- (1.) On oral prayer made by Sri Sanjeev Kumar Pandey, learned counsel for the petitioner, he is permitted to implead Gaon Sabha in question as party respondent No. 3 in the writ petition as well as in the stay application. Necessary impleadment will be made during the course of the day.
(2.) Heard Sri Sanjeev Kumar Panday, learned counsel for the petitioner, the learned standing counsel appearing for the respondent Nos. 1 and 2 and Sri Ashish Srivastava, learned counsel for the newly impleaded respondent No. 3.
(3.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 20th May, 2013 whereby the licence of the petitioner in respect of the Fair-Price Shop in question, has been cancelled.;