WPMS/2327/2021
2021 Latest Caselaw 4598 UK

     IN THE HIGH COURT OF UTTARAKHAND
                               AT NAINITAL
          ON THE 16th DAY OF NOVEMBER, 2021
                                    BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

           Writ Petition (M/S) No. 2327 of 2021
BETWEEN:
Pratap Ram                                                        ...Petitioner
          (Mr. Sandeep Adhikari, Advocate)

AND:

State of Uttarakhand and others                                 ...Respondents
          (T.S.   Phartiyal,    Additional   Chief   Standing   Counsel   for   the
          State/respondents)

                                 JUDGMENT

According to the petitioner, he has applied for B.P.L. Ration Card, but his application is not being considered. Thus, feeling aggrieved, petitioner has approached this Court.

2. Learned Additional Chief Standing Counsel submits that if petitioner's application for B.P.L. Ration Card is pending, the same shall be considered at the earliest

3. Accordingly, the writ petition is disposed of with the direction to the Competent Authority to consider petitioner's application and pass appropriate order, in accordance with law within a period of six weeks from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Shubham