Surya Prakash Kesarwani, J. - (1.) Heard Sri Rashtrapati Khare holding brief of Sri Neeru Srivastava, learned counsel for the petitioner and the learned standing counsel for the State-respondents.
(2.) On 13.01.2017, the matter was heard and the following order was passed; Heard learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1 to 4. Prima-facie the impugned order passed by the respondent no. 3 is unreasoned and non speaking. Prima-facie the impugned order indicates failure of the respondent no. 3 to discharge his duty. Put up on 17.01.2017, on which date the respondent no. 3 shall remain personally present and file his personal affidavit explaining the circumstances and reasons for passing the impugned non speaking order despite specific order dated 16.11.2016 passed by this Court in Writ-C No. 54337 of 2016 directing him to consider the complaint of the petitioner along with supporting material while deciding the matter of cancellation of his fair price shop agreement of Village Panchayat Akbarpur Itorura, Vikas Khand Haswa, Tehsil and District Fatehpur.
(3.) By the impugned order dated 15.12.2016, the fair price shop agreement of respondent no.5 has been restored observing as under; ...[VERNACULAR TEXT OMITTED]...;