- (1.) Notice on behalf of the Respondents has been accepted by the learned Chief Standing Counsel. Heard the counsel for the Petitioner and Sri H.P. Srivastava for the State. In view of the plea raised by the Petitioner, we, with the consent of the parties counsel, proceed to dispose of the writ petition finally.
(2.) The Petitioner's specific case is that he is the sitting licencee of the fair price shop and though his agreement/licence is not under suspension nor has been cancelled, the Sub Divisional Officer has passed the impugned order dated 21.4.2011, by means of which the card holders of his shop have been attached to some other shop and thus, the Petitioner has been restrained from functioning as fair price shop dealer.
(3.) The Petitioner also submits that earlier an order of cancellation was passed, which was quashed on 17.4.2008 and in pursuance thereof, the fair price shop was restored to him.;