AI Structured Summary
Not yet generated for this judgment
Judgment
When the matter was called, no one appeared on behalf of the petitioner.
The present petition has been filed challenging the orders dated 08.09.2020 and 10.03.2021, whereby the fair price shop allotted to the petitioner was cancelled and pursuant to the said cancellation, the fair price shop was subsequently allotted to Upbhokta Seva Sarkari Samiti Maryadit, Dhelsara.
Considering the facts and circumstances of the case and the fact that, by efflux of time, the impugned orders have attained finality, as no interim order or stay was granted in favour of the petitioner, no effective relief can now be granted to the petitioner. Consequently, the present petition has been rendered infructuous.
Accordingly, the present petition is dismissed as having been rendered infructuous.