Rinki Singh vs State Of U.P. And 3 Others
2017 Latest Caselaw 7001 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- WRIT - C No. - 54260 of 2017
 

 
Petitioner :- Rinki Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Atul Dayal,Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.,Shyam Shankar Mishra
 

 
Hon'ble Siddhartha Varma,J.

Heard learned counsel for the petitioner and Sri B.D. Pandey learned counsel for the complainant.

The appeal, which has been filed against the order of cancellation dated 9.10.2017, has been fixed for 19.12.2017. The Clause 13(3) of the Uttar Pradesh Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016, provides that the appeal shall be disposed of within a period of 60 days after the same is filed.

It does not appear proper that such a distant date of 19.12.2017 has been fixed on 31.10.2017. It is not in consonance with Clause 13(3) of the Control Order, 2016.

Under such circumstances, it is being directed that the appeal itself be decided within a period of one month from the date of production of a certified copy of this order.

The writ petition is disposed of.

Order Date :- 16.11.2017

praveen.