- (1.) IT is submitted by Mr. Sumit Prasad, learned counsel appearing for the petitioner that vide Memo No. 279 dated 28.7.2009 (annexure 6 to the writ petition), the Sub Divisional Officer, Chhatarpur directed the Block Supply Officer, Chhatarpur to hold an enquiry and submit a report within two days but in the impugned order dated 30.7.2009 cancelling license (annexure 5 to the writ petition), it appears that the license was cancelled on the basis of the report dated 26.7.2009, submitted by the Block Supply Officer.
(2.) LEARNED counsel for the State submitted that the petitioner has got remedy of statutory appeal where he can raise all the points available to him. On this, the learned counsel for the petitioner submitted that at least delay may be condoned. In the circumstances, it is directed that if the petitioner files an appeal within three weeks along with a petition of condonation of delay, it is expected that the delay will be condoned and the appeal will be decided on its own merit. With these observations and directions, this writ petition is disposed of.;