- (1.) Heard Sri Surendra Prasad Sharma, learned counsel for appellant, Sri Pusp Raj Singh, learned counsel for respondent-6 and learned Standing Counsel for respondents- 1 to 5.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 15.10.2019 passed by learned Single Judge in Writ Petition No. 27574 of 2011 (Ramphal Vs. State of U.P. and Others), whereby order dated 28.09.2010 passed by District Supply Officer, Banda as well as order dated 25.03.2011 passed by Commissioner, Chitrakoot Dham in appeal, remanded the matter to competent Licencing Authority to reconsider the order of termination of Fair Price Shop licence of respondent-6.
(3.) It is admitted in para-13 of affidavit accompanying with stay application that appellant is a subsequent allotee of Fair Price Shop and his license/agreement was cancelled on 28.09.2010. Thereagainst, appellant preferred appeal which was also dismissed vide order dated 25.02.2011.;