M.N.BHANDARI,J. - (1.) A copy of the writ petition was served in advance on the counsel for department Shri VD Gathala and, accordingly, he is appearing in this writ petition.
(2.) By this writ petition, a challenge is made to the order dated 23rd June, 2017, whereby, authorisation of fair price shop has been cancelled.
(3.) The writ petition has been filed without availing remedy on the ground that impugned order has been passed without following the provisions of law and otherwise action of the respondents is malacious.;