Smt. Ummtul Nisha vs State Of U.P.Through Prin. Secy. ...
2011 Latest Caselaw 5344 ALL

Citation : 2011 Latest Caselaw 5344 ALL
Judgement Date : 20 October, 2011

Allahabad High Court

Smt. Ummtul Nisha vs State Of U.P.Through Prin. Secy. ... on 20 October, 2011

Bench: Uma Nath Singh, Anil Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 10416 of 2011
 

 
Petitioner :- Smt. Ummtul Nisha
 
Respondent :- State Of U.P.Through Prin. Secy. Food And Essential Commodit
 
Petitioner Counsel :- V.K.Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Uma Nath Singh,J.

Hon'ble Anil Kumar,J.

We have heard learned counsel for parties and perused the pleadings of writ petition.

The cause of action raised in writ petition regarding cancellation of licence to run a fair price shop can be agitated under Order 28(3) of the U.P. Scheduled Commodities Distribution Order 2004 by way of filing an statutory appeal, the writ petition is misconceived, and hence, it is dismissed.

Order Date :- 20.10.2011

A.Nigam

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