Vansh Narayan vs State Of U.P. & 2 Others
2014 Latest Caselaw 8984 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 62430 of 2014
 
Petitioner :- Vansh Narayan
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Vishesh Kumar
 
Counsel for Respondent :- C.S.C.,B. Lal
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

By means of present writ petition, the petitioner has challenged the impugned order 27.06.2013 passed by the respondent no.2/Sub-Divisional Magistrate, Sadar, Mirzapur, by which the license of fair price shop of the petitioner has been cancelled.

Aggrieved with the said cancellation order the petitioner has preferred an appeal before the respondent no.3/ Additional Commissioner (Food and Supply), Vindhayachal Mandal, Mirzapur, which was also rejected vide order dated 28.10.2014.

Matter requires consideration.

Learned Standing Counsel prays for and is granted three weeks time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit. 

List this matter after four weeks.

Order Date :- 21.11.2014

VKG