- (1.) This writ petition has been drafted in vague and unorthodox manner, It is more in form of a complaint than a writ petition under Article 226 of the Constitution of India. But after hearing the petitioner in person, who was assisted by a private counsel during arguments, and Standing Counsel and after considering contents of writ petition, and connected papers, certain facts are revealed.
(2.) Petitioner was allotted a fair price shop in of gram sabha Lala Buxara. The allotment of fair price shop holder of another village Dari Khurd was cancelled and its card holders were attached with fair price shop of village Lala Buxara. On 24.5.2016, respondents have restored fair price shop of village Dari Khurd and card holder of that village were again asked to receive their essential commodities from the fair price shop of their village. This order dated 24.5.2016 of respondents has been challenged by the petitioner.
(3.) The petitioner, who is a blind man, had presented his argument personally in court, the hearing of which was a irritating, painful and annoying experience. It was more a nuisance than argument.;