Sadhan Sahkari Samiti Lidehana ... vs State Of U.P. Through Secy. Food ...
2012 Latest Caselaw 2497 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. SINGLE No. - 3482 of 2012
 

 
Petitioner :- Sadhan Sahkari Samiti Lidehana Grant Limited
 
Respondent :- State Of U.P. Through Secy. Food Supply Deptt. & Others
 
Petitioner Counsel :- S.P. Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shabihul Hasnain,J.

Heard learned counsel for the petitioner Sri S.P. Tiwari and learned Standing Counsel for the opposite parties.

Learned counsel for the petitioner submits that an Appeal under Section 28 (3) of Uttar Pradesh Essential Commodities Distribution Ordinance, 2012 (Sadhan Sahkari Samiti Lidehna Grant vs. State of  U.P.) is pending before the Commissioner, Devipatan Mandal, Gonda, District Gonda.

In view of the above, without entering into the merits of the case, the Commissioner, Devipatan Mandal, Gonda, District Gonda  is directed to decide the  Appeal under Section 28 (3) of Uttar Pradesh Essential Commodities Distribution Ordinance, 2012 (Sadhan Sahkari Samiti Lidehna Grant vs. State of  U.P.) expeditiously in accordance with law say within a period of two months from the date a certified copy of this order is placed before him, if there is no legal hurdle.

With the above observation and direction the writ petition is finally disposed of.

Order Date :- 11.6.2012/Om.