Smt. Usha Devi vs State Of U.P. & 5 Others
2015 Latest Caselaw 2161 ALL

Citation : 2015 Latest Caselaw 2161 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Smt. Usha Devi vs State Of U.P. & 5 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50007 of 2015
 

 
Petitioner :- Smt. Usha Devi
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- R.K. Mishra,R.P. Mishra
 
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 order impugned dated 6.8.2015 passed by respondent no.3- District Supply Officer suspending the fair price shop of the petitioner.

Considering the facts and circumstances of the case, we are of the considered opinion that the petitioner has remedy of approaching the respondent no.2- Commissioner/ Divisional Commissioner (Food & Civil Supply), Kanpur Division Kanpur in terms of the Government Order at the first instance.

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

Order Date :- 4.9.2015

Ashish Pd.