- (1.) Heard Sri Arvind Kumar Mishra, learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri Vijay Prakash Mishra, learned counsel for the respondent no. 7.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 8.7.2016 passed by the Additional Commissioner Allahabad Division Allahabad in Appeal No. C2016020000470 (Sri Prakash Chandra Tripathi Vs. State of U.P. and another) to the extent of the order relating to disposal of the stay application.
(3.) In the submission of learned counsel for the petitioner, the appellate authority, in fact, has not disposed of the stay application filed by the petitioner in the light of the prayer made in the application which precisely contains the prayer with respect to the stay/implementation of the order dated 29.4.2016 cancelling the agreement of the petitioner to run fair price shop till the disposal of the appeal.;