Sanjay Kumar vs State Of U.P. Thru Secy.Essential ...
2017 Latest Caselaw 8119 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 30713 of 2017
 

 
Petitioner :- Sanjay Kumar
 
Respondent :- State Of U.P. Thru Secy.Essential Commodities Deptt.Lko.&Ors
 
Counsel for Petitioner :- Vashu Deo Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Submission of the learned counsel for petitioner is that the fair price shop at Village Rampur Hirday, Post Nagla-Lothu, Tehsil Shahabad, District Hardoi was suspended vide order dated 23.03.2017 and the Sub Divisional Officer has attached the fair price shop of the petitioner's village Panchayat Magiyawan, Block Shahabad, District Hardoi, which was about 2 K.M. away from petitioner's village, but in the month of September, 2017 his licence has also been suspended. Consequently, the fair price shop of the petitioner's village has been attached to the Village Panchayat Bilhari, Block Shahabad, District Hardoi which is about 4 K.M. away from the petitioner's village because of which villagers are facing much difficulty. Further submission is that about 9 months have passed since passing of the suspension of the fair price shop licence but till date neither any final decision has been taken by Sub Divisional Officer, nor fresh proposal has been made for granting fair price shop to any other villager of Village Panchayat Rampur Hirday.

Learned Standing Counsel prays for and is granted two weeks time to seek instructions in the matter.

List in second week of January, 2018 as fresh..

Order Date :- 19.12.2017

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