RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for petitioner as well as learned standing counsel who has appeared on behalf of opposite parties no. 1 to 3 and perused the record.
(2.) The writ petition has been filed challenging the orders dated 1.9.2012 as well as 24.3.2014 whereby the fair price shop license of petitioner has been cancelled and the appeal preferred thereafter has been dismissed.
(3.) Learned counsel for petitioner submits that the petitioner was allotted the fair price shop license for village panchayat Rajaumari, Lambhua, district Sultanpur. False and frivolous complaints were made by the certain card holders. On the basis of said complaints, an ex-parte enquiry was held and on that basis vide order dated 23.3.2012 the fair price shop license of petitioner was suspended and he was issued show cause notice to submit his reply within ten days. It is submitted that the petitioner had fallen ill, as such, could not submit his reply and vide letter dated 10.4.2012 had sought time to submit reply to the show cause notice, however, an ex-parte enquiry was held against the petitioner and thereafter the impugned order of cancellation of fair price shop license dated 1.9.2012 was passed. The appeal preferred against the said order has also been dismissed by the appellate authority without properly considering the contentions raised in the appeal.;