Allahabad High Court
Netrapal Singh vs State Of U.P. And 7 Others on 11 January, 2021
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 22835 of 2020 Petitioner :- Netrapal Singh Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Dinesh Kumar Singh Counsel for Respondent :- C.S.C.,Kaushal Kishore Mani Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.
Present petition has been filed seeking direction to the respondent authorities to hold an open meeting of card holders of Village Panchayat Sersa, Block Farah, Tehsil Goverdhan, District Mathura to elect fair price shop dealer.
Pursuant to the order dated 15.12.2020 instruction dated 28.12.2020 has been filed. In the instruction it has been categorically stated that open meeting of card holders had taken place on 16.9.2020, wherein unanimously respondent no. 6-Smt. Meenu @ Ranjana was granted licence to run the fair price shop.
Perusal of the document annexed with the petition particularly the letter dated 28.4.2020 written by the Block Development Officer to the Sub Divisional Magistrate clearly indicates that the photographs and CD of video of the meeting dated 16.9.2020 has already been forwarded.
In such view of the matter, the petitioner, who is card holder only, has no right to pray for cancellation of licence and for his grievance regarding distribution of essential commodities he can raise grievance before the District Grievance Redressal Officer as per Section 15 of National Food Security Act, 2013.
Present petition is devoid of merits and is accordingly dismissed.
Order Date :- 11.1.2021 Lalit Shukla