SHAHID Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Sagheer Ahmad learned Advocate is appearing for the petitioner in the connected Writ Petition no.14473 of 2017 filed by the petitioner for mandamus commanding the respondents not to interfere in the running of fair price shop by him under the interim order passed by this Court. It is submitted by Sri Sagheer Ahmad learned counsel for the petitioner that he has also received instruction to argue the present writ petition on behalf of the petitioner.

(2.) Learned Standing Counsel appearing on behalf of respondent no.1 to & 2, Sri Arun Kumar Srivastava for respondent no.3 and Shadab Ali for respondent no.4 have been heard.

(3.) In the present writ petitions the orders dated 26.09.2016 passed by the Additional Commissioner as also the consequential order dated 010.2016 of restoration of licence of the subsequent allottee are under challenge.