Nand Lal Dhakad vs State Of Rajasthan ...
2023 Latest Caselaw 6477 Raj

[2023:RJ-JD:27238]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 12105/2022

Nand Lal Dhakad S/o Shri Ram Chandra Ji Dhakad, Aged About
47 Years, R/o Village Turkadi, Post Rayta, Tehsil Begun, District
Chittorgarh, Rajasthan.
                                                                           ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,        Through        The        District   Collector,
         Chittorgarh, Rajasthan.
2.       The District Supply Officer, Chittorgarh, Rajasthan.
                                                                        ----Respondents


For Petitioner(s)               :    Mr. Manish Patel
For Respondent(s)               :    Mr. Dinesh Jain, Dy.G.C.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                          Order

28/08/2023

1.    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.


2.    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 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."


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                                    [2023:RJ-JD:27238]                   (2 of 2)                    [CW-12105/2022]



                                   3.    The present writ petition is disposed of in the light of the

                                   aforesaid judgment and it is directed that until number of ration

                                   cards to the fair price shops exceed 500 and 2000 units of NFSA,

                                   no new Fair Price Shop shall be allotted. If the number of ration

                                   cards exceeds 500 and 2000 units of NFSA, then the respondents

                                   shall be free to allot license for new Fair Price Shops.


                                   4.    Stay application as well as all pending applications, if any,

                                   also stand disposed of.


                                                                (DR. PUSHPENDRA SINGH BHATI), J.

131-Zeeshan

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