S.P.MEHROTRA, POONAM SRIVASTAVA, JJ. - (1.) IT appears that the petitioner as well as the respondent No. 5 were seeking to get licence in respect of a Fair Price Shop.
(2.) PURSUANT to the resolution passed by the Gram Panchayat in its meeting on 25.8.2008, the Sub-Divisional Magistrate, Shikohabad, by the order dated 2.9.2008 granted licence in favour of respondent No. 5. Feeling aggrieved by the said order dated 2.9.2008, the petitioner filed a representation dated 4.9.2008 before the District Magistrate, Firozabad, copy whereof has been filed as Annexure 5 to the writ petition.
(3.) AS no action has been taken on the representation of the petitioner, he has filed the present writ petition.;