Man Singh Arya (Member Panchayat) ... vs State Of U.P. & 2 Others
2015 Latest Caselaw 2102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49430 of 2015
 

 
Petitioner :- Man Singh Arya (Member Panchayat) & 4 Others
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- S.K. Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The petitioner before this Court seeks quashing of the notification dated 28.7.2015, which has been issued by respondent no.3- Sub Divisional Magistrate, Shamli inviting application for allotment of fair price shop in various villages.

According to the petitioners, the procedure as prescribed has not been adopted.

In our opinion no interference against the notification is called for. We only provide that the application received shall be considered in an open meeting of the Gram Sabha concerned as  per the Government Order applicable.

The writ petition is disposed of with the observations made.

Order Date :- 2.9.2015

Ashish Pd.