MISHRI LAL Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2014-12-248
HIGH COURT OF ALLAHABAD
Decided on December 11,2014

MISHRI LAL Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Arun Kumar Verma, learned counsel for the petitioner and learned Standing Counsel .
(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 1.11.2006 passed by the Up Zila Adhikari Faridpur District Bareilly as well as order dated 24.12.2012 passed by the Commissioner Bareilly Division Bareilly in Appeal No. 194/40/06-07.
(3.) Vide order dated 1.11.2006, the petitioner's agreement to run fair price shop has been cancelled and security of Rs. 5000/- deposited by him has been forfeited. The shop was ordered to be attached with fair price shop agent Sri Genda Lal of Village Angadpur Khamariya. Whereas by the subsequent order dated 24.12.2012, appeal filed by the petitioner against the order dated 1.11.2006 has been dismissed.;


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