Bal Kishan vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 6073 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 52638 of 2013
 

 
Petitioner :- Bal Kishan
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- G.R.S. Pal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

        On prayer made by the learned Standing Counsel appearing for the respondent Nos. 1, 2 and 3, the case is directed to be put up as fresh on 30th October, 2013.

       In the meantime, the District Magistrate, Sambhal will inquire into the matter and submit his personal Affidavit on the next date fixed in the matter.

       Heard on the 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, and keeping in view the fact that on 22nd August, 2013, the petitioner deposited a sum of Rs. 21,500/- for  supply of various essential commodities and on 23rd August, 2013, the petitioner is alleged to have submitted his resignation, it is provided that till the next date fixed in the matter, no third-party interest will be created  in respect of the Fair Price Shop in question.

      The distribution of essential commodities to the Card-Holders of the Fair Price Shop in question will be made by attachment.

Order Date :- 25.9.2013

Priyanka