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Rajasthan Rajya Adhikrat Ration ... vs State Of Rajasthan
2022 Latest Caselaw 11697 Raj

Citation : 2022 Latest Caselaw 11697 Raj
Judgement Date : 20 September, 2022

Rajasthan High Court - Jodhpur
Rajasthan Rajya Adhikrat Ration ... vs State Of Rajasthan on 20 September, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11269/2022

Rajasthan Rajya Adhikrat Ration Vikreta Niyojak Sangh, Bhilwara, Through District President Jugal Kishore Banjara S/o Late Shri Laxman Banjara, Aged 54 Years, Resident Of Near Vaidhvati School, Jawaharnagar, Bhilwara.

----Petitioner Versus

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

2. The Commissioner, Food And Civil Supply Department, Rajasthan, Jaipur.

3. Addl. Commissioner And Addl. Principal Secretary, Department Of Food And Civil Supply, Rajasthan, Jaipur.

4. The District Collector (Supply), Bhilwara.

5. The District Supply Officer, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Arjun Singh For Respondent(s) : Mr. Dinesh Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

20/09/2022

Learned counsel for the parties have submitted that the

controversy involved in this writ petition is squarely covered by

the decision of this Court dated 10.12.2012 rendered in S.B. Civil

Writ Petition No.11913/2012 - Siyaram Meena Vs. State of

Rajasthan & Ors.

In the case of Siyaram Meena (supra), this Court has held

thus:-

"Consequently, I would dispose of the writ petition with the direction that until 500 ration

(2 of 2) [CW-11269/2022]

cards are attached to Fair Price Shop being rub by the petitioner, no other new Fair Price shop in the area be allotted to any other person. Thereafter the respondents shall be free to allot new Fair Price Shops in the area where the petitioner is operating."

The present writ petition is disposed of in light of the

aforesaid judgment and it is directed that until number of ration

cards to the fair price shops exceed 500, no new Fair Price Shop

shall be allotted. If the number of ration cards exceeds 500, then

the respondents shall be free to allot license for new Fair Price

Shops.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

138-AjaySingh/-

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