SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri M.P. Srivastava, learned counsel for the petitioner and the learned standing counsel for the State respondents.
(2.) This writ petition has been filed praying for the following relief: A. Issue a writ, order or direction in the nature of certiorari to quash the impugned order 5.10.2016 passed by respondent no.3. B. Issue a writ, order or direction in the nature of mandamus commanding respondents to restore the fair price shop which was suspended in the year of 2007 and supply the Essential commodities to the petitioner for distribution of goods to the card holder. C. Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the present case.
(3.) On 3.2.2017, this Court heard the writ petition in detail and entertained it despite there being an alternative remedy of appeal. Facts:;