Sri Kisun Singh vs State Of U.P. & 2 Others
2013 Latest Caselaw 7359 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 66975 of 2013
 

 
Petitioner :- Sri Kisun Singh
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Abhishek Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

The fair price shop of the  petitioner has been suspended under the order of the Up Zila Adhikari dated 2.9.2013.  Under the order impugned the petitioner was directed to show cause in respect of the allegation made in the notice and to submit the distribution register pertaining to the essential commodities including kerosene Oil for the previous three months.

From the records, we find that such register of previous three months have not been submitted till date.

Normally, we would have insisted upon the petitioner to file an appeal as is permissible against the order impugned under Clause 28 (3) of the Government order applicable but since the learned counsel for the petitioner has stated that he will submit his reply along with relevant register as demanded under the order impugned within two weeks from today before Sub Divisional Magistrate, dispose of the writ petition with the direction that the Sub Divisional Magistrate shall conclude the proceedings after examining the record and the explanation of the petitioner by means of a reasoned speaking order, preferably within four weeks thereafter.

Order Date :- 9.12.2013

Priyanka