- (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioner has prayed for quashing the order dated 29.09.2012 passed by respondent No. 3 by which the fair price shop of the petitioner had been cancelled.
(3.) Aggrieved with the said cancellation order, the petitioner had preferred statutory appeal, which was also rejected by the respondent No. 2 vide an order dated 16.01.2013.;