RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner has challenged the validity and correctness of the order dated 14.11.2008 passed by the Divisional Commissioner, Chitrakoot Dham Mandal, Banda by which his claim has been rejected on the ground that the pe­titioner had not preferred appeal within the period stipulated 30 days under U.P. Commodity Control Order, 2004. The contention of learned Counsel for the petitioner is that there has no compliance of the provisions contained in the Essential Commodities Control Order, 2004 has not been mad while passing the impugned order dated 14.11.2008 and there is no provision to file appeal before the Commissioner against the impugned aforesaid order.
(3.) IT appears from the averments made in the writ petition that the li­cense of fair price shop was cancelled by the Sub-Divisional Commissioner, Banda. On an application moved by the petitioner inter alia that he is unable to run the fair price shop. The aforesaid application had been filed by the pe­titioner inter alia that he has submitted his application without pressure for surrendering of the shop from any quarter.;