- (1.) Heard Sri Suresh Chandra Verma, along with Sri Devesh Kumar Verma, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents, Sri Brij Kumar Yadav, learned counsel for the gaon sabha and Sri Anil Kumar Singh, learned counsel for the respondent no. 4.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the impugned order dated 20.6.2016 passed by the Additional Commissioner, Kanpur Division, Kanpur in Appeal No. 166 of 2015 (Mukesh Kumar Vs. State of U.P.), order dated 6.7.2015 passed by the Additional Commissioner, Kanpur Division, Kanpur in Appeal No. 416/2013 (Suman Devi Vs. State) and order dated 4.8.2015 passed by the Deputy Collector, Bidhuna.
(3.) Vide order dated 20.6.2016, the appeal filed by the petitioner against the order dated 4.8.2015, restoring the agreement of respondent no. 4 to run fair price shop, has been allowed, vide order dated 4.8.2015, the Deputy Collector has restored the agreement of respondent no. 4 to run fair price shop pursuant to the order passed by the Additional Commissioner dated 6.7.2015.;