Ran Vijai Singh, J. - (1.) Heard Sri M.S. Chauhan, learned counsel for the petitioner, learned standing counsel for the State-respondents, Sri R.C. Upadhyay, learned counsel for the Gaon Sabha and Sri Alok Tiwari, learned counsel for the caveator.
(2.) By means of this writ petition, prayer has been made to issue writ of certiorari quashing the impugned orders dated 4.8.2016 and 30.4.2016 passed by District Supply Officer, Ballia respectively. Vide order dated 30.4.2016 the petitioner's agreement to run fair price shop has been suspended whereas by the subsequent order dated 4.8.2016 the agreement of the petitioner has been cancelled by the District Supply Officer, Ballia.
(3.) While assailing the impugned orders learned counsel for the petitioner contends that the inquiry of the petitioner's shop was conducted by the Supply Inspector on 30.4.2016 on the direction of District Supply Officer, Ballia after receipt of telephonic complaint against the petitioner and the statements of 12 persons have been recorded, who complained about the irregular distribution of the schedule commodities, on that basis the petitioner's agreement was suspended on 30.4.2016. While passing the order of suspension the petitioner was given 15 days time to file his reply and when the petitioner did not file his reply within 15 days, the aforesaid time was further extended upto 6.6.2016. It appears after filing the reply second time inquiry was conducted by the Supply Inspector on 19.7.2016 and the statements of 33 card holders were recorded.;