Ajay Bhanot, J. - (1.) Learned counsel for the petitioner is permitted to amend the prayer clause and correct the date of the impugned order by scoring of the date 2.2.2018 and inserting the correct date which is 27.1.2018.
(2.) Heard Shri Nagendra Nath Mishra, learned counsel for the petitioner and Shri Dalvir Singh, learned Standing Counsel for the State-respondents.
(3.) The petitioner, is a fair price shop dealer of village panchayat Birdpur N-11, District Siddharth Nagar.;