Govind Saran Tiwari vs State Of U.P. Thru. Secy. Food And ...
2022 Latest Caselaw 2680 ALL

Citation : 2022 Latest Caselaw 2680 ALL
Judgement Date : 12 May, 2022

Allahabad High Court

Govind Saran Tiwari vs State Of U.P. Thru. Secy. Food And ... on 12 May, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 2641 of 2022
 

 
Petitioner :- Govind Saran Tiwari
 
Respondent :- State Of U.P. Thru. Secy. Food And Civil Supply, Lko. And Others
 
Counsel for Petitioner :- Ambrish Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Ichchha Singh,Pankaj Gupta
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed by the cardholder challenging the order dated 05.04.2022 whereby the license of the fair price shop has been restored by the Sub-Divisional Magistrate, Colonelganj, Gonda.

The writ petition is clearly not maintainable in view of the judgment of this Court rendered in the case of Durvin Singh vs State of U.P. and others (Writ-C No.14162 of 2021), decided on 19.07.2021.

The writ petition lacks merit and is accordingly dismissed.

Order Date :- 12.5.2022

akverma

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