DESH RAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present petition has been filed, seeking quashing of part of the order dated 28/3/2017 passed by the Sub-Divisional Magistrate, Rudauli, District Faizabad (now Ayodhya) (for short "SDM")

(3.) The petitioner's licence for fair-price-shop of Village Panchayat Bihara, Tehsil Rudauli, District Ayodhya, which was cancelled by the SDM vide order dated 29/3/2012, has been restored in pursuance of the order dated 14.02.2017 passed by this Court in Writ Petition No.2372 (M/S) of 2012 filed by the petitioner.