ABHISHEK VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Arun Kumar Srivastava, learned counsel for the petitioner; Shri Sanjay Ram Tripathi, learned Standing Counsel for the State respondents and Shri Sunil Kumar Singh, learned counsel for the Gao Sabha.

(2.) The petitioner is aggrieved by the reinstatement of respondent No. 5, original fair price shop dealer by order impugned dated 10.7.2020 passed by the second respondent, Deputy Commissioner (Food), Varanasi Division, Varanasi in Appeal No.26 of 2018 (Parmendra Kumar vs. State of UP and others).

(3.) Learned Standing Counsel has raised preliminary objection as to the maintainability of this writ petition on the ground that the petitioner has no locus standi to challenge the impugned appellate order and therefore, writ petition deserves to be dismissed.