CLCON/258/2021
2021 Latest Caselaw 3015 UK

IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
     ON THE 11TH DAY OF AUGUST, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     Contempt Petition No. 258 of 2021



BETWEEN:

Nabijan.                                           ....Petitioner
     (By Ms. Anju Mehta, Advocate, holding brief of Mr. Dharmendra
     Barthwal, Advocate)



AND:

Smt. Ranjana Rajguru.                       .....Respondent
     (By Mr. J.S. Bisht, Standing Counsel for respondent)




                       JUDGMENT

Petitioner is a fair price shop licensee. His license was suspended, but, subsequently, the suspension order was revoked by District Magistrate, Udham Singh Nagar vide order dated 15.06.2020.

2. Since the supply of food-grains to petitioner's shop was not restored, even after revocation of suspension order, therefore, petitioner filed Writ Petition (M/S) No. 2275 of 2020. The said writ petition was disposed of with a direction to District Magistrate, Udham Singh

Nagar to take decision on petitioner's representation.

3. Since District Magistrate did not decide petitioner's representation within the stipulated time, therefore, petitioner filed this Contempt Petition.

4. Today, Mr. J.S. Bisht, learned Standing Counsel appearing for respondent makes a statement at the bar that decision on petitioner's representation has been taken and thereafter, an order was passed by District Magistrate on 29.07.2021 providing that fair price shop of the petitioner shall be restored. He has assured the Court that supply of food-grains and other items, to be distributed through public distribution system, shall be restored to the petitioner, if not already restored, within a week.

5. In view of the above, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin