KALAWATI Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner's fair price agreement having been cancelled by order dated 24th June, 2011, the petitioner preferred an appeal which has been admitted by the Deputy Commissioner vide order dated 5th July, 2011 but he has declined to grant any interim order. Hence this writ petition.

(2.) In my view, it is wholly misconceived and not entertainable writ petition. Mere admission of an appeal, which is provided in the statute, does not entitle a person to get an interim order as a matter of routine. Learned counsel for the petitioner could not point out any error apparent on the face of record in the impugned order warranting interference.

(3.) Learned counsel for the petitioner relied on certain decisions of this Court requesting that till his appeal is decided, no third party right will be created.