MANISH MATHUR,J. - (1.) Heard Sri Vidhu Bhushan Kalia, learned counsel for the petitioner and learned State counsel appearing on behalf of opposite parties.
(2.) In view of the order being proposed to be passed, the writ petition is being decided at the admission stage itself.
(3.) Under challenge are the orders dated 16.08.2019 and 20.07.2018 for direction to opposite parties to restore the Fair Price Shop agreement of petitioner for Village Panchayat Palhipur, Development Division Dubeypur, Tehsil Sadar, District Sultanpur and for release of guarantee amount of Rs.5000/- forfeited by the impugned order.;