S.P.MEHROTRA, J. - (1.) THE present Writ Petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the judgment and order dated 16.7.2007 passed by the Commissioner, Allahabad Division, Allahabad (Annexure 4 to the Writ Petition), and the order dated 1.6.2007 passed by the Up-Ziladhikari, Sirathu, District Kaushambi (Annexure 3 to the Writ Petition).
(2.) IT is, inter alia, averred in the Writ Petition that the petitioner was a licensee of the Fair-Price Shop since 1990, and he was working as Fair-Price Shop holder continuously up to the date of cancellation; and that without suspension or cancellation of the licence of the petitioner in regard to the Fair-Price Shop, the Gram Pradhan got passed a proposal for appointment of new Fair-Price Shop Holder, namely, Raj Bahadur Singh (respondent No. 7) on 7.3.2007. Copy of the said proposal dated 7.3.2007 has been filed as Annexure 1 to the Writ Petition. It is, inter alia, further averred in the Writ Petition that a Charge-Sheet/Show-Cause Notice was given to the petitioner on 17.4.2007.
(3.) IT is, inter alia, further: averred in the Writ Petition that by the order dated 1.6.2007, the licence of the petitioner in respect of the Fair-Price Shop was cancelled by the Up-Ziladhikari, Sirathu, District Kaushambi. Copy of the said order dated 1.6.2007 has been filed as Annexure 3 to the Writ Petition.;