Saral Srivastava, J. - (1.) Heard Sri D.K. Srivastava, learned counsel for the petitioner, Sri Ram Mani Upadhyay, learned counsel for the respondent no.4 and Sri Sanjay Ram Tripathi, learned Standing Counsel.
(2.) It has been submitted that fair price shop of village Bhagautapur, Tehsil Bansi, District Siddharth Nagar has been allotted to respondent no.4. It appears that respondent no.4 committed certain irregularities in distribution of essential commodities and consequently, an inquiry was instituted against him and respondent no.3, i.e., Sub Divisional Magistrate by order dated 15.03.2018 cancelled the licence of respondent no.4.
(3.) Feeling aggrieved by the order of cancellation dated 15.03.2018, respondent no.4 preferred statutory appeal no.C-201817000000333. The appellate authority, i.e., Deputy Commissioner (Food) Basti Division, Basti by order dated 26.02.2019 allowed the appeal of respondent no.4 and restored his licence. The order of the appellate authority is impugned in the present writ petition.;