Anuradha vs State Of Rajasthan
2021 Latest Caselaw 15604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 13421/2021

1. Anuradha D/o Shri Naina Ram, Aged About 25 Years, By Caste Meghwal, Resident Of College Road, Ward No. 3, Nagaur, Manager Mahadev Primary Woman Multipurpose Co-Operative Society Limited, Nagaur.

2. Mahadev Primary Woman Multipurpose Co-Operative Society Limited, Nagaur, Through Its Chairman, Santosh Wife Of Shri Vasudev, Resident Of Ward No. 3, Nagaur.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Food And Civil Supply Department, Government Of Rajasthan, Jaipur.

2. District Supply Officer, Nagaur.

3. Pawan Panchariya S/o Shri Babu Lal Panchariya, By Caste Brahman, Resident Of Kumahari Darwaja, Ward No. 8, Nagaur.

----Respondents

For Petitioner(s) : Mr. G.R. Goyal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

Issue dasti notice of the writ petition as well as stay

application to the respondents, returnable on

20.11.2021.

Till next date, the respondent Nos.1 and 2 are

restrained from allotting and issuing licence of the fair

price shop in question to the respondent No.3.

Connect with SBCWP No.13314/2016.

(VIJAY BISHNOI),J

268-msrathore/-

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