Satya Poot Mehrotra, Anjani Kumar Mishra, JJ. - (1.) PURSUANT to the order dated 29th July, 2013, the case has been put -up today as a fresh case. Supplementary -affidavit, as mentioned in the order dated 29th July, 2013, has been filed today on behalf of the petitioner.
(2.) LEARNED standing counsel, appearing for the respondent Nos. 1 and 2, states that instructions, as mentioned in the order dated 29th July, 2013, have been received by him. The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying that the respondent to be directed to decide the Explanation submitted by the petitioner against the suspension order and pass the final decision in the matter after providing opportunity of hearing to the petitioner.
(3.) IT appears that the licence of the petitioner in respect of the Fair Price Shop in question was suspended by the order dated 17th July, 2013 (Annexure -2 to the writ petition) passed by the District Supply Officer, Mirzapur (respondent No. 2).;