Satya Poot Mehrotra, J. - (1.) We have heard Sri Ashok Malaviya, learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent nos. 1 and 2.
(2.) From a perusal of the Writ Petition and Annexures thereto, it appears that the petitioner was having licence in respect of the Fair-Price Shop in question.
(3.) By the order dated 16.6.2013 passed by the respondent no.2, the licence of the petitioner in respect of the Fair-Price Shop in question was suspended, and the petitioner was required to submit his explanation in regard to the irregularities allegedly committed by the petitioner, within one week of the receipt of the said order dated 16.6.2013.;