- (1.) Heard Sri Hari Prasad Pandey, learned counsel for the petitioner, Sri Diwakar Singh, learned counsel for Goan Sabha and Sri Sanjay Ram Tripathi, learned Standing Counsel for the State.
(2.) The petitioner claims to be allottee of fair price shop of village Kukudha, Block Dhanupur, District Allahabad.
(3.) It appears that several complaints were lodged against the petitioner for irregularities in distribution of essential commodities and the license of the petitioner was suspended by Deputy Collector, Handia, District Allahabad by an order dated 10.4.2015. The petitioner was issued show-cause notice and after submission of the reply, the Deputy Collector, Handia Allahabad by order dated 16.7.2015 cancelled the license of the petitioner. The respondent no. 3 Deputy Collector, Handia Allahabad in the said order has recorded a finding that the petitioner has filed photocopy of the sale register of R.L.B. (Rani Laxmi Bai) Yozana and no sale register in respect of B.P.L. (Below Poverty Line) and A.P.L. (Above Poverty Line) were filed by the petitioner.;