- (1.) The petitioner is complainant, by means of this petition, the petitioner is assailing the order dated 25 July 2015, passed by the second respondent, Additional Commissioner (Administration), Jhansi, Division, Jhansi allowing the appeal of sixth respondent, thus restoring the fair price shop license by setting aside the order of cancellation, passed by the Sub-Divisional Magistrate, Lalitpur on 9 June 2015.
(2.) Learned Standing Counsel and the learned counsel appearing for the sixth respondent would submit that the petitioner being a complainant would have no locus to assail the order of restoration being not an aggrieved person.
(3.) 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, 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.;