Siddhartha Varma, J. - (1.) Initially, the petitioner's fair price shop was suspended on 13.4.2017. Thereafter, the licence to run the fair price shop was cancelled on 5.6.2017. The appeal which was filed on 19.6.2017 was ultimately dismissed on 2.11.2017. To begin with, the writ petition was filed against an order dated 29.8.2017 by which the stay application of the petitioner was rejected. Subsequently, however when the final order dismissing the appeal was passed on 2.11.2017, the petitioner had assailed the order by filing an amendment application. The amendment application was allowed. Thereafter, the writ petition, upon the exchange of the affidavits, was heard finally.
(2.) Admittedly, the petitioner is visually impaired and totally blind. In the beginning, he was contesting the writ petition on his own but when a request was made to Sri Anand Prakash Pandey, Advocate, he readily agreed and assisted the petitioner to the best of his ability. The Court is extremely thankful for the assistance extended by Sri Anand Prakash Pandey.
(3.) The petitioner who is visually handicapped had been initially granted a licence to run the fair price shop in the year 2008. Thereafter, on a few other occasions, the licence to run the fair price shop was cancelled, and, thereafter, when challenge was made to the cancellation orders, they were set aside. Since, the petitioner is a visually disabled individual, he had been given assistance to run the fair price shop. The name of the assistant is Neeraj.;