S.P.MEHROTRA, ANIL KUMAR, JJ. - (1.) THE present writ petition has been filed by the petitioners under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 16.3.2009 passed by the Sub-Divisional Magistrate, Tehsil Jal Singh Pur, district Sultanpur (respondent No. 2).
(2.) IT appears that the petitioner along-with other villagers made a complaint dated 13.12.2008 against the respondent No. 4 in regard to the irregularities committed by the respondent No. 4 in running the fair price shop in question. The petitioner filed a writ petition being Civil Misc. Writ Petition No. 8156 (M/B) of 2008 before this Court. By the order dated 11.9.2008 the writ petition was dismissed. It was observed in the said order that it is legal obligation of the District Supply Officer/S.D.M. and the District Magistrate to see that the fair price shop dealers under their jurisdiction function properly in accordance with law.
(3.) PURSUANT to the said order dated 11.9.2008 (Annexure-3 to the writ petition), the licence of the respondent No. 4 in respect of the fair price shop in question was suspended by the Sub-Divisional Magistrate, Jai Singh Pur, district Sultanpur by the order dated 21.11.2008 (Annexure-4 to the writ petition).;