Jammu & Kashmir High Court - Srinagar Bench
Manzor Ahmad Mir vs Ut Of J&K And Ors on 6 September, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. No. 135
Before Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 1931/2022
Manzor Ahmad Mir .....Petitioner(s)
Through: Mr. Bilal Ahmad Khan, Adv.
V/s
UT of J&K and Ors.. ..... Respondent(s)
Through:
CORAM:
Hon'ble Mr. Justice Sanjeev Kumar, Judge.
ORDER
06.09.2022 The short grievance projected by the petitioner in this petition is that the Government of Jammu and Kashmir vide order No. FCS &CA/FPS/134/2017 dated 25.09.2017 accorded approval for the issuance of fair price shop license in favour of various persons including the petitioner.
In pursuance to the approval granted, the Assistant Director, FCS & CA Department, Budgam vide office Order No. 94-FCS & CA/Budg/2018 dated 28.05.2018 granted formal license of fair price shop in favour of the petitioner at Thokerpora, Budgam.
It is submitted that the petitioner has ever since supplying ration to the rationee attached to his shop without any interference or hindrance from any quarter. The petitioner now is apprehending that the private respondent can play some mischief and get the ration attached to his shop shifted to some other shop. The apprehension of the petitioner is not supported by any material on record.
Be that as it may, in the given facts and circumstances of the case, the writ petition is disposed of by providing that the respondents shall ensure that proper supply of ration is made to the petitioner for its disbursement to the rationee attached to his fair price shop so long he holds license issued by the competent authority. The supply of ration and disbursement thereof shall be strictly in conformity with the norms laid down by the Department of FCS & CA.
Disposed of.
(Sanjeev Kumar) Judge SRINAGAR 06.09.2022 "Aasif