Ran Vijai Singh, J. - (1.) Heard Sri Birendra Singh, learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondents and Sri Ghanshyam Dwivedi, learned counsel for the respondent no.5.
(2.) This writ petition has been filed for issuing a writ of certiorari quashing the orders dated 29.6.2016 passed by the Commissioner, Chitrakoot Dham Mandal, Banda, ( the respondent no.2) and the District Supply Officer, Banda, ( the respondent no.4). The order passed by the respondent no.2 has been brought on record as Annexure I to the supplementary affidavit filed by the petitioner duly sworn on 29th July, 2016 and the order of the same date passed by respondent no.4 has been brought on record as Annexure 1 to the writ petition.
(3.) Vide order dated 29.6.2016 the Divisional Commissioner has decided the representation filed by Prem Narain and 7 others, who happen to be the retailers (Licensee) under the U.P. Kerosene Control Order, 1962; The aforesaid order has been passed pursuant to the order of this Court dated 9.3.2016 passed in Writ C No. 10826 of 2016 (Prem Narain and 7 others v. State of U.P. and 4 others). Vide order dated 29.6.2016 the Divisional Commissioner, respondent no.2 has directed the Sub Divisional Officer and the District Supply Officer to distribute the quota of kerosene oil in between 12 fair price shop agents and 27 retailers equally, accordingly the ration cards shall also be attached at both the places, i.e. with the shops of the retailers under U.P. Kerosene Control Order, 1962. The District Supply Officer has complied the aforesaid order by attaching ration cards with both, fair price shops and the retailers and also quantified the quantity of the kerosene oil to be distributed by the fair price shop agents and the retailers.;