Allahabad High Court
Ahmad Hussain vs State Of U P And Another on 7 January, 2020
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 80 of 2020 Petitioner :- Ahmad Hussain Respondent :- State Of U P And Another Counsel for Petitioner :- Brijesh Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.
Present petition has been filed for quashing the orders dated 22.11.2019 passed by the District Supply Officer District Rampur. Further prayer has been made seeking direction upon respondent to resume the supply of the petitioner forthwith.
The petition is directed against the suspension order. Learned counsel for the petitioner has sought to argue the present petition on merits.
I am not inclined to entertain the same as the petitioner is at liberty to file reply/ objection before the authority concerned raising all such issues that are being raised before this Court.
Accordingly, present petition stands disposed of with a direction that in case the petitioner submits reply to the impugned notice-cum-suspension order before the authority concerned within one week from today alongwith certified copy of this order, the same shall be considered as having been filed within time and authority concerned shall pass final orders in accordance with law after considering the reply of the petitioner, as expeditiously as possible, preferably within a period of one month from the date of filing of the same, provided no final order has been passed.
Order Date :- 7.1.2020 Radhika