Allahabad High Court
Jagesh Kumar Tyagi vs State Of U.P. & Others on 5 January, 2010
Bench: Ashok Bhushan, Virendra Singh
Court No. - 2 Case :- WRIT - C No. - 70054 of 2009 Petitioner :- Jagesh Kumar Tyagi Respondent :- State Of U.P. & Others Petitioner Counsel :- Rajesh Rai Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Ashok Bhushan,J.
Hon'ble Virendra Singh,J.
Heard learned counsel for the petitioner and Sri Anuj Kumar appearing for the respondents.
By this writ petition, the petitioner has prayed for a writ of certiorari quashing the resolution dated 13.11.2009 which resolution has been passed in favour of respondent No.7, a schedule caste candidate, for allotment of the shop in question.
Petitioner's case in the writ petition is that petitioner's grand father was previously allotted the shop in question who died on 21st August, 2009. Petitioner claims to have made an application for allotment.
From a perusal of the materials brought on the record, it is clear that the resolution has been passed for allotment of the shop in question in favour of respondent No.7, who is a schedule caste candidate, which has been forwarded by the Block Development Officer to the Sub Divisional Officer. We do not find any right on the petitioner to object allotment of shop in question in favour of respondent No.7. No case is made out for interference in the impugned resolution.
The writ petition is dismissed.
Order Date :- 5.1.2010 Rakesh