Allahabad High Court
Neeraj Chaudhry vs State Of U.P. And 2 Others on 4 April, 2022
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 8555 of 2022 Petitioner :- Neeraj Chaudhry Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Sanjay Kumar Dubey Counsel for Respondent :- C.S.C.,Rohit Kumar Singh Hon'ble Saumitra Dayal Singh,J.
1. Present writ petition has been filed by the complainant against the order of the appeal authority allowing the appeal filed by the private respondent/fair price shop agent.
2. Accordingly, the agreement executed between the State and the private respondent has been restored.
3. In similar facts, vide order dated 30.03.2022 Writ - C No. 5791 of 2022 (Smt. Saavan Sri Vs. State of U.P. & 3 Ors.) has been dismissed. For the reasons contained in that order, the present writ petition is also dismissed.
Order Date :- 4.4.2022 Abhilash