Kamlesh Yadav vs State Of U.P. & 2 Others
2014 Latest Caselaw 9168 ALL

Citation : 2014 Latest Caselaw 9168 ALL
Judgement Date : 25 November, 2014

Allahabad High Court

Kamlesh Yadav vs State Of U.P. & 2 Others on 25 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 63197 of 2014
 
Petitioner :- Kamlesh Yadav
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- A.B. Singh
 
Counsel for Respondent :- C.S.C.
 

 
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 02.11.2013 passed by the respondent no.3, 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 appellate authority/respondent no.2, which was also rejected vide order dated29.09.2014.

Matter requires consideration.

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

List this matter after three weeks.

Meanwhile, if any third party interest has been created, that would be subject to final decision of this writ petition.

Order Date :- 25.11.2014

VKG