Bhima Devi vs The State Of Assam And 5 Ors
2023 Latest Caselaw 392 Gua

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GAHC010199812022




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/6987/2022

         BHIMA DEVI
         W/O. SRI KRISHNA PRASAD UPADHYAY, R/O. VILL. NO.2, MERABEEL,
         HOUSE NO. 9, P.S. MAZBAT, SUB-DIVISION UDALGURI, DIST. UDALGURI,
         ASSAM.

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
         FOOD, CIVIL SUPPLIES AND CONSUMER AFFAIRS, DISPUR, GUWAHATI-06.

         2:THE DIRECTOR

          FOOD
          CIVIL SUPPLIES AND CONSUMER AFFAIRS
          ASSAM
          GUWAHATI-05
          KAMRUP (M)
          ASSAM.

         3:THE PRINCIPAL SECRETARY

          BODOLAND TERRITORIAL REGION
          KOKRAJHAR.

         4:THE SECRETARY

          FOOD
          CIVIL SUPPLIES AND CONSUMER AFFAIRS
          BODOLAND TERRITORIAL REGION
          KOKRAJHAR-783370.

         5:THE DEPUTY COMMISSIONER
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               UDALGURI
               BTAD
               ASSAM.

               6:THE DEPUTY DIRECTOR

               FOOD
               CIVIL SUPPLIES AND CONSUMER AFFAIRS
               UDALGURI
               BTAD

Advocate for the Petitioner   : MR. A K GUPTA

Advocate for the Respondent : GA, ASSAM


                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

03.02.2023 Heard Shri K.J. Saikia, learned counsel for the petitioner, who is aggrieved by a decision of the Department to close down Fair Price Shops having 50 or less than 50 nos. of consumers. The petitioner claims to have a Fair Price Shop with License No. USI-93/98/PDS/1 at Udalguri.

However, by the impugned letter dated 07.08.2021, the aforesaid decision was conveyed. Shri Saikia, the learned counsel has fairly submitted that the issue was raised in a number of writ petitions before this Court which however vide judgment and order dated 22.12.2022 passed in, amongst others WP(C)/5470/2021 has dismissed the writ petitions without interfering with the policy decision.

Ms. S. Sharma, learned State Counsel is present.

In terms of the aforesaid judgment and order dated 22.12.2022, this Court is left with no other alternative but to dismiss the writ petition.

Accordingly, the writ petition stands dismissed.

JUDGE Comparing Assistant