Kalu Singh Chouhan vs State Of Rajasthan ...
2023 Latest Caselaw 4292 Raj

[2023/RJJD/014294]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7504/2022

Kalu Singh Chouhan S/o Kishan Singh Chouhan, Aged About 43
Years, Resident Of Village Kelijar, Gram Panchayat Kelijar, Bassi,
Chittorgarh, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Principal Secretary, Food
         And Civil Supply Department, Secretariat, Jaipur.
2.       District Collector, Chittorgarh.
3.       District Supply Officer, Food And Civil Supply Department,
         Dist. Chittorgarh.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikas Joshi
For Respondent(s)         :     Mr. Dinesh Jain



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

09/05/2023

1.    Learned counsel for the petitioner has shown the order dated

01.02.2023 passed by Hon'ble coordinate Bench of this Court in

S.B. Civil Writ Petition No.206/2023 (Shankarlal & Ors. Vs. State

of Rajasthan & Ors.). The order 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.
           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

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                                    [2023/RJJD/014294]                    (2 of 2)                    [CW-7504/2022]


                                            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."

                                   2.    In light of the aforequoted order, the present writ petition is

                                   also disposed of in the same terms.

                                   3.    The stay application also stands disposed of.



                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

130-nirmala/-

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