Smt. Kusum Verma And Another vs Union Of India And Others
2013 Latest Caselaw 6624 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 50904 of 2010
 

 
Petitioner :- Smt. Kusum Verma And Another
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- K.P. Verma
 
Counsel for Respondent :- A.S.G.I.,Anil Kumar Pandey,S.C.,Saurabh Srivastava,Tarun Verma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

After the matter was argued at some length, we find that under a proposal of allotment of  the dealership of  a Kisan Seva Kendra, the matter is pending consideration, and has not been finalized as yet. 

In view of the aforesaid, writ petition is disposed of with liberty to the petitioner to make a representation ventilating all his grievances before the competent authority within two weeks from today along with certified copy of this order. On such representation being made, competent authority shall consider and decide the same by means of a reasoned speaking order, after affording opportunity to all concerned, preferably within six weeks thereafter.

Order Date :- 25.10.2013

Priyanka