LALITA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Akhilesh Kumar Singh, learned counsel for the petitioners, learned Standing counsel for the respondent Nos.1 to 5, Sri Azad Khan, learned counsel for the respondent No.6 and Sri Pt. Vijay Kumar, learned counsel for the respondent No.7.

(2.) Factual matrix of the case is that the petitioners lodged a complaint against the respondent No.7 in regard to certain irregularities committed in distribution of the essential commodities to the card holders. Their complaint was entertained by the Sub Divisional Magistrate and the license of the shop was cancelled vide order dated 17.1.2019.

(3.) The respondent No.7 filed an appeal before the Commissioner under Section 13 (3) of the Essential Commodities (Regulation of Sell and Distribution Control) Order, 2016. The Commissioner vide order dated 14.6.2019 has allowed the appeal and set aside the order passed by the Sub Divisional Magistrate.