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Judgment
Manoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Petitioner is a fair price shop dealer. His fair price shop license was cancelled by the District Magistrate, Udham Singh Nagar vide order dated
30.04.2020. Against the said order, petitioner filed an appeal before the Commissioner, Kumaon Division, Nainital, which was allowed by learned
Commissioner vide judgment dated 05.04.2021, which is on record as Annexure No.-2 to the writ petition. Perusal of the said judgment reveals that
the order passed by the District Magistrate on 30.04.2020 was set-aside.
Consequent to the judgment rendered by Commissioner, Kumaon Division, petitioner was entitled for restoration of his fair price shop. According to
the petitioner, his shop has not been restored even after the judgment passed by learned Commissioner. In this regard petitioner has made a
representation to the District Magistrate on 09.06.2021.
Learned counsel for the petitioner confines his prayer and submits that the District Magistrate be directed to take decision on the said
representation.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a direction to District Magistrate, Udham Singh
Nagar to take decision on petitioner’s representation dated 9.06.2021 (Annexure No.-3 to the writ petition), in accordance with law, as early as
possible, but not later than ten days from the date of production of certified copy of this order along with copy of representation.