LAKHAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dharmendra Pratap Singh, learned counsel for the petitioner and Sri Mata Prasad, learned Standing Counsel appearing for the State respondents.

(2.) The present petition seeks to challenge the order dated 15.12.2014 passed by the respondent no.2 whereby the fair price shop agreement of the petitioner was cancelled and also the order dated 08.10.2015 passed by the respondent no.3 in terms of which the appeal filed by the petitioner there against under the provisions of U.P. Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016 (the Control Order, 2016) has also been rejected.

(3.) The only argument which has been raised by the petitioner is that the order passed by the respondent no.2 cancelling his fair price shop agreement has been passed without considering his case and that the respondent no.3 has also rejected his appeal without assigning any reasons or considering the grounds taken by the petitioner in the appeal.