- (1.) Heard learned counsel for the petitioner, learned Standing Counsel and Shri Mohan Singh who has moved an application for impleadment on behalf of the complainant- Smt. Lalmati Devi.
(2.) The complainant is not a necessary party as per dictum of this Court rendered by a Division Bench in Special Appeal No.177 of 2008; Amin Khan Vs. State of U.P. and Others reported in 2008 (2) UPLBEC 1256. Therefore, he is not required to be heard. The application filed on behalf of the complainant is misconceived and stands rejected.
(3.) The writ petition has been filed by the petitioner challenging the order dated 30.01.2018 passed by opposite party no.1 in Appeal No.217 under Section 13(3) of Uttar Pradesh Essential Commodities Distribution Order and order dated 21.09.2017 passed by opposite party no.2 vide No. 5215 dated 21.09.2017.;