. Chauhan, learned Additional Chief Standing Counsel for the respondents.

(2.) By this common judgment both the writ petitions, being Misc. Single No.6885 of 2014 (hereinafter referred to as 'the first writ petition') and Misc. Single No.24439 of 2019 (hereinafter referred to as 'the second writ petition'), are being disposed of.

(3.) In the first writ petition, the petitioner seeks quashing of order dated 16th September 2014 passed by Additional Commissioner (Food) Faizabad Division, Faizabad (respondent no.2), whereby the appeal of respondent no.4 challenging the order of cancellation of his licence to run fair price shop was allowed and the licence was restored to the said respondent.