Avnesh Kumar Singh Yadav vs State Of U.P. & 3 Others
2015 Latest Caselaw 2108 ALL

Citation : 2015 Latest Caselaw 2108 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Avnesh Kumar Singh Yadav vs State Of U.P. & 3 Others on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49531 of 2015
 

 
Petitioner :- Avnesh Kumar Singh Yadav
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- A.K. Srivastava
 
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 is only a consumer and is aggrieved by the order dated 17.6.2015 passed by the District Magistrate, whereby the fair price shop has been restored in favour of respondent no.4.

We are of the opinion that the petitioner has no locus to maintain the present writ petition.

Accordingly the writ petition is dismissed.

Order Date :- 2.9.2015

Ashish Pd.

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