- (1.) The petitioner being a complainant is assailing the order dated 28 July 2015, passed by the second respondent, Additional Commissioner (Judicial), Vindhyachal Mandal, Mirzapur restoring the fair price shop license of the third respondent upon setting aside the order of cancellation dated 20 October 2011.
(2.) A preliminary objection has been raised by the learned Standing Counsel regarding the maintainability of the writ petition at the behest of the complainant 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 (LB), Ram Baran Versus State of U.P. and others, 2010 2 AWC 1947 (LB) and Amin Khan Versus State of U.P. and others, 2008 4 ADJ 559 .
(3.) The petitioner admittedly is a complainant in the present case, hence would not be an aggrieved person.;