Ran Vijai Singh, J. - (1.) Heard Sri A.P. Singh Raghav, learned counsel for the petitioner, learned standing counsel for the State respondents and Sri M.K. Yadav holding brief of Sri M.N. Singh, learned counsel for the Gaon sabha.
(2.) Through this writ petition, prayer has been made to issue writ of certiorari quashing the order dated 26.8.2016 passed by Joint Commissioner (Food), Meerut Division, Meerut as well as order dated 2.5.2016 passed by Sub Divisional Officer, Khurja, District Buland Shahar.
(3.) Vide order dated 2.5.2016 the petitioner's agreement to run fair price shop was cancelled by respondent no. 3 whereas by the subsequent order dated 26.8.2016 the Joint Commissioner (Food) has partly allowed the appeal by setting aside the order of cancellation of agreement to run fair price shop dated 2.5.2016 and maintaining the suspension order and remitting the matter before the Sub Divisional Officer concerned for fresh decision.;