Anil Kumar, J. - (1.) HEARD Sri H.G.S. Parihar, learned Counsel for the petitioner and Sri Rakesh Kumar Srivastava, learned Standing Counsel for the opposite parties.
(2.) IN brief, the facts of the case are that the petitioner by virtue of agreement was granted a licence to run a fair price shop in Gram Panchayat Bhanwa, Vikas Khand Rahi, Raebareli in the year 1995. The said fair price shop of the petitioner was suspended vide order dated 9.11.2006. Aggrieved by the same , the petitioner filed an appeal ( Appeal No. 521 of 2006) before the Commissioner , Lucknow Division Lucknow and the same was allowed by means of order dated 26.12.2006 directing the opposite party No. 2 to decide the same on merit by 31.1.2007. Learned Counsel for the petitioner further submits that in view of the said fact , the matter came up again for consideration before opposite party No. 2, who by means of order dated 26.2.2007 cancelled the petitioner's agreement. The same was challenged by means of statutory appeal before the Commissioner Lucknow Division , Lucknow and the same was dismissed by order dated 23.1.2008. Aggrieved by the orders dated 23.1.2008 and 26.2.2007 passed by opposite parties No. 1 and 2 respectively. Hence, the present writ petition has been filed before this Court.
(3.) SRI H.G.S. Parihar, learned Counsel for the petitioner while assailing the impugned order submits that the said order is non -speaking and unreasoned order as the grounds which were taken by the petitioner in appeal and the documents placed in support of his case were not considered by the appellate authority as such the action on the part of the respondents is in violation of principles of nature justice and impugned orders passed by the respondents are arbitrary in nature, so the present writ petition deserves to be allowed.;