Rajasthan High Court - Jaipur
Kamlesh Kumar Raiger vs State (Food And Civil Supplies)Ors on 13 March, 2012
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.2061/2012 Ramjilal Sharma Vs. State of Raj. & Ors. & S.B. Civil Writ Petition No.2062/2012 Avdhesh Kumar Sharma Vs. State of Raj. & Ors. & S.B. Civil Writ Petition No.2063/2012 Kamlesh Kumar Vs. State of Raj. & Ors. & S.B. Civil Writ Petition No.2064/2012 Lakhan Singh Vs. State of Raj. & Ors. & S.B. Civil Writ Petition No.1220/2012 Vijendra Kumar Meena Vs. State of Raj. & Ors. & S.B. Civil Writ Petition No.1221/2012 Rajesh Kumar Vs. State of Raj. & Ors. & S.B. Civil Writ Petition No.2283/2012 Ramraj Gurjar Vs. State of Raj. & Ors. Date Of Order :: 13.03.2012 Hon'ble Mr. Justice Ajay Rastogi Mr. Shashi Bhushan Gupta, for petitioners. Mr. Krishan Verma, for respondent.
Counsel for petitioners submits that in the instant bunch of petitions after going through the proceedings initiated by the respondent for allotment of fair price shop, licence was granted to the petitioners. However, at a later stage, supplies were withheld by the respective authorities pursuant to the directives of the department dt.23.12.2011. Mr. Krishan Verma has brought to the notice of this Court that in supersession of earlier directives, fresh directives have been issued to the respective District Collectors/ District Supply Officers dt.21.02.2012 and submits that absolute ban which was earlier imposed has been relaxed and authorities have been directed to proceed in terms thereof. The fresh directives referred to in the circular dt.21.02.2012 are reproduced ad infra:
"???? ????? ?? ????????????? ??????????????? ???? ????? ???? ????? ?? ????????? ??? ?????? 14.02.2012 ?? ?? ???? ??????? ???| ???? ??? ?????-?????? ?? ?????? ??????????????? ?? ????? ??? ???? ?? ????-??????? ???? ???? ?? ?????? ???? ???, ??????? ???????? ???? ?????? 23.12.2011 ?? ??????????? ???? ??? ???? ????? ????? ????? ?? ????? ??? ????? ??????? ?????? ???? ???? ?? :-
1. ???? ????? ????? ????? ?? ????????? ?? ??? ??? ????? ??? ???? ?????? ?? ????????? ???? ???? ???? ?? ???? ?? ??? ???? ?????? ?? ??? ???? ??? ??, ???? ???? ?????? ?? ?????? ???????? ?? ?? ????|
2. ??? ????? ??? ????? ??????? ????? ?? ?????? ??????????? ?? ????????? ??????? ???? ?? ??????? ??????? ???? ?????? ?????? ???????? ?? ?? ???? ??, ???? ????? ?????????? ?? ????????? ???? ?????????? ???? ???? ?? ????????? ?? ????|
3. ??? ????? ??? ??????????? ?? ???? ?? ??? ????? ?????????? ?? ???? ????? ?? ?? ???? ??, ?? ????? ??? ????? ??? ???? ????????????? ???? ?????? ?? ??????? ????? ?? ??????? ?????????? ????????? ???? ???? ???? ?? ????????? ?? ????|
4. ??? ????? ??? ???????????? ???? ???? ?? ?? ?? ??? ??????????? ???? ??? ??, ?? ????? ?? ??? ???? ?? ????-??????? ???? ??? ???????| ??? ??????? ?????? ?? ????? ???????? ???? ??? ??????????? ?? ????? ?? ???? ????? ????| In the light of directives of the State Government (supra), instant bunch of petitions stands disposed of accordingly.
(Ajay Rastogi),J.
VS Shekhawat/-p.2 2061cw12Feb27FnlDspsLcnsGrntdFPS.doc Certificate - All corrections have been incorporated in the judgment/order being emailed/Vijay Singh Shekhawat/PAJW