Sanjay Bhargava vs State Of Rajasthan
2022 Latest Caselaw 5291 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5158/2022

Sanjay Bhargava S/o Shri Jagdish Prasad, Aged About 38 Years, By Caste Brahmin, R/o Ward No. 8, Bidasar, District Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Churu, District Churu, Rajasthan.

2. The District Supply Officer, Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Manish Patel

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/04/2022

This writ petition is filed by the petitioner being

aggrieved with the issuance of public notice by the

District Supply Officer, Churu (for short 'the DSO')

inviting applications for issuing license of the fair price

shops. The petitioner in particular is aggrieved with the

action of the DSO of inviting application for Ward No.2,

Bidasar Town, Distt. Churu.

Learned counsel for the petitioner has submitted that

earlier the petitioner was holder of the fair price shop

license for Ward No.2, Bidasar Town, Churu, however, the

license was cancelled on 7.11.2016 by the DSO, against

(2 of 2) [CW-5158/2022]

which, he has preferred SBCWP No.3624/2017 before this

Court, which is pending consideration.

Vide the instant writ petition, the petitioner has

prayed that the action of the respondents of inviting

application for Ward No.2, Bidasar Town, Churu may

kindly be set aside.

This Court is of the opinion that when the writ

petition of the petitioner against cancellation of fair price

shop license for Ward No.2, Bidasar Town, Churu is

pending consideration, the petitioner is required to move

an application in that writ petition only questioning the

action of the respondents of inviting application for the

fair price shop concerned. Entertaining this writ petition

would mean multiplicity of litigation.

Hence, I am not inclined to entertain this writ

petition, which is dismissed as such.

However, the petitioner is free to move application in

the earlier writ petition filed by him seeking appropriate

relief.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

165 - ms rathore

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