ANIL KUMAR,J. - (1.) HEARD Sri Dinesh Kumar Misra, learned counsel for the petitioner and Sri C. B. Verma, learned Standing Counsel appearing on behalf of respondents.
(2.) SRI Dinesh Kumar Misra, learned counsel for the petitioner in brief has submitted that the petitioner Sri Rishi Pal Singh by virtue of an agreement was alloted a fair price shop at Village Katiya Block Mallawan, District Hardoi and was cancelled by order dated 11.8.2009. Aggrieved by the said order the petitioner filed an appeal before the Deputy Commissioner, Food and Civil Supply, Lucknow, Region Lucknow (Appeal No.878 of 2009-10), which was admitted and the matter is pending for hearing.
(3.) LEARNED counsel for the petitioner further submits that the petitioner has moved an application for stay praying therein that the fair price shop in question shall not be allotted to any other person during the pendency of the appeal but the said application was rejected by order dated 11.1.2010 (annexure-1 to the writ petition).;