Meenakshee Kumari And Another vs State Of U.P. And 3 Others
2021 Latest Caselaw 10033 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 18956 of 2021
 

 
Petitioner :- Meenakshee Kumari And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pradhumn Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents and perused the record.

Present petition has been filed with following prayer:-

"Issue a writ, order or direction in the nature of mandamus commanding the respondent No. 4 to act in pursuance of the appointment letter dated 18.01.2021 and allow the petitioners to procure and sell food grains and ration items to the population of Gram Sabha, Tarikampur Roopchand, District- Bijnor."

The self- help group was allotted fair price shop license.

In view of the judgment rendered in the case of Hari Pal vs. State of U.P. and Others (Case no. 16086 of 2020) decided along with other connected matters by Lucknow Bench of this Court vide judgment dated 24.5.2021, self- help group is no longer entitled for allotment of fair price shop.

Learned counsel for the petitioner could not dispute the fact that now self- help group is not entitled for any allotment. As such, the relief as prayed for in the petition cannot be granted.

Accordingly, present petition stands dismissed.

Order Date :- 10.8.2021

Aditya