HUKAM SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Petitioner is aggrieved by refusal on the part of learned Divisional Commissioner, Garhwal to grant stay order against the order of District Supply Officer, Haridwar. It transpires that against suspension of his fair price shop license, petitioner filed an appeal before learned Divisional Commissioner, Garhwal. The said appeal was admitted by learned Division Commissioner, Garhwal, however, no interim order was passed on the stay application of the petitioner on the ground that the stay order passed in earlier appeal of the petitioner is still operating and further that petitioner s stay application can be considered later.

(3.) Since, the order impugned is interlocutory order, which does not decide the lis, therefore, this Court is not inclined to interfere with the same. However, learned Divisional Commissioner, Garhwal is requested to finally decide petitioner s appeal No. 14/2017-18 within six weeks from the date of production of certified copy of this order.