Somai Prasad vs State Of U.P. Thru ...
2019 Latest Caselaw 5399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Case :- MISC. SINGLE No. - 17274 of 2019
 
Petitioner :- Somai Prasad
 
Respondent :- State Of U.P. Thru Princ.Secy.Food&Civil Supply Lko.& Ors.
 
Counsel for Petitioner :- Krishna Kumar Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajeev Singh,J.

Heard learned counsel for the parties.

The present writ petition has been filed for the following main reliefs:-

"i. Issue a writ order or direction in the nature of Mandamus thereby relating the opposite party to held on the open meeting to allotment of fair price shop to Prathimik Vidhyalaya/Panchayat Bhawan in Village Patna, Vikash Khand, Bisheshwar Ganj, Tehsil Payagpur, District Bahraich on 15.06.2019.

ii. Issue a writ order or direction in the nature of Mandamus thereby directing the opposite parties to decide the representation of the petitioner is still pending before the opposite parties."

Learned counsel for the petitioner submitted that the Village Pradhan has fixed the meeting place at Charagah, as a result, the petitioner moved representation before the Block Development Officer and after considering the grievance of the petitioner, Block Development Officer passed an order to A.D.O. Panchayat for conducting the meeting in accordance with the law at the undisputed place where the members and villagers can sit properly for fair election of the fair price shop dealer. Learned counsel for the petitioner further submitted that the meeting was deferred and again the Village Pradhan fixed the meeting on 15.06.2019 and the place of meeting is again fixed at Charagah. It is also submitted that a representation was given to the Sub-Divisional Officer on 04.06.2019, but no action has been taken.

Considering the aforementioned facts and circumstances of the case, liberty is given to the petitioner to move a representation before the Sub-Divisional Officer, Payagpur, District Bahraich and Sub-Divisional Officer, Payagpur, District Bahraich, is directed to consider and decide the representation of the petitioner in accordance with law, expeditiously.

With the above directions, the writ petition stands disposed of.

Order Date :- 14.6.2019/Ravi Kant