Allahabad High Court
Karam Chandra Nishad vs State Of U.P. & Others on 6 July, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 33898 of 2010 Petitioner :- Karam Chandra Nishad Respondent :- State Of U.P. & Others Petitioner Counsel :- S.C. Tiwari Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Respondent No.6 is fair price shop licenseė His fair price shop licence was cancelled, against which he had filed appeal. Said appeal has been allowed. Against the said order present writ petition has been filed.
This Court in the case of Dharmraj vs. State of U.P. and others (writ petition No.,6409 (M/B) of 2009) has held that the complainant has no locus to challenge the order of the appellate authority.
Consequently, in view of the said decision, present writ petition filed by the complainant is not maintainable and the same is dismissed.
Order Date :- 6.7.2010 SRY