Anil Kumar, J. - (1.) Heard Sri S.K. Sharma, learned counsel for petitioner, Sri Kuldeep Singh, learned State counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 30.12.2013 (Annexure No. 1) passed by appellate authority/Dy. Commissioner (Food), Lucknow Mandal, Lucknow as well as order dated 27.07.2010 (Annexure No. 2) passed by respondent No. 3/District Supply Officer, Sitapur.
(3.) Facts in brief of the present case are that on the basis of inquiry report dated 08.05.2005 submitted by the Licensing Authority/District Supply Officer, Sitapur, an order dated 13.05.2011 has been passed by the said authority thereby suspending the petitioner's license/agreement to run fair price shop, directed to submit his reply.;