- (1.) Heard learned counsel for the petitioner and Sri Ramanuj Yadav, learned counsel appearing for the respondents and learned Standing Counsel appearing for the State-authorities. Present petition has been filed with following prayers:- i) Issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 5. 7. 2019 and 28. 8. 2019 passed by the respondent nos. 3 and 2 respectively, vide Annexure Nos. 4 and 7 to this petition. ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 3 to restore the supply of essential commodities to the fair price shop of the petitioner. iii) Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case. iv) Award cost of the writ petition to the petitioner.
(2.) Submission made by the learned counsel for the petitioner has been noted in the order 25. 9. 2019 passed by this Court, which is quoted as under:- "Heard learned counsel for the petitioner and Sri Ajeet Kumar Srivastava holding the brief of Sri Anuj Kumar, learned counsel appeared on behalf of opposite party no. 4 and learned standing counsel for opposite party nos. 1, 2 and 3.
(3.) Learned counsel for the petitioner submits that the fair price shop licence of the petitioner was cancelled by the Sub Divisional Magistrate by order dated 5th July 2019 on the basis of complaints received against the petitioner from the ration card holders. An appeal was filed before the Commissioner, Chitrakoot Dham, which was registered as Case No. 00684 of 2019 ( Hari Singh vs. S. D. M. , Kulpahad .;