Kadir Ali vs State Of U.P. And 2 Others
2017 Latest Caselaw 3803 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 39228 of 2017
 

 
Petitioner :- Kadir Ali
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Satyawan Shahi
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Mrs. Sunita Agarwal,J.

By means of the present petition, the order of suspension of fair price shop agency of the petitioner is under challenge.

Under paragraph no.13 (1) & (3) of U.P. Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016, the petitioner has remedy of filing an appeal against the order of suspension. As the allegation levelled by the petitioner would require appreciation of facts, this Court is not inclined  to entertain the present petition.

However, at this stage, learned counsel for the petitioner submits that the petitioner would be filing an appeal within a period of three weeks from today.

In view of the above submission, the writ petition is being disposed of with the directions as follows:-

(1) The petitioner may file an appeal against the allotment order within a period of three weeks along with certified copy of this order.

(2) In case, the petitioner files such an appeal within the time given above, the appellate authority shall decide the same expeditiously preferably within a period of two months from the date of filing of the same.

Order Date :- 29.8.2017

Savita