Smt. Indrakunwar vs State Of Chhattisgarh
2025 Latest Caselaw 3081 Chatt

Chattisgarh High Court

Smt. Indrakunwar vs State Of Chhattisgarh on 17 June, 2025

                                                        1




                                                                             2025:CGHC:24879

                                                                                        NAFR
                       HIGH COURT OF CHHATTISGARH AT BILASPUR
SMT                                        WPC No. 2871 of 2020
NIRMALA
RAO


          1 - Smt. Indrakunwar W/o Shri Dharampal Aged About 29 Years President Of
          Gulab Women Self Help Group Jaipur (B) / Operator Of Govt. Fair Price Shop
          Jaipur (B) Block And Tahsil Lakhanpur District Surguja Chhattisgarh., District :
          Surguja (Ambikapur), Chhattisgarh
                                                                                 ... Petitioner(s)

                                                     versus

          1 - State Of Chhattisgarh Through The Secretary, Department Of Food And
          Civil Supply Mahanadi Bhawan New Raipur, District Raipur Chhattisgarh.,
          District                  :                       Raipur,                 Chhattisgarh


          2 - The Collector (Food Depatment) Surguja District Surguja Chhattisgarh.,
          District         :              Surguja             (Ambikapur),          Chhattisgarh


          3 - The Sub Divisional Officer (Revenue) Udaipur, District Surguja
          Chhattisgarh.,       District      :      Surguja       (Ambikapur),      Chhattisgarh


          4 - The Food Inspector Lakhanpur, District Surguja Chhattisgarh., District :
          Surguja (Ambikapur), Chhattisgarh.
                                                                               ... Respondent(s)

For Petitioner : Ms. Aakancha Vishwakarma, Advocate on behalf of Mr. A.N. Pandey, Advocate For State : Mr. Vedant Shadangi, P.L.

Hon'ble Shri Justice Rakesh Mohan Pandey Judgment On Board

17-06-2025

1) Heard on admission.

2) Learned counsel for the petitioner would submit that the order was

passed by the Sub - Divisional Officer (Revenue), Udaipur, District

Surguja whereby the fair price shop allotted to the petitioner was

suspended. He would contend that no inquiry was conducted and no

opportunity of hearing was afforded. He would pray to quash the order

dated 22.6.2020 (Annexure P/1) passed by respondent No. 3.

3) On the other hand, learned counsel for the State would submit that the

order passed by the Sub - Divisional Officer (Revenue), Udaipur,

District Surguja is appealable under Clause 18 of the the Chhattisgarh

Public Distribution System (Control) Order, 2016, therefore, the petition

is not maintainable.

4) Having heard learned counsel for the parties and perused the

documents present on record.

5) Taking into consideration the fact that there is an efficacious alternative

remedy available to the petitioner, I am not inclined to keep this matter

pending. Consequently, the petition is hereby dismissed. However, the

petitioner would be at liberty to prefer a duly constituted appeal before

the concerned Collector within a period of 30 days from today, along

with an application for the grant of stay. The authority concerned is

directed to decide the appeal within a period of 90 days, strictly in

accordance with law.

Sd/-

(Rakesh Mohan Pandey) JUDGE Nimmi