Sangeeta Chandra, J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) Sri Veer Singh, Advocate has filed his Vakalatnama on behalf of the complainant which is taken on record. However his prayer for grant of time to file his impleadment application is rejected as the complainant has no locus to be impleaded in the array of respondents in view of the law settled by this Court as well as the Supreme Court in several judgments, viz, Ayaaubkhan Noorkhan Pathan Vs. State of Maharastra, 2013 4 SCC 465, wherein the Supreme Court has held that a complainant against grant of caste certificate has no locus to be heard by the High Court. A stranger cannot be allowed to meddle in the proceedings unless he satisfies the Court that he falls within the category of aggrieved persons. Only a person who has suffered a legal injury can be heard in a Court of law.
(3.) This writ petition has been filed by the petitioner challenging the order of cancellation of Fair Price Shop license of the petitioner by the Licensing Authority on 14.8.2017 and the order passed by the Appellate Authority on 7.12.2017 rejecting his Appeal.;