HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 49431 of 2015 Petitioner :- Mohd. Saif Respondent :- State Of U.P. & Another Counsel for Petitioner :- Ajay Singh Counsel for Respondent :- C.S.C. Hon'ble Arun Tandon,J.
Hon'ble Shashi Kant,J.
Heard learned counsel for the parties and perused the record.
The resolution of the Gram Sabha dated 13.12.2014 for opening of the second fair price shop for distribution of essential commodities in the village concerned is stated to be pending before the Respondent no.2-Sub Divisional Magistrate.
The petitioiner seeks early disposal of the same.
In the facts and circumstances, the writ petition is disposed of with a direction upon the Sub Divisional Magistrate concerned to take appropriate decision on the resolution of the Gram Sabha dated 13.12.2014 at the earliest possible by means of a reasoned order preferably within eights weeks from the date of production of certified copy of this order before him.
Order Date :- 2.9.2015 Ashish Pd.