Sahab Ram vs State Of Rajasthan
2021 Latest Caselaw 12115 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9957/2021

Sahab Ram S/o Shri Shyokaran, Aged About 41 Years, Resident Of Ward No. 7, Near Medi, Sonadi, Tehsil Nohar, District Hanumangarh (Raj.).

----Petitioner

Versus

1. State Of Rajasthan, Through District Collector, Hanumangarh (Raj.).

2. The District Supply Officer, Hanumangarh (Raj.).

3. Rajesh Kumar S/o Shri Amar Singh, Resident Of Sonadi, Tehsil Nohar, District Hanumangarh (Raj.).

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Ashvini Kumar Swami
                                   For Respondent(s)           :


                                                   HON'BLE MR. JUSTICE VIJAY BISHNOI
                                                           Judgment / Order

                                   03/08/2021

After attempting to argue the matter on merits for quite some

time, learned counsel for the petitioner has submitted that he does not

want to press this writ petition, however, seeks liberty for the petitioner

to avail alternate remedy available to him under the provisions of

Rajasthan Food Grains and Other Essential Articles (Regulation of

Distribution) Order 1976 for filing appeal/revision before the competent

authority against the order dated 28.06.2021 passed by the District

Supply Officer, Hanumangarh selecting the respondent No.3 as fair price

shop dealoer for village Sonadi, Tehsil Nohar, District Hanumangar.

Accordingly, the writ petition preferred by the petitioner is

dismissed as not pressed with the aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/65-

Powered by TCPDF (www.tcpdf.org)