Arvind Kumar vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 1661 ALL

Citation : 2021 Latest Caselaw 1661 ALL
Judgement Date : 27 January, 2021

Allahabad High Court

Arvind Kumar vs State Of U.P. Thru. Prin. Secy. ... on 27 January, 2021

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 
Case :- MISC. SINGLE No. - 25983 of 2020
 
Petitioner :- Arvind Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Food & Supply,Lko.& Ors.
 
Counsel for Petitioner :- Aatreya Tripathi
 
Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey
 

 
Hon'ble Attau Rahman Masoodi,J.

Heard learned counsel for the petitioner and learned standing counsel for the State.

It is not disputed that the petitioner was a subsequent allottee of the fair price shop in question and the arrangement so made was subject to the outcome of the proceedings at the instance of the original allottee. The appeal filed by the original allottee i.e.respondent no.5 has been allowed by judgment/order dated 20.10.2010. Therefore, in view of the judgement reported in (2016) 2 SCC 779(Poonam vs. State of U.P. and Ors.) the present writ petition at the instance of the petitioner is misconceived and the same is hereby rejected.

Order Date :- 27.1.2021

Shahnaz