Ran Vijai Singh, J. - (1.) - Heard Sri Arvind Kumar Singh, learned counsel for the petitioner, learned Standing Counsel appearing for the Staterespondents and Sri Manu Singh, learned counsel for the Gaon Sabha.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 24.10.2016 passed by the Sub Divisional Officer, Jalesar, District Etah by which the petitioner's agreement to run fair price shop has been suspended for the reason that the petitioner has not file his reply to the charges levelled against him.
(3.) In the submission of learned counsel for the petitioner, the aforesaid order is patently illegal as in case the petitioner had not filed reply, utmost, the agreement of the petitioner could be cancelled, but for no reason, the suspension order could be passed for indefinite period without there being any pending inquiry / proposed inquiry.;