Sangeeta Chandra, J. - (1.) This writ petition has been filed by subsequent allottee who was allotted the Fair Price Shop dealership after cancellation of Fair Price Shop Licence of Smt. Shanti Devi. Smt. Shanti Devi filed a writ petition No. 60770 of 2015 which was allowed on 31.10.2017 by this Court quashing the order 17.07.2012 by which the Fair Price Shop Licence of Smt. Shanti Devi was cancelled and the order dated 18.08.2015 by which the appeal filed by Smt. Shanti Devi was rejected. In compliance of the orders passed by this Court in writ petition No. 60770 of 2015 the Licensing Authority has passed the impugned order on 27.12.2017 cancelling the Fair Price Shop Licence of the petitioner who was the subsequent allottee and restoring the licence of Smt. Shanti Devi.
(2.) It has been submitted by the learned counsel for the petitioner that Smt. Shanti Devi resorted to fraud upon this Court by filing writ petition No. 60770 of 2015 with forged annexures and the respondents filed a collusive counter affidavit purportedly on behalf of the Respondents No. 2 and 3 on the basis of which this Court has allowed the writ petition No. 60770 of 2015.
(3.) It is the case of petitioner that she has already filed a Recall Application praying for recall of the order dated 31.10.2017 which is pending before this Court and therefore, this Court should entertain this writ petition and grant stay of the cancellation order dated 27.12.2017 and hear the matter along with this case.;