SHYAMA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Mr. Ram Dheeraj Yadav, learned counsel for the petitioner and the learned Standing counsel.

(2.) BEING aggrieved with order dated 28.2.2010 passed by the opposite party No.2 Additional Commissioner (Food) Faizabad Division Faizabad in Appeal No. 241 pending under section 28(3) of the U.P. Scheduled Commodities Distribution Order, 2004, the petitioner has preferred the present writ petition.

(3.) BY means of order dated 28.2.2010 though the petitioner's appeal has been admitted but the application for interim relief has been rejected .