Shri Shyonath Singh vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 2503 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 28521 of 2013
 

 
Petitioner :- Shri Shyonath Singh
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Petitioner Counsel :- Vijay Shankar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Surya Prakash Kesarwani,J.

Heard learned counsel for the petitioner.

By this writ petition, the petitioner has prayed for quashing the order dated 25th February, 2013 passed by the Sub Divisional Officer by which the petitioner's fair price shop has been cancelled.

Against the order cancelling the fair fair price shop agreement, the petitioner has remedy of appeal under Clause 28 of the U.P. Distribution of Scheduled Commodities Control Order, 2004. There being remedy of appeal, we are not inclined to entertain the writ petition. However, in case petitioner files an appeal within two weeks from today along with the stay application, till the stay application is considered, no fresh allotment of the shop in question shall be made, if not already made.

With the aforesaid observation, the writ petition is disposed of.

Order Date :- 21.5.2013

Rakesh