- (1.) Heard Sri Rakesh Pandey learned Counsel for the petitioner and learned Standing Counsel for the State respondents. Cause list has been revised. None appears on behalf of the respondent No. 5 although counter-affidavit filed by him is available on record.
(2.) The petitioner is aggrieved by the order dated 1.7.2004 and order dated 1.10.2005 passed by the respondent No. 3 U.P. Zila Adhikari, Rasra, District Ballia as also the order dated 5.8.2005 passed by the Commissioner Azamgarh Division, Azamgarh whereby the appeal filed by the petitioner has been dismissed.
(3.) According to Sri Rakesh Pandey the petitioner was a licensee of fair price shop Nafrejpur, Nyaya Panchayat Nagpura, District Ballia since 1.1.1991 and it was renewed from time to time. According to him the show-cause notice was given as to why the licence be not cancelled because his wife has been elected as Pradhan of the village. Subsequently the respondent No. 3 has cancelled the licence of the petitioner on the ground that his wife has been elected as Pradhan and in view of the Government Order dated 3.7.1990 read with Government Order dated 18.7.2002 the licence has to be cancelled.;