- (1.) Heard Sri M.M.Srivastava,, learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri A.K.Srivastava holding brief of Sri R.C.Upadhyay, learned counsel for the gaon sabha.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 7.9.2016 passed by the Sub-Divisional Officer, Tehsil Sadar, District Azamgarh by which the petitioner's agreement to run fair price shop has been cancelled.
(3.) While assailing the aforesaid order, learned counsel for the petitioner submitted that the impugned order suffers from breach of principle of natural justice as proper opportunity was not offered to the petitioner before passing the impugned order. It is also submitted that even if reply was not filed, the Sub-Divisional Officer was under obligation to discuss the charges and getting it proved before cancelling the agreement.;