PRIYANKA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Abhishek Singh, Advocate holding brief of Mr. Birendra Pratap Singh, learned counsel for the petitioner, learned Standing Counsel for respondent no. 1 to 5 and Mr. Sudhir Kumar Singh, learned counsel for respondent no.6.

(2.) The petitioner, who is a fair price shop licensee, has approached this Court challenging the order dtd. 3/10/2019 passed by respondent no.3, whereby her appeal is rejected, and order dtd. 31/1/2017 passed by respondent no.4 by which license of her fair price shop was cancelled.

(3.) Learned counsel for respondent no.6 claims that respondent no.6 was granted license after the license of petitioner was cancelled. He submits that he has a right to oppose the present writ petition as now he is holding a license for the area concerned. He further submits that petitioner could not have been granted the license as she is not competent to hold license and, thus, raised a preliminary objection.