Smt. Jagwati Devi vs State Of U.P. & 2 Others
2015 Latest Caselaw 2104 ALL

Citation : 2015 Latest Caselaw 2104 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Smt. Jagwati Devi vs State Of U.P. & 2 Others on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49485 of 2015
 

 
Petitioner :- Smt. Jagwati Devi
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Akhtar Ali
 
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 is an allottee of a fair price shop in the village concerned. She is aggrieved by opening of the second fair price shop for distribution of the essential commodities in the same village on the ground that the number of units hardly exceeds four thousand.

This Court has repeatedly held that the writ petition by a rival businessman may not be maintainable.

This writ petition is dismissed.

Order Date :- 2.9.2015

Ashish Pd.

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