B.K.NARAYANA,J. - (1.) NOTICE on behalf of opposite party nos. 1 and 2 has been accepted by learned Chief Standing Counsel.
(2.) HEARD learned counsel for the petitioner and learned standing counsel and perused the records. Counsel for the petitioner is permitted to make amendments in the prayer of the writ petition.
(3.) LEARNED counsel for the petitioner submitted that license of fair price shop of the petitioner was cancelled by the respondent no.2 vide order dated 06.01.201. Against the said order the petitioner preferred an appeal before the respondent no.1 which was registered as Appeal No. 80-03 and in which on 12.01.2011 an interim order was passed by the respondent no.1 in favour of the petitioner by which the effect and implementation of the order passed by the opposite party no.2 was directed to be kept in abeyance till 23.02.2011.;