Hori Lal vs State Of U.P. & Another
2015 Latest Caselaw 2120 ALL

Citation : 2015 Latest Caselaw 2120 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Hori Lal vs State Of U.P. & Another on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49481 of 2015
 

 
Petitioner :- Hori Lal
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Gaurav Sisodia
 
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.

Against the order impugned dated 16.7.2015 passed by respondent no.2- Sub-Divisional Magistrate cancelling the fair price shop, the petitioner has remedy to approach the Commissioner, Bareilly Division, Bareilly.

Considering the facts and circumstances of the case, we provide that the petitioners may seek his remedy before the Commissioner, Bareilly Division, Bareilly at the first instance.

Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.

Order Date :- 2.9.2015

Ashish Pd.

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