Naseema vs State Of Uttarakhand And Other
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Uttarakhand High Court

Naseema vs State Of Uttarakhand And Other on 6 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

      HIGH COURT OF UTTARAKHAND AT NAINITAL

                 Writ Petition No. 1267 of 2025 (M/S)

Naseema                                                    ..........Petitioner
                                       Vs.
State of Uttarakhand and other                          ........... Respondents
Present :   Mr. Susheel Kumar, Advocate holding brief of Mr. Gaurav Singh, Advocate
            for the petitioner.
            Mr. Suyash Pant, Standing Counsel for the State/respondent nos.1 to 4.




                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner was running a Fair Price Shop. Her

license for sale was suspended and an inquiry was conducted and

Inquiry Report has been submitted to the respondent No.2/the

District Magistrate Haridwar. But, he has yet not taken any

decision. Therefore, the petitioner seeks directions that the

respondent no.2/the District Magistrate, Haridwar may be directed

to take a decision in the matter.

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioner would submit that

the Inquiry Report has already been submitted to the respondent

no.2/the District Magistrate, Haridwar, but he has yet not taken

any decision. Therefore, he may be directed to take an early

decision in the matter.

4. Learned State counsel would submit that the decision

in the matter may be taken within a period of six weeks.

5. The Court takes on record the statement given by

learned State Counsel.

6. The petition is disposed of with the direction to the

respondent no.2/the District Magistrate, Haridwar to take a

decision in the matter within a period of six weeks.

(Ravindra Maithani, J.) 06.05.2025 Sanjay