- (1.) Heard learned counsel for the petitioner, learned standing counsel for respondents No. 1 to 3 and learned counsel for respondent No. 4, the subsequent allottee impleaded in the writ petition subsequently.
(2.) Petitioner was granted licence/ agreement/ dealership to run fair price shop in village Neemri, Fatehpur Nattha Block and Tehsil Bilari District Moradabad. The licence was cancelled through order dated 21.11.2005 passed by Deputy Collector, Bilari District Moradabad in Case/ Patrank No. 514. Against the said order petitioner filed Appeal No. 6 of 2005-06 which was dismissed by Commissioner, Moradabad on 10.05.2006 hence this writ petition.
(3.) In the impugned orders, it is mentioned that several card holders had made complaint against the petitioner hence inquiry was got conducted by Regional Supply Inspector and on inquiry he found complaints of several card holders about irregularities in the nature of non-supply/ late supply of essential commodities and kerosene oil to be correct.;