Jai Singh vs State Of U.P. And 5 Others
2021 Latest Caselaw 7823 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 736 of 2021
 

 
Petitioner :- Jai Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ruhi Yadav,Kshitij Shailendra
 
Counsel for Respondent :- C.S.C.,Krishna Kant Singh
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Piyush Agrawal,J.

This writ petition has been filed for allotment of fair price shop dealership to respondent no.6. The allegations have been made that without applying transparent procedure, allotment of shop has been given to a self help group pursuant to the order of the District Magistrate.

The order of the District Magistrate provides for a preference to the self help group. Since, self help group was available, the allotment was made to it pursuant to the order of the District Magistrate. The order of the District Magistrate has not been challenged by the petitioner. The public interest litigation does not disclose any issue relating to the operation of the fair price shop after its allotment to the respondent no.6.

The PIL cannot be filed for the sake of it. At this stage learned counsel submits that allotment of dealership to respondent no.6 was due to inter se relationship. Learned counsel for the petitioner could not show any relationship between the parties.

In view of the above, we do not find any ground to entertain this public interest litigation. It is accordingly dismissed.

Before parting to judgment, it is necessary to add that now pursuant to the judgment of this Court in Misc. Single No. 16086 of 2020 (Haripal vs. State of U.P.) decided on 24.5.2021 the allotment of fair price shop would be carried out.

Order Date :- 12.7.2021

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