- (1.) The petitioner is a Sarpanch of Gaon Sabha Dharwar, Tehsil Sadar, District Ghazipur, has approached this Court assailing the order dated 19 June 2015 passed by the second respondent-Deputy Commissioner (Food), Varanasi Region, Varanasi in Appeal No.27 of 2014 (Ram Bachan Prasad vs. State of U.P. And others) whereby fair price shop licence of the fourth respondent-Ram Bachan Prasad has been restored and the order passed by the Sub Divisional Magistrate, Sadar, Ghazipur has been rejected.
(2.) A preliminary objection has been raised by the learned Standing Counsel regarding the maintainability of the writ petition.
(3.) Learned counsel appearing for the fourth respondent would submit that the petition at the behest of the complainant is not maintainable against the final order passed in appeal. Reliance has been placed on Dharam Raj Versus State of U.P. and others, 2010 2 AWC 1878, Ram Baran Versus State of U.P. and others, 2010 2 AWC 1947 and Amin Khan Versus State of U.P. and others, 2008 4 ADJ 559.;