Anil Kumar, J. - (1.) Heard Sri Anurag Srivastava, learned counsel for the petitioner, learned Standing Counsel for opposite parties no.1 to 6, Sri Jai Kumar, learned counsel for the opposite party no.7 and perused the record.
(2.) Facts, in brief, of the present case are that petitioner has been initially granted a license/ agreement to run the fair price shop, cancelled by order dated 20.8.2016 passed by opposite party no.5/ Sub Divisional Magistrate, Bahraich. Aggrieved by the same , petitioner filed an appeal before appellate authority/opposite party no.2/Additional Commissioner/ Deputy Commissioner (Food), Devi Patan Mandal, Gonda under Clause 13(3) of the Uttar Pradesh Essential Commodities ( Regulation of Sale and Distribution Control) Order 2016.
(3.) By order dated 15.7.2017, appellate authority has admitted the petitioner's appeal,rejected the application for interim relief .;