Sri Radha Krishna And 13 Ors. vs State Of U.P. Thru Secy.Food & ...
2017 Latest Caselaw 3530 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. SINGLE No. - 14768 of 2017
 

 
Petitioner :- Sri Radha Krishna And 13 Ors.
 
Respondent :- State Of U.P. Thru Secy.Food & Civil Supply Deptt.Lko.&Ors.
 
Counsel for Petitioner :- Nitin Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anil Kumar,J.

Heard Sri Nitin Kumar Mishra, learned counsel for petitioners, learned State counsel and perused the record.

Facts in brief of the present case are that petitioners have been granted  license/agreement to distribute kerocine oil.  However, as per the case of the petitioner, the same has been stopped without any rhyme or reasons, as such, petitioners have made representation to the Sub-Divisional Magistrate/District Supply Officer, Gonda, however, the same have not been decided till date, so petitioners approached this Court by filing present writ petition for redressal of their grievances.

Learned counsel for parties submits that the controversy involved in the present case is squarely covered by judgment and order dated 24.05.2017 passed in  Writ -C No. 22094 of 2017 (Mohd. Islam & others Vs. State of U.P. and others) along with other connected matters) by this Court at Allahabad, operative portion quoted as under:-

"Learned Standing Counsel fairly states that in case the applications of the petitioners are still pending and have not been disposed of, the same will be considered and decided expeditiously.

In view of the above, without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, all the writ petitions are disposed of finally with a direction to the competent authority to look into the grievance of the petitioners and redress the same within a period of two months from the date of production of a certified copy of this order."

Accordingly, learned counsel for petitioners submits that similar benefit may also be given to present petitioners.

Learned State counsel has no objection the said request.

For the foregoing reasons, the writ petition is disposed of with a direction to the petitioners to move a fresh representation individually before  Sub-Divisional Magistrate/District Supply Officer, Gonda in respect to their grievances which they have raised in the present writ petition and after received the same, said authority shall consider and decide the same within a further period of eight weeks thereafter. 

Order Date :- 23.8.2017

Ravi/