Akash vs State Of U.P. & 2 Others
2014 Latest Caselaw 8671 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 60872 of 2014
 

 
Petitioner :- Akash
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Kamal Kumar Singh
 
Counsel for Respondent :- C.S.C.,Om Prakash Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

The petitioner is challenging the order dated 7.10.2014 passed by the Sub-Divisional Magistrate, Hata, District Kushi Nagar by which the licence of fair price shop of the petitioner has been cancelled. The petitioner has an alternative remedy by way of appeal under Section 28 of the Uttar Pradesh Scheduled Commodities Distribution Order, 2004.

In view of the above fact, we decline to interfere at this stage. However, if the petitioner files an appeal, the appellate authority is directed to dispose of the appeal expeditiously, preferably within a period of three weeks from the date of filing of the appeal, in accordance to law, and in case if the petitioner files stay application,  the same may be disposed of within a period of one week.

With the aforesaid direction, the writ petition stands disposed of.

Order Date :- 14.11.2014

OP