Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner challenging the order dated 04.12.2006 passed by the SDM, Sakaldiha, District Chandauli cancelling the Fair Price Shop licence of the petitioner and order dated 31.03.2006 passed by the Additional Commissioner, Varanasi rejecting his appeal.
(2.) It has been argued by the learned counsel for petitioner that the petitioner was running a Fair Price Shop in village - Prakashpur Mohra, Block - Dhanapur, District Chandauli since November, 1999 and no complaint was ever made against him for several years. Suddenly on 05.10.2005 at the instigation of the then Gram Pradhan a complaint was made at Janta Diwas and by order dated 15.10.2005 petitioner's shop licence was suspended and a show cause notice was issued to him containing four charges.
(3.) The four charges as mentioned in the show cause notice related to overcharging for kerosene oil per litre and overcharging for Adntyodaya wheat and rice and also sugar. It was also mentioned therein that Annapurna Cardholders (beneficiaries) had not been given the wheat for the month of September, 2005 and the BPL cardholders were not given their food grains for the month of October, 2005 up to 05.10.2005, the date of making of the complaints.;