- (1.) Heard Sri P.C.Gupta learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri S.K.Srivastava, learned counsel for the respondent no.4.
(2.) Through this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 29.4.2015 and 16.1.2014 passed by the respondent nos. 3 and 4 respectively.
(3.) Vide order dated 16.1.2014 the respondent no. 4 has suspended the agreement to run the fair price shop of the petitioner whereas vide order dated 29.4.2015 the appeal filed by the petitioner has been allowed with the direction to the Sub Divisional Officer to complete the enquiry within a period of one month fixing 20th May, 2015 for appearance of the parties.;