All India Fare Price Shop Dealers ... vs State Of Rajasthan ...
2023 Latest Caselaw 8544 Raj

[2023:RJ-JD:34933]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15411/2023

All India Fare Price Shop Dealers Federation, Reg. No. District-
East/society/273-2011,         Regional         Office      At   D-1   Raghukul
Complex, Subhash Nagar, Sevashram Circle, Udaipur, Through
Its Regional General Secretary Shri Roshan Lal Samota S/o
Khemraj Samota.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Department Of Food
         And Civil Supplies, Through Its Secretary, Secretariat,
         Rajasthan, Jaipur.
2.       The Joint Secretary, Department Of Food And Civil
         Supplies, Secretariat, Rajasthan, Jaipur.
3.       The District Collector, Udaipur.
4.       The District Supply Officer-I, Udaipur.
5.       The District Supply Officer-Ii, Udaipur.
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Siddharth Mandawat
For Respondent(s)          :    Mr. Dinesh Jain, Dy.G.C.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

13/10/2023

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

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                                    [2023:RJ-JD:34933]                   (2 of 2)                    [CW-15411/2023]


                                        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.

                                   4.    Stay application also stands disposed of.



                                                                (DR. PUSHPENDRA SINGH BHATI), J.

51-Zeeshan

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