- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri R.K Tripathi, for the petitioner and the learned Standing Counsel.
(3.) By this petition, the petitioner has prayed for quashing the order dated 30/4/2013 passed by the District Supply Officer suspending the license of the petitioner's Kerosene Oil. By the said order the District Supply Officer also directed the petitioner to submit his reply along with evidence within one week.;