- (1.) Heard Sri A.C.Tiwari, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) Petitioner's fair price shop agreement has been cancelled by Deputy Collector, Bijnor vide order dated 18.08.2008 and thereagainst his appeal has also been dismissed by Commissioner (Food), Moradabad Division, Moradabad vide order dated 01.8.2013.
(3.) There are two obstruction before petitioner. The first obstruction before petitioner is extra ordinary delay of more than eight months, for which I do not find any satisfactory explanation.;