RAJESH SINGH CHAUHAN, J. - (1.) Heard Sri Pradeep Kumar Singh 'Vats', learned counsel for the petitioner and Sri Manish Pandey, learned counsel for the State-respondents.
(2.) The petitioner has assailed the order dated 30.9.2011 passed by the District Supply Officer, Ambedkar Nagar whereby the license of the fair price shop of the petitioner has been cancelled and the security amount has been forfeited in favour of the State. The petitioner has also assailed the order dated 20.11.2013 passed by the Commissioner (Administration), Faizabad Division, Faizabad whereby the statutory appeal of the petitioner which was filed against the order dated 30.9.2011 has been rejected.
(3.) The main ground to assail the aforesaid orders are that the District Supply Officer has passed the order dated 30.9.2011 without affording opportunity of hearing to the petitioner and without even providing the inquiry report, the order of suspension of the fair price shop and also show cause notice. As per the learned counsel for the petitioner the petitioner came to know about the aforesaid document on 16.10.2011 and by that time the order of cancellation dated 30.9.2011 had been passed. The petitioner has further submitted that the Appellate Authority did not consider the submissions of the petitioner and rejected the appeal of the petitioner without application of mind.;