RAKESH TIWARI, J. - (1.) HEARD Counsel for the petitioner and the Standing Counsel representing the respondents.
(2.) THE petitioner was a fair price shop dealer. His wife was elected as Pradhan of the village, hence vide order dated 7.1.2006 the S.D.M., Jansath, Muzaffarnagar cancelled petitioner's licence being against the Rules. Appeal No. 31 of 2007-08, Rohtas v. Up Jiladhikari, Khatauli, preferred by the peti­tioner against the order dated 7.1.2006, has also been dismissed by the im­pugned order dated 1.10.2008 appended as Annexure No. 1 to the writ petition. Contention of the Counsel for petitioner is that he had been running the fair price shop since 1982 under the licence and that his licence was never sus­pended or cancelled for any irregularities. It is vehemently urged that peti­tioner had been distributing essential commodities honestly and there had been no complaint against him in this regard.
(3.) HE further submits that petitioner had been awarded divorce decree on 25.3.2008 by the Civil Judge (J.D.), Muzaffarnagar, hence licence of his shop could not have been cancelled.;