Ran Vijai Singh, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 30.10.2012 passed by the Sub-Divisional Officer Sadar Rampur as well as order dated 10.2.2014 passed by the Deputy Commissioner (Judicial) Moradabad Division Moradabad in Appeal No.42/2012-13 (Pati Ram Vs. State of U.P.).
(3.) Vide order dated 30.10.2012, the agreement of the petitioner to run fair price shop has been cancelled. Whereas by the subsequent order dated 10.2.2014, appeal filed by the petitioner against the order of cancellation dated 30.10.2012 has also been dismissed by the Deputy Commissioner (Judicial) Moradabad.;