Sibghat Ullah Khan, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner's fair price shop licence/ agreement/ dealership was cancelled through order dated 27.04.2006 passed by District Supply Officer, Kanpur Nagar. Against the said order petitioner filed appeal being Appeal No.558 of 2006. Assistant Commissioner (Food), Kanpur Division, Kanpur dismissed the appeal on 15.05.2006, hence this writ petition.
(3.) The only finding recorded against the petitioner is that to some cardholders, he was not regularly supplying the commodities. However, it is not mentioned as to whether in their ration cards those commodities were shown to have been supplied or not. Without perusing the rations cards, no finding can be recorded regarding irregularity in distribution. Moreover, copies of the statements of the card-holders were also not supplied to the petitioner. Accordingly, both the impugned orders are set aside. Matter is remanded to District Supply Officer, Kanpur Nagar to decide the same again after providing copies of statements etc. given by card-holders against the petitioner to the petitioner. If District Supply Officer considers it necessary he may direct the petitioner to produce relevant registers also.;