Panchanand Verma vs State Of U.P. And Another
2017 Latest Caselaw 3161 ALL

Citation : 2017 Latest Caselaw 3161 ALL
Judgement Date : 10 August, 2017

Allahabad High Court

Panchanand Verma vs State Of U.P. And Another on 10 August, 2017

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 35264 of 2017
 

 
Petitioner :- Panchanand Verma
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Dinesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

By means of the present petition, the petitioner is challenging the cancellation order dated 14.10.2016 of the fair price shop license on the ground that no opportunity whatsoever has been provided to the petitioner to clear his stand regarding the alleged complaint of the card holders and the allegation of black marketing. Against the order impugned, statutory remedy of filing appeal is available under section 13 (1) of the U.P. Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016.

The writ petition is dismissed on the ground of alternative remedy available to the petitioner.

Order Date :- 10.8.2017

Himanshu