Rajiv Sharma, J. - (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.
(2.) THE present petition has been filed against order dated 21.01.2003 passed by the Sub -Divisional Officer, Mohammadi, district Lakhimpur Kheri (Annexure -1) and order dated 28.11.2011 passed by the Deputy Commissioner (Food), Lucknow Division, Lucknow (Annexure -2). The facts necessary for disposal of the petition are that the petitioner was license holder of fair price shop. On 3.12.2003, a meeting comprising of Pradhan, Gram Panchayat Vikas Adhikari and other members was held, in which a decision was taken for cancellation of the contract of fair price run by the petitioner. The petitioner was given opportunity by the Sub Divisional Magistrate to submit registers of distribution of fair price commodities and his reply, which the petitioner failed to do. Thus, by order dated 21.01.2003 the Sub -Divisional Officer, Mohammadi, district Lakhimpur Kheri cancelled the contract of the petitioner.
(3.) AGAINST the order dated 21.1.2003, the petitioner did not file any appeal within limitation. However, he filed appeal after lapse of about 8 years on 07.09.2011 on the ground that earlier he had engaged a lawyer to file the appeal but the appeal was not filed. The ground taken by the petitioner did not find favour with the Deputy Commissioner (Food) Lucknow Division, Lucknow who rejected the appeal being highly belated by order dated 28.11.2011.;