Citation : 2021 Latest Caselaw 2418 UK
Judgement Date : 14 July, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 14TH DAY OF JULY, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
Writ Petition (M/S) No. 1264 of 2021
BETWEEN:
Mahboob Ali .....Petitioner
(By Mr. R.P. Singh, Advocate)
AND:
District Magistrate, Haridwar
and another ....Respondents
(By Mr. Rakesh Kunwar, Addl. C.S.C. for the State of Uttarakhand)
JUDGMENT
Heard learned counsel for the parties through video conferencing.
2. By means of this writ petition, petitioner has sought the following relief:-
"1) A writ order or direction in the nature of mandamus directing the respondents for done the inquiry and taken the legal action for the such ration dillar."
3. Learned counsel for the petitioner submits that the fair price shop dealers in Landhaur, Roorkee, District Haridwar are committing irregularity, however, the authorities are not taking any action against them despite complaints.
4. Without expressing any opinion on the merits of the case, this Court thinks that ends of justice would be met, if petitioner is permitted to make representation to the concerned Supply Inspector, who shall look into
the matter and take appropriate decision, in accordance with law.
5. Accordingly, the writ petition is disposed of with liberty to petitioner to make representation to the concerned Supply Inspector within ten days from today. If such representation is made within stipulated time, the Supply Inspector shall look into the matter and take appropriate decision, in accordance with law, within a period of six weeks from the date of receipt of representation alongwith certified copy of this order.
6. It goes without saying that, before taking any decision, the concerned fair price shop dealers shall be given reasonable opportunity of hearing.
(MANOJ KUMAR TIWARI, J.) Navin
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