- (1.) Heard Sri Manoj Kumar Gupta, learned counsel for the petitioner, learned standing counsel for the State-respondents and learned counsel appearing for Gaon Sabha.
(2.) Through this writ petition prayer has been made to issue writ of certiorari quashing the order dated 29.7.2015 passed by Sub Divisional Magistrate, Faridpur, District Bareilly, prayer has also been made to issue writ of mandamus commanding the respondent authorities not to interfere with the peaceful running of the fair price shop of the petitioner. The petitioner has also prayed to decide the petitioner's application for extension of interim relief filed in Appeal no. 100 of 2015 (Sukhveer Singh Yadav vs. State of U.P.) within stipulated time.
(3.) The brief facts of this case are that it appears on the ground of irregularities in distribution of schedule commodities the petitioner's agreement to run fair price shop of village Dagroli, Block and Tehsil Faridpur, District Bareilly was cancelled. Aggrieved petitioner has filed an appeal under Order 28 (3) of U.P. Schedule Commodities Distribution Order, 2004 (in short "Distribution Order, 2004") before the respondent no. 2. Along with appeal the petitioner has also filed an application under sub order 5 of Order 28. On that application following order was passed: -;