Banshilal Regar vs State Of Rajasthan ...
2023 Latest Caselaw 7889 Raj

[2023:RJ-JD:32669]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 3847/2023

Banshilal Regar S/o Nathulal Regar, Aged About 56 Years, R/o
203, Ganesh Road, Ambedkar Colony, District Bhilwara (Raj.)
                                                                            ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Food And Civil Supplies, Government Secretariat, Jaipur
         (Raj.).
2.       District Supply Officer, Bhilwara.
3.       District Collector, Bhilwara.
                                                                        ----Respondents
                                    Connected With
                  S.B. Civil Writ Petition No. 17273/2022
Rajmal Tailor S/o Shri Madhav Lal Tailor, Aged About 54 Years,
Resident     Of      Eklingpura,        Sangwa,        Bagor,         District   Bhilwara,
Rajasthan.
                                                                            ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,        Through        The        District   Collector,
         Bhilwara, Rajasthan.
2.       The District Supply Officer, Bhilwara, Rajasthan.
                                                                        ----Respondents


For Petitioner(s)               :    Mr. Manas Khatri.
                                     Mr. Manish Patel.
For Respondent(s)               :    Mr. Dinesh Jain.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                          Order

04/10/2023

1.    Learned counsel for the parties have submitted that the

controversy involved in these writ petitions is squarely covered by

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


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                                    [2023:RJ-JD:32669]                     (2 of 2)                    [CW-3847/2023]



                                   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 petitions are 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 also stands disposed of.



                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

557-558-Jitender//-

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