Ajay Bhanot, J. - (1.) Heard Sri Anubhav Chandra, learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) The petitioner was a fair price shop dealer of Kasba and Tehsil-Chhata, District Mathura. The fair price shop licence of the petitioner was terminated by order dated 27.01.2018 passed by the respondent no.3. The petitioner took the said order of termination in appeal. The memo of appeal was accompanied by a stay application. The appeal was registered as Appeal No.C201801000000744 of 2018, Mool Chandra Vs. State of U.P., in the court of Deputy Commissioner (Food & Civil Supplies), Agra Division, Agra. The application for interim relief was rejected by the appellate court by order dated 10.04.2018.
(3.) The petitioner has assailed the order dated 27.1.2018 passed by the respondent no.3 terminating the licence of the petitioner and the order dated 10.4.2018 passed by the respondent no.4 rejecting the stay application filed by the petitioner.;