- (1.) Heard Sri K.S.Rathor, learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 2.11.2015 passed by the Divisional Commissioner Mirzapur Division Mirzapur in Appeal No. C2015160000510 (Daya Ram Patel Vs. State of U.P. and others), order dated 30.5.2015, (the decision taken by the Committee) as well as the order dated 1/3.6.2015 passed by the Sub-Divisional Officer, Aurai.
(3.) Vide order dated 2.11.2015, the Divisional Commissioner has dismissed the appeal of the petitioner filed under Clause 28 of U.P. Scheduled Commodities Distribution Order, 2004 as not maintainable. Vide order dated 30.5.2015, the Committee, constituted under the advertisement, has made recommendation for allotment of the fair price shop in favour of the respondent no. 4 and vide order dated 3.6.2015, the respondent no. 4 has been communicated to lift the scheduled commodities.;