Ajit Kumar - (1.) Heard learned counsel for the parties.
(2.) By means of this writ petition under Article 226 of the Constitution, the petitioner has sought a writ of certiorari for quashing the order dated 28th May, 2013 passed by the prescribed authority cancelling the fair price shop license of the petitioner as well as the order passed by the Commissioner, Azamgarh Division Azamgarh order dated 4.10.2013 rejecting the appeal.
(3.) The main plank of the argument of the counsel for the petitioner is that order cancelling fair price shop license has been passed as a result of enquiry de hors the rules and the procedure prescribed and which according to him has resulted in serious miscarriage of justice.;