Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Standing Counsel for the State respondents.
(2.) By means of present writ petition the petitioner has challenged the impugned order dated 11.1.2019 passed by the fourth respondent, District Supply Officer, Bijnor, by which he has cancelled the fair price shop licence of the petitioner.
(3.) Learned Standing Counsel has raised a preliminary objection regarding maintainability of the present writ petition on the ground that against the impugned order the petitioner has got efficacious alternative efficacious remedy to file an appeal before the Commissioner of the Division and as such, the writ petition is liable to be dismissed on the ground of alternative remedy.;