Ram Jatan Yadav vs State Of U.P. And 4 Others
2016 Latest Caselaw 5560 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 40432 of 2016
 

 
Petitioner :- Ram Jatan Yadav
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shiv Shankar Pd Gupta
 
Counsel for Respondent :- C.S.C.,R.C. Upadhyay
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Shiv Shankar Prasad Gupta, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri R.C. Upadhyay, learned counsel for the gaon sabha.

In substance, the petitioner appears to be aggrieved by reduction of the units attached to his fair price shop. 

In the submission of learned counsel for the petitioner, in view of condition no. 4.2 of the Government Order dated 3.7.1990, if in a village panchayat more than one fair price shop, then as far as possible, the distribution of units amongst them be made equally.  It is submitted that in this regard, the petitioner has filed an application before the Sub Divisional Officer concerned (respondent no. 2) on 3.8.2016 (annexure no. 6 to this writ petition), which has yet not been decided; hence, this writ petition.

Having heard learned counsel for the parties, this writ petition is disposed of with the direction to respondent no. 2 to pass reasoned speaking order on the petitioner's application dated 3.8.2016 expeditiously in accordance with law, preferably within a period of ten weeks from the date of receipt of certified copy of the order of this Court.

It may be clarified that I have not addressed myself on the merit of the matter and it is in the sole domain of authority concerned to pass an independent order in accordance with law.

Order Date :- 30.8.2016

Amit Mishra