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Allahabad High Court

Anees Ahmad vs Deputy Commissioner (Food) Devi Patan ... on 8 May, 2023

Author: Manish Mathur

Bench: Manish Mathur





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:31757
 
Court No. - 21
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2329 of 2023
 
Petitioner :- Anees Ahmad
 
Respondent :- Deputy Commissioner (Food) Devi Patan Mandal, Gonda And Another
 
Counsel for Petitioner :- Vijayendra Prakash Tripathi,Rajesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.
 

Learned counsel for petitioner is at liberty to amend the prayer clause of the petition during the course of the day.

Heard learned counsel for petitioner and learned State Counsel for opposite party no.1. In view of the order being passed, notice to opposite party no.2 stands dispensed with.

Petition under Article 227 of the Constitution of India has been filed for expeditious disposal of appeal filed by opposite party no.2 under Section 13 (3) of the U.P. Essential Commodities (Regulation of Sale and Distribution) Control Order, 2016 for restoration of fair price shop of petitioner.

Learned counsel for petitioner submits that despite the fact that nothing adverse was found against the petitioner in the enquiry relating to his fair price shop license, the aforesaid appeal has been filed by opposite party no.2 which is pending consideration since 2020 and therefore, expedite orders are required to be passed.

Considering the submissions advanced by learned counsel for parties, the opposite party no.1 Deputy Commissioner (Food), Devi Patan Mandal, Gonda is directed to decide the Appeal No.00096 of 2020 (Computerized Case No.C202000000000096; Ram Gopal Verma vs. State of U.P. expeditiously within a period of six weeks from the date a certified copy of this order is brought on record of the proceedings, in case there is no legal impediment.

Benefit of this order shall be available to the petitioner only in case he co-operate with the proceedings.

With the aforesaid directions, the petition stands disposed of.

Order Date :- 8.5.2023 Arnima