ANIL KUMAR,J. - (1.) Heard Shri Balram Yadav, learned counsel for the petitioner, Shri Daya Shankar Tewari, learned Standing Counsel for the opposite party Nos. 1 to 4, Shri Pramod Kumar, learned counsel for the opposite party No. 5 and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 20.04.2017 (Annexure No. 1) passed by opposite party No. 2/Commissioner, Faizabad Mandal, Faizabad by which an Appeal No. 20/Ambedkar Nagar filed by opposite party No. 5/Sanjay Singh under Section 28 (3) of U. P. Scheduled Commodities Distribution Order, 2004 has been allowed.
(3.) Facts in brief of the present case are that opposite party No. 5 has granted license by way of agreement to run the fair price shop for village-Machhligaon (Jalalpur), Tehsil-Jalalpur, District-Ambedkar Nagar. On 31.5.2011 petitioner as well as other card holders made a complaint that scheduled commodities supplied to the opposite party No. 5 were not distributed to the card holders, less quantity of food grains were distributed and higher price from the fixed rate were being realized by the opposite party No. 5.;