SHAMPA SARKAR,J. - (1.) Aggrieved by the order dated 6th June, 2018 passed by a learned Judge of this Court, the writ petitioner in AST 26 of 2018 has carried it before us in this intra-court writ appeal. An application for stay of operation of the impugned order has been filed, which is listed today for consideration.
(2.) While hearing the application for stay, we have heard the appeal on its merits with the consent of the parties treating it as on day's list.
(3.) The appellant is a distributor of food grains and other items. The distributorship is governed by the West Bengal Public Distribution System (Maintenance and Control) Order, 2013 (hereafter the '2013 Control Order').;