Rajiv Sharma, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS petition is directed against the judgment and order dated 24.4.1996 passed by the Revisional Authority whereby he dismissed the revision preferred by the petitioner against the order passed by the opposite party No. 2 cancelling the licence of the petitioner for fair price shop granted for Gaon Sabha Kotia Block Kurwat Tehsil Sadar, District Sultanpur. Brief facts of the petitioner's case are that the petitioner was granted licence to run fair price shop for distribution of essential commodities. On the date of filing the writ petition, provisions of U.P. Scheduled Distribution Order 1990 were applicable. One Shri Farooq Shmad, who is having inimical terms with the petitioner due to political differences, lodged a false complaint on 31.8.1995 and after enquiring the matter, the opposite party No. 2 cancelled the petitioner's license. Being aggrieved, he filed a revision which too was dismissed by the impugned judgment and order dated 24.4.1996.
(3.) LEARNED Counsel for the petitioner attacked the impugned orders on the ground that neither any show cause notice nor opportunity of hearing was afforded to the petitioner. Though the enquiry was conducted, yet the enquiry report was not supplied.;