Allahabad High Court
Arvind Kumar Gupta And Another vs Up Zila Adhikari Bansgaon And 3 Others on 18 December, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- WRIT - C No. - 23862 of 2020 Petitioner :- Arvind Kumar Gupta And Another Respondent :- Up Zila Adhikari Bansgaon And 3 Others Counsel for Petitioner :- Arun Kumar Verma Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the State respondents.
Petitioner is before this Court with the request to command the respondent authorities to decide the petitioner's application dated 15.09.2020 for allotment of fair price shop in the village.
Learned Additional Chief Standing Counsel has no objection to the said prayer.
No useful purpose would be served in keeping the writ petition pending.
In view of above, without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally with a direction to the competent authority to decide the petitioner's aforesaid application in accordance with law after affording opportunity of hearing to all the stake holders within a period of six weeks from the date of production of copy of this order before him.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 18.12.2020 A. Pandey