VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents and perused the record. Present leading petition has been filed with the following prayers: "(i) issue a writ, order or direction in the nature of mandamus commanding the respondent no. 2 for restoring back license of fair price shop to petitioner in view of the order dated 11.9.2018 passed by Additional CJM Hapur. (ii) issue a writ, order or direction in the nature of mandamus commanding respondent no. 2 to consider and decide the representation dated 17.2019 filed as annexure 7 to this writ petition."
(2.) On 18.10.2019 following order was passed by this Court: "When the petitioner's Fair Price Shop was cancelled on 12.5.2016, she preferred an appeal which was also dismissed on 8.8.2017. A perusal of the two orders shows that the cancellation had not taken place simply on account of the pendency of the case under section 3 / 7 of the Essential Commodities Act but on other grounds as well.
(3.) Whether any writ petition was filed against the order dated 8.8.2017, is to be looked into.;