- (1.) It appears that the fair price shop licence of the petitioner was cancelled by the Sub-Divisional Magistrate, Sadar, District - Deoria by the order dated 26.10.2004. The petitioner-appellant, thereupon, filed an appeal before the Divisional Commissioner, which was dismissed by the order dated 17.1.2005. The petitioner, thereafter, filed a writ petition, being Civil Misc. Writ Petition No. 3066 of 2005 before this Court impugning the said orders dated 17.1.2005 and 26.1.2004. The learned Single Judge by the judgment dated 16.9.2009 dismissed the said writ petition.
(2.) Thereupon, the petitioner-appellant has filed the present special appeal under Rule 5 of Chapter VIII of the Rules of the Court.
(3.) We have heard the learned Counsel for the parties.;