Allahabad High Court
Jagdish Ii vs State Of U.P. And Others on 12 August, 2010
Bench: Vijay Manohar Sahai, Ran Vijai Singh
Court No. - 9 Case :- WRIT - C No. - 48041 of 2010 Petitioner :- Jagdish Ii Respondent :- State Of U.P. And Others Petitioner Counsel :- Uttar Kumar Goswami Respondent Counsel :- C.S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Ran Vijai Singh,J.
We have heard learned counsel for the petitioner and learned standing counsel appearing for respondents.
This petition has been filed by the petitioner challenging the cancellation of his fair price shop agreement.
The petitioner has got an adequate alternative remedy of filing an appeal before the Commissioner.
In case the petitioner files an appeal before the Commissioner within a period of one month from today, it shall be decided by him within a further period of two months. The fair price shop of the petitioner which has been cancelled shall not be allotted to any one else till the disposal of the appeal. However, the fair price shop of the petitioner shall be attached to some other fair price shop agreement holder for fair distribution of essential commodities to the card holders.
With the aforesaid directions the writ petition is finally disposed of.
Order Date :- 12.8.2010 PK