Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner challenging the order dated 11.01.2018 canceling the fair price shop licence issued by the Sub Divisional Magistrate, Gunnaur, district Sambhal.
(2.) It is the case of the petitioner that one sitting M.L.A. of Bhartiya Janta Party arrayed as respondent No. 4 in this writ petition and representing the Constituency of Vidhan Sabha, Gunnaur, district Sambhal had written to the Chief Minister of the State that he had found in his local inspection of his Constituency that several fair price shop licensees of various villages were not distributing the Scheduled Commodities in accordance with law, and therefore, a request was made by the said M.L.A. that a proceeding be initiated against such fair price shop licensees and their fair price shop licence be cancelled.
(3.) It has been alleged in the writ petition and also argued by the learned counsel for the petitioner that on similar grounds he had filed Writ C No. 43908 of 2017 (Smt. Omwati vs State of UP and others), which has been entertained by this Court and detailed order has been passed setting aside the cancellation order and leaving it open for the Sub Divisional Magistrate, Gunnaur, District Sambhal to proceed against the petitioner in accordance with the procedure prescribed under the Government Order dated 29.07.2004.;