Satish Kumar v. State Of U.P. Through Prin. Secy. Foof And Civil Supplies .

Vivek Chaudhary, J.:— By the present writ petition, the petitioner has challenged the order dated 14.2.2007 passed by the Sub-Divisional Magistrate, cancelling his license for fair price shop and the order dated 7.6.2007 passed by the Commissioner rejecting the appeal of the petitioner.

2. A perusal of the order of the Commissioner shows that there is no discussion on the merit of the case except for a line saying that the Sub-Divisional Magistrate has after considering at length on merit of the case, passed order and the appellate court finds no reason to interfere in the said order. A perusal of the order of Sub-Divisional Magistrate shows that there is no discussion of merit of the case. He also says that there is no illegality in the report of the Revenue Inspector. None of the authorities have considered the case on merit which was duty before considering the case of the petitioner.

3. In view thereof, the writ petition is allowed. Both the orders dated 14.2.2007 and 7.6.2007 stand set aside.