Allahabad High Court
M/S R.P. Agrawal And Sons, Hathras Road ... vs State Of U.P. And 2 Others on 20 March, 2023
Bench: Pritinker Diwaker, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 7906 of 2023 Petitioner :- M/S R.P. Agrawal And Sons, Hathras Road Sadabad, District- Hathras Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Akanksha Mishra Counsel for Respondent :- C.S.C.,Archit Mandhyan Hon'ble Pritinker Diwaker,Acting Chief Justice Hon'ble Saumitra Dayal Singh,J.
Ms Akanksha Mishra, learned counsel for the petitioner. Shri Lakshmikant Mishra, learned counsel for respondent nos. 2 and 3.
Solitary grievance of the petitioner is, its claim for transportation subsidy arising under Government Order dated 12.07.2019, for transactions dated 17.09.2019 to 30.09.2019 has remained pending before respondent no.3 for very long.
On the other hand, learned counsel for respondent nos. 2 and 3 states that claim had been dealt with earlier.
Without entering the merits of the case, present petition is disposed of with a direction, in case the petitioner files a fresh representation supported by a personal affidavit of a partner of the petitioner firm and enclosing thereto all relevant documents, that representation may be dealt with and decided on its own merits, as expeditiously as possible, preferably within a period of three months from the date of it being filed.
Order Date :- 20.3.2023 Prakhar (Saumitra Dayal Singh, J.) (Pritinker Diwaker, Acting Chief Justice)