- (1.) Heard learned counsel for the petitioner and learned Standing counsel representing the respondents.
(2.) By this writ petition, the petitioner has prayed for quashing the order dated 2.7.2012 by which order the Sub Divisional Officer has rejected the representation of the petitioner in which representation, the petitioner has claimed restoration of his fair price shop.
(3.) The petitioner was a fair price shop allottee. The petitioner's mother was elected as Pradhan hence, his shop was cancelled on 27.3.2007. A writ petition being writ petition No. 19278 of 2006 was filed against the cancellation order, which writ petition was ultimately dismissed on 25.5.2006. After cancellation of the petitioner's fair price shop, one Mehnaz Jahan was appointed as a fair price shop dealer on 7.7.2012. Subsequently shop of Mehnaz Jahan was cancelled on 28.2.2012. On the basis of the resolution dated 27.4.2012, one Mohammad Yamin was appointed as fair price shop dealer. The tenure of petitioner's mother as Pradhan came to an end in 2010. The petitioner thereafter filed representation on 2.6.2012 for restoration of fair price shop. The petitioner also filed writ petition being writ petition No. 20983 of 2012, which writ petition was disposed of on 1.5.2012 directing the Sub Divisional Officer to consider the petitioner's claim. After order of this Court, the petitioner's representation has been rejected on 2.7.2012.;