Chattisgarh High Court
Jai Maa Laxmi Devi Darshan Mahila Swa ... vs State Of Chhattisgarh 72 Wpc/2830/2018 ... on 8 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2817 of 2018
1. Jai Maa Laxmi Devi Darshan Mahila Swa Sahayata Samooh Supela Bhilai
Durg (Chhattisgarh) Through Its President Smt. Lila Devi W/o Shri Devilal
Pardhi, Aged About 53 Years, R/o Leela Medical Hall, Farid Nagar Road,
Laxmi Nagar, Ward- 5, Supela Bhilai District Durg Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Food, Civil
Supplies And Consumer Protection, Mahanadi Bhawan, Mantralaya, New
Raipur, District Raipur Chhattisgarh.
2. The Director, Directorate Of Food, Civil Supplies And Consumer
Protection, Block No. 2, 3rd Floor Indravati Bhavan, Mantralaya, Naya
Raipur, District Raipur Chhattisgarh
3. The Controller (Food), Behind Collectorate Office, Durg, District Durg
Chhattisgarh
---- Respondent
For Petitioner Shri Vipin Tiwari, Advocate
For Respondent/State Shri Sameer Behar, Panel Lawyer
Order On Board
By
Prashant Kumar Mishra, J.
08/10/2018
1. Order passed by the Collector (Food), Durg, cancelling the petitioner's allotment of Fair Price Shop (FPS) for Ward No.4, Laxmi Nagar, Supela, is appealable before the appellate authority under clause 18 of the Chhattisgarh Public Distribution System (Control) Order, 2004, therefore, the writ petition is dismissed as not maintainable reserving liberty in favour of the petitioner to avail the alternative remedy within a period of four weeks from today. Sd/-
Judge Prashant Kumar Mishra Gowri