VIVEK KUMAR BIRLA,J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents and perused the record.
(3.) Present petition has been filed challenging the impugned order dated 17.8.2019 passed by the respondent no. 4-Sub Divisional Magistrate, Tehsil Bhadohi, District Bhadohi. A further prayer is made to direct the respondent concerned to restore the dealership of the petitioner's fair price shop of the concerned village.;