Smt. Chandra Wati vs State Of U.P. & 3 Others
2014 Latest Caselaw 3701 ALL

Citation : 2014 Latest Caselaw 3701 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Smt. Chandra Wati vs State Of U.P. & 3 Others on 28 July, 2014

Bench: Vineet Saran, Vijay Lakshmi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 38296 of 2014
 

 
Petitioner :- Smt. Chandra Wati
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- M.C. Tiwari,Kiran Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mrs. Vijay Lakshmi,J.

By means of this writ petition the petitioner has challenged the order dated 28.2.2014 whereby her fair price shop dealership has been cancelled.

Admittedly, challenging the said order the petitioner has already filed an appeal before the Commissioner of the division on 15.5.2014 which is pending. As such, since the petitioner has already availed the alternative remedy available to her in law, we would not be inclined to entertain this writ petition on merits.

This writ petition is, accordingly, dismissed. However, the petitioner may pursue her appeal before the Commissioner who would be the competent authority to decide the same.

Order Date :- 28.7.2014

dps

(Vijay Lakshmi, J.) (Vineet Saran, J.)