Ran Singh vs State Of U.P. And 2 Others
2013 Latest Caselaw 7340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 64942 of 2013
 

 
Petitioner :- Ran Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Dinesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Against the order impugned petitioner had the remedy by approaching the Commissioner under Clause 28(3) of the Government Order applicable. 

The writ petition is dismissed with liberty to approach the Commissioner.

Learned counsel for the petitioner has placed reliance upon the jugment of Raj Kumari vs. State of U.P. reported 2011 (3) ADJ 638 for the proposition that the license cannot be suspended merely because of the lodging of an FIR  under Section 3/7 of the Essential Commodities Act. 

In the facts of the case we find that the allegation in the impugned suspension order that the actual stock found at the shop of the petitioner very much less than that which should have been available as per the stock register and distribution register.

The writ petition is disposed of with the liberty as aforesaid.

Order Date :- 9.12.2013

Priyanka