Smt. Sama Parveen vs The State Of U.P Thru Principal ...
2023 Latest Caselaw 15254 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:33612
 
Court No. - 6
 

 
Case :- WRIT - C No. - 1003737 of 2011
 

 
Petitioner :- Smt. Sama Parveen
 
Respondent :- The State Of U.P Thru Principal Secy. Lucknow And Ors.
 
Counsel for Petitioner :- Vinod Kumar Yadav
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajnish Kumar,J. 

None is present on behalf of the petitioner to press this petition nor there is any request to pass over or to adjourn the case.

Perusal of the order sheet indicates that the case is being got adjourned repeatedly by the learned counsel for the petitioner and despite the order passed on 23.03.2023 that the case shall not be adjourned on any ground as it is an old matter, none is present.

This petition has been filed challenging the orders by means of which the fair price shop license of the petitioner has been cancelled and the appeal filed by her has been dismissed. The subsequent allottee has also not been impleaded which is required to be impleaded in view of judgment of Hon'ble Supreme Court in the case of Ram Kumar Vs. State of U.P. and Others; Civil Appeal No.4258 of 2022.

Dismissed accordingly.

...................................................................(Rajnish Kumar, J.)

Order Date :- 15.5.2023

Haseen U.