Shantilal Ninama vs The State Of Rajasthan ...
2023 Latest Caselaw 1802 Raj

[2023/RJJD/005700]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 2224/2023

Shantilal Ninama S/o Bhemaji Ninama, Aged About 46 Years, R/o
Nala Pada, Ward No. 04, Bori, District Pratapgarh (Raj.).
                                                                     ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Secretary, Food And
         Civil   Supplies       Department,         Government        Secretariat,
         Rajasthan, Jaipur.
2.       The District Collector, Pratapgarh.
3.       The District Supply Officer, Pratapgarh.
4.       The     Manager,       Food     And     Civil    Supplies    Corporation
         Limited, District Pratapgarh.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Manjeet Godara
For Respondent(s)           :    Mr. Dinesh Jain



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                        Order

16/02/2023

      Learned counsel for the petitioner fairly submits that the

controversy involved in the present writ petition is no more res-

integra and it is covered by the decision rendered by a coordinate

Bench of this Hon'ble Court in Shankar Lal & Ors. Vs. State of

Rajasthan & Ors.; S.B. Civil Writ Petition No.206/2023 on

01.02.2023. The orders reads as under:

             "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.




                      (Downloaded on 23/02/2023 at 11:18:58 PM)
                                    [2023/RJJD/005700]                         (2 of 2)                            [CW-2224/2023]


                                                  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."


                                                  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.
                                                  Stay application also stands disposed of."


                                         Accordingly, this writ petition is also disposed of in the light

                                   of the decision rendered in Shankar Lal's case (supra). All pending

                                   applications also stand disposed of.



                                                                       (DR.PUSHPENDRA SINGH BHATI), J.

196-Zeeshan

Powered by TCPDF (www.tcpdf.org)