Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner challenging the order of cancellation of fair price shop of the petitioner dated 10.08.2015 and the order dated 15.04.2017 passed by the Appellate Authority rejecting his appeal.
(2.) Learned counsel for the petitioner has submitted that initially the fair price shop licence was granted to the petitioner in the year 1998 and he was continuing to distribute all Scheduled Commodities in accordance with law for the past several years. In 2013 however, his fair price shop licence was cancelled only on the ground that the petitioner has submitted his reply before the Licensing Authority due to ill health. The cancellation order dated 01.11.2013 passed by the Sub Divisional Magistrate, Mainpuri was set aside by the Commissioner on 17.10.2014 with a direction to the Sub Divisional Magistrate to give opportunity of hearing to the petitioner.
(3.) A fresh show cause notice was issued to the petitioner thereafter on 21.11.2014 indicating therein five charges and calling for his reply. The petitioner submitted a detailed reply on 28.11.2014 to the said show cause notice, but the reply was not considered at all and the fair price shop licence of the petitioner has again been cancelled by the impugned order dated 10.08.2015. The petitioner approached the Appellate Authority and the Appeal has been rejected again summarily on 15.04.2017 without making any reference to the grounds of appeal raised by the petitioner.;