AJAY BHANOT,J. - (1.) The petitioner was the fair price shop dealer of village panchayat Baldeeh, District-Azamgarh. The fair price shop licence of the petitioner was cancelled by order dated 19.7.2017. The petitioner carried the order of termination in appeal. The appeal was registered as Appeal No. 326 of 2017, Tribhuwan Prasad v. District Supply Officer before the court of learned Commissioner Azamgarh Division, Azamgarh. The appeal was instituted on 25.9.2017.
(2.) The petitioner is aggrieved by the delay in the disposal of the appeal. Even though the appeal was instituted on 25.9.2017, the appeal is still on foot, and has not been decided finally. The relief prayed for in this writ petition is for a direction to the authorities to decide the appeal in a stipulated period of time to be fixed by this Court.
(3.) The order-sheet reveals that the appeal was posted for admission herein before the learned appellate court for the first time on 25.10.2017. On the first date of hearing notices were issued to the parties and records were summoned. The second date of hearing as per the ordersheet was 30.11.2017. No effective hearing took place on 30.11.2017. The next date for hearing was posted to 11.01.2018. On 11.01.2018 once again the parties are shown to be present but no effective hearing has taken place. No reasons have been assigned as to why the hearing could not take place on 11.01.2018. Finally, the matter was posted on 15.02.2018. On 15.02.2018, there was no hearing due to paucity of time.;