SARFARAJ KHAN Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Satish Kumar Sharma, learned counsel for the petitioner and Sri Sunil Bajpai, learned Additional Chief Standing Counsel for the respondents.

(2.) By way of the present petition, the petitioner seeks quashing of the order dated 18th September, 2017 passed by Joint Commissioner (Food), Lucknow Division, Lucknow as well as order dated 18th March, 2017 passed by the U.P. Ziladhikari Nighasan, District-Kheri, whereby the license of the petitioner of the fair price shop was canceled.

(3.) Brief facts as set out in the present case are that the petitioner was the licensee of the fair price shop in village panchayat Khamariya Koilar, Vikas Khand and Tahsil Nighasan, District-Kheri, he runs the fair price shop of the village panchayat for the last several years and there was neither any complaint in respect of the irregularities in distribution of the essential commodities to the cardholders, nor any complaint in respect of the black marketing was made against him.