Sudhir Agarwal, J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondents. Considering the pure legal submission advanced by learned counsel for the petitioner, learned Standing Counsel appearing for respondents stated that he does not propose to file any counter affidavit but would make oral submissions and the writ petition may be disposed of finally at this stage under the Rules of this Court, hence I proceed accordingly.
(2.) THIS writ petition has been filed against the order dated 30.09.2010 passed by Sub -Divisional Officer Bilhaur, District Kanpur Nagar cancelling fair price shop agreement of petitioner and appellate order dated 28.11.2011 passed by Commissioner, Kanpur Mandal, Kanpur Nagar dismissing petitioner's appeal. It is contended that the appellate order is totally non speaking and unreasoned. I find substance in the submission. The appellate authority after referring to background facts of the case has considered the petitioner's submission in the second last paragraph and thereafter it passes an order rejecting appeal and confirming cancellation order, which reads as under:
(3.) EX facie it cannot be said that order passed by appellate authority is a reasoned one which has considered the various issued raised by petitioner in her appeal.;