Siddhartha Varma, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1,2, 3, 4 and 5 and Sri O.P. Singh Senior Advocate assisted by Sri Shams-uz-zaman for the respondent no. 6.
(2.) Two pure questions of law have been raised by the petitioner's counsel:- I. As to whether the Authority concerned could have cancelled the agreement of the fair price shop only on the basis of the fact that no reply was given by him and; II. Whether the canceling Authority could consider the past record of the petitioner for cancelling the Fair Price Shop.
(3.) The learned Standing Counsel has chosen not to file any counter affidavit and has made his submissions.;