Ran Vijai Singh, J. - (1.) Heard Sri Indra Mani Tripathi learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri Amol Ranjan holding brief of Sri M.N. Singh, learned counsel for the gaon sabha.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 22.7.2016 and 26.8.2016 passed by the Sub-Divisional Officer, Baraut, District Baghpat and Joint Commissioner (Food) Meerut Region Meerut.
(3.) Vide order dated 22.7.2016, the agreement of the petitioner to run fair price shop has been suspended on the ground that the petitioner has sold 600 litre kerosene oil illegally without distributing it to the cardholders, with respect to which, an F.I.R has been lodged in Kotwali Baghpat. Whereas vide order dated 26.8.2016, the Joint Commissioner (Food) has rejected the application of the petitioner for interim protection and fixed 23rd September, 2016 for hearing of the appeal.;