Chandra Ram vs State Of Rajasthan
2023 Latest Caselaw 4153 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Civil Writ Petition No. 5679/2023

1.     Chandra Ram S/o Kunnaram, Aged About 55 Years, By
       Caste Jat, Resident Of Jassanagar, Tehsil Riyan Badi,
       District Nagaur (Rajasthan)
2.     Likhma Ram S/o Todaram, Aged About 53 Years, By Caste
       Mali, Resident Of Jassanagar, Tehsil Riyan Badi, District
       Nagaur (Rajasthan)
3.     Jugal Kishore S/o Ramjeevan, Aged About 62 Years, By
       Caste Mali, Resident Of Jassanagar, Tehsil Riyan Badi,
       District Nagaur (Rajasthan)
                                                                   ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through The Secretary To The
       Government, Department Of Food, Civil Supplies And
       Consumer Affairs, Government Of Rajasthan, Secretariat,
       Jaipur.
2.     The Commissioner (Civil Supplies And Food), Department
       Of Food Government.
3.     The District Collector (Supply), Nagaur.
4.     The District Supply Officer, Nagaur (Raj.)
5.     The Sarpanch Jasnagar, Tehsil Merta, District Nagaur
       (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ranjeet Joshi
For Respondent(s)         :     Mr. Dinesh Jain, Dy. G.C.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

05/05/2023

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



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                                   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."

                                   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. Stay

                                   application also stands disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

115-Sudheer/-

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