Ran Vijai Singh, J. - (1.) Heard Sri Shravan Kumar Mishra, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Anand Kumar Yadav, learned counsel for the gaon sabha.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the impugned order dated 10.8.2016 passed by the Sub Divisional Officer, Jhansi, by which the Sub Divisional Officer has bifurcated the fair price shop, which was initially run by the petitioner, by continuing the allotment made in favour of one Sri Dipendra Yadav (the respondent no. 4), who was appointed as fair price shop agent in place of the petitioner during the pendency of the writ petition before this Court.
(3.) While assailing the impugned order, learned counsel for the petitioner submits that the allotment of fair price shop in favour of respondent no. 4 was dependant upon the fate of the writ petition filed by the petitioner and once the writ petition filed by the petitioner has been allowed, whatever right had accrued temporarily in favour of the respondent no. 4 that has come to an end and therefore, the Sub Divisional Officer has erred in passing the impugned order.;