Ritu Raj Awasthi, J. - (1.) Heard learned counsel for petitioner as well as learned standing counsel and perused the records.
(2.) The writ petition has been filed challenging the order dated 21.2.2014 passed in appeal filed under Clause 28 (3) U.P. Essential Commodities Distribution Control Order, 2004 and the order of cancellation of fair price shop license dated 22.2.2012.
(3.) Learned counsel for petitioner submits that the petitioner was granted fair price shop license in the year 1992 and he had been performing the work of distribution of essential commodities properly and there was no complaint against him. In the year 2010, the wife of petitioner, namely, Smt. Prabhawati Devi, was elected as village Pradhan. The opposite party no. 3 relying on the Government Orders dated 18.7.2002 and 3.7.1990 has cancelled the fair price shop license of petitioner in most arbitrary and illegal manner. The appeal preferred against the said order was initially admitted and stay order was granted, however, subsequently by the impugned order dated 21.2.2014, the same has been rejected.;