- (1.) Heard learned counsel for the petitioner, learned counsel for the fourth respondent and the learned Standing Counsel for the State.
(2.) Petitioner is a complainant and by means of this writ petition petitioner is assailing the order dated 7 August 2015 passed by the second respondent, Joint Commissioner (Food), Meerut Division, Meerut allowing the appeal of the fourth respondent by setting aside the order of cancellation of fair price shop license passed by the third respondent, Sub-Divisional Magistrate-Khurja, District Bulandshahar. A preliminary objection has been raised by the learned Standing Counsel regarding the maintainability of the 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 , 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 .
(3.) The petitioner admittedly is a complainant in the present case, hence would not be an aggrieved person.;