Allahabad High Court
Shankar Sharan Singh And Another vs State Of U.P. And 2 Others on 26 June, 2020
Bench: Sunita Agarwal, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 10525 of 2020 Petitioner :- Shankar Sharan Singh And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ramesh Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Saumitra Dayal Singh,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
2. Present writ petition has been filed for the following relief:
(i) issue a writ, order or direction in the nature of mandamus directing the respondent no.3 to consider and decide the claim of petitioner contained in representation dated 18.05.2020 (Annexure No.2) for being permitted the petitioner to re-open the vegetable market as per earlier schedule, so that justice may be done.
3. It appears that the vegetable market being held the bhumidhari land owned by the petitioner has been discontinued on account of spread of pandemic Covid-19. The decision to this effect has been taken by the administrative authority.
4. We do not find any reason to command respondent no.3 to revoke the same, at this stage.
5. Present writ petition is accordingly dismissed.
6. However, it is left open for the administrative authority to take appropriate decision on account of prevailing spread of pandemic Covid-19.
Order Date :- 26.6.2020 Abhilash