Ashok Bhushan, J. - (1.) Heard learned Counsel for the petitioner and Sri Piyush Shukla, learned Standing Counsel appearing for the respondents.
(2.) By this writ petition the petitioner has prayed for quashing the order dated 28.4.2007 passed by Sub-Divisional Officer cancelling the fair price shop agreement of the petitioner.
(3.) By the impugned order the Sub-Divisional Officer has held that in view of the Government Order dated 18th July, 2002 the petitioner, who was running a fair price shop having been elected as Pradhan, he cannot continue as fair price shop dealer. On the basis of the said Government Order the petitioner's fair price shop agreement has been cancelled.;