NASARUDIN Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Sri Uttar Kumar Goswami, learned counsel for the petitioner and Sri Siddharth Singh, learned Additional Chief Standing Counsel appearing for the State-respondents.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the order dated 20.8.2015 passed by the Deputy Commissioner (Food & Civil Supplies), Agra Division, Agra (respondent no. 2) in Appeal No. 295/2006 (Dharmpal Singh Vs. State of U.P.) and order dated 9.9.2015 passed by the Sub Divisional Officer, Iglas, Aligarh restoring the agreement to run fair price shop of respondent no. 5.

(3.) While assailing the impugned orders, learned counsel for the petitioner submits that the respondent no. 2 has erred in allowing the appeal filed by respondent no. 5; whereas the respondent no. 5 has committed various irregularities, which have been mentioned by the Tehsildar in his report, but the respondent no. 2, without looking into the same, has allowed the appeal.