Surya Prakash Kesarwani, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State - respondents.
(2.) This writ petition has been filed challenging the order dated 21.4.2010 passed by the Sub Divisional Officer, Bulandshahr and the appellate order dated 22.12.2016, passed by the Joint Commissioner (Food) Meerut, Division-Meerut in appeal No.28/2010.
(3.) Briefly stated facts of the present case are that the petitioner was a fair price shop agent of Village-Moodhibakapur, Pargana, Tehsil and District-Bulandshahr. On 12.8.2009 at about 11 AM an inspection of the fair price shop of the petitioner was made on certain information against him for certain illegalities. At the time of inspection it was found on the spot that in the back side of his shop in the courtyard of his house the petitioner was taking out wheat from A.P.L. wheat bags and filling it in private bags. 42 Kattas measuring about 21 Quintals such wheat was found. That apart, 50 empty Kattas of A.P.L. bags bearing mark of the month of July and August were found besides certain other things. The physical verification of stock was also done in which serious discrepancies were found. F.I.R. was also lodged against the petitioner under Section 3/7 of the EC Act being case crime No.227 of 2009.;