Karagsen vs State Of U.P. And Another
2012 Latest Caselaw 5555 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 57478 of 2012
 

 
Petitioner :- Karagsen
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Shivaji Singh Sisodiya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Pankaj Naqvi,J.

Heard learned counsel for the parties and have perused the record.

The petitioner is aggrieved by the order dated 10.9.2012 (which, according to the petitioner, should be 10.10.2012 and has been served on the petitioner on 14.10.2012) passed by the Sub Divisional Magistrate, Faridpur, District Bareilly, respondent no.2, whereby the fair price shop dealership of the petitioner has been placed under suspension and the petitioner has been required to submit his explanation. In response thereto, the petitioner has already filed his reply on 20.10.2012 but no final order has yet been passed. It is contended that the suspension of the fair price shop dealership of the petitioner cannot remain operative for all times to come and the respondent-authorities are duty bound to take a decision with regard to the same within a reasonable time after considering he reply of the petitioner.

Considering the facts and circumstances of this case and with consent of the learned counsel for the parties, we dispose of this writ petition with the direction that final order in pursuance of the suspension order dated 10.9.2012 (which should be 10.10.2012) shall be taken by the Sub Divisional Magistrate, Faridpur, District Bareilly, respondent no.2, as expeditiously as possible but not later than three weeks from the date of filing of a certified copy of this order by the petitioner along with a photostat copy of his reply/explanation before the respondent no.2.

With the aforesaid observation/direction, this writ petition is disposed of.

Order Date :- 8.11.2012

dps

(Pankaj Naqvi, J) (Vineet Saran, J)