- (1.) The petition seeks issuance of a writ in the nature of mandamus directing the respondents to restore supply of fertilizers to the petitioner in the interest of farmers. The petition also seeks issuance of a writ in the nature of mandamus directing the respondents to decide representation of the petitioner dated 14th December, 2009.
(2.) None has appeared on behalf of the petitioner to prosecute the case. The case relates to the year 2010. The case cannot be adjourned indefinitely. We have referred to and considered the pleadings and documents available on the file with the assistance of learned State counsel.
(3.) As per the pleadings, petitioner was a retailer of fertilizers having a shop, situated at Purab Gaon Tiraha, Village Poore Vijay Singh, Post Office Jagatpur, District Raebareli. The petitioner was granted licence under the Fertilizers Control Order, 1985. Validity of the licence was up to 29th October, 2010. Copy of the licence has been placed on record as Annexure 1. It has been pleaded that vide letter dated 9th November, 2009, it was directed that supply of fertilizers in certain areas be stopped. Consequently, in the month of November, 2009, respondent no.7 (Assistant Registrar, Co-operative Society, Rae Bareli) stopped supply of fertilizers to the petitioner without issuing any show cause notice and without affording opportunity of hearing. The petitioner being aggrieved approached the concerned authorities. The petitioner was informed that the supply of fertilizers has been stopped in view of a Government Order.;