Fooja vs State Of U.P. And 2 Others
2017 Latest Caselaw 6072 ALL

Citation : 2017 Latest Caselaw 6072 ALL
Judgement Date : 31 October, 2017

Allahabad High Court

Fooja vs State Of U.P. And 2 Others on 31 October, 2017

Bench: Siddhartha Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- WRIT - C No. - 50438 of 2017
 

 
Petitioner :- Fooja
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rama Shanker,Rajesh Nath Tripathi
 
Counsel for Respondent :- C.S.C.,Daya Shanker Yadav
 

 
Hon'ble Siddhartha Varma,J.

The contention of the petitioner is that no enquiry was held by the respondent no. 3 before passing of the order cancelling the licence to run the fair price ship. The Appellate Court also did not consider the submission which was raised by the petitioner.

Let the learned Standing Counsel file a counter affidavit within three weeks. The petitioner shall have thereafter two weeks' time to file his rejoinder affidavit.

List on 12.12.2017.

Order Date :- 31.10.2017

praveen.

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