Smt. Sudama Devi vs State Of U.P. And 3 Others
2013 Latest Caselaw 6062 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 52720 of 2013
 

 
Petitioner :- Smt. Sudama Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Upendra Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Brij Kumar Yadav
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

          Issue notice pending admission.

        Notice on behalf of the respondent Nos. 1 and 2 has been accepted by the learned Standing Counsel.

        Notice on behalf of the respondent No. 3 has been accepted by Sri Brij Kumar Yadav, learned counsel for the said respondent.

        Notice will be issued to the respondent No. 4 by Registered Speed Post A.D. fixing the next date fixed in the matter. 

        Requisite steps will be taken by the learned counsel for the petitioner within two weeks.

        Counter Affidavit on behalf of the respondents may be filed by 21st October, 2013.

        Rejoinder Affidavit may be filed by the next date fixed in the matter.

        Heard on question of grant of interim relief.

        Having regard to the facts and circumstances of the case and having considered the submissions made by the learned counsel for the parties, it is provided that the allotment of the Fair Price Shop in question in favour of the respondent No. 4 will be subject to the result of the present Writ Petition.

        List this case on 11th November, 2013.

Order Date :- 25.9.2013

Priyanka