Sher Singh vs State Of U.P. And Others
2011 Latest Caselaw 1893 ALL

Citation : 2011 Latest Caselaw 1893 ALL
Judgement Date : 23 May, 2011

Allahabad High Court

Sher Singh vs State Of U.P. And Others on 23 May, 2011

Bench: Ashok Bhushan, Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 29975 of 2011
 

 
Petitioner :- Sher Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- D.K. Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Ran Vijai Singh,J.

Heard learned counsel for the petitioner.

By this petition, petitioner has prayed for quashing the order dated 27/4/2011, by which the petitioner's fair price agreement has been cancelled. Petitioner has a statutory remedy of filing an appeal against the impugned order. Petitioner may avail his remedy of filing an appeal.

We, however, provide that in case the petitioner files an appeal within two weeks from today before the Commissioner along with the stay application, till the stay application is considered in the appeal no fresh allotment of the shop in question shall be made, if not already made.

With the aforesaid observation writ petition stands disposed of.

Order Date :- 23.5.2011