Allahabad High Court
Smt. Rekha And Another vs State Of U.P. And 3 Others on 23 May, 2022
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 14575 of 2022 Petitioner :- Smt. Rekha And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ritu Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
Heard learned counsel for the petitioner and the learned Standing Counsel for the State respondents.
Present writ petition has been filed against the order dated 16.2.2022 passed by the appeal authority restoring the fair price shop agreement of respondent No.4.
Learned counsel for the petitioner relies on a decision of a learned Single Judge of this Court in Akhlaq Vs. State of U.P. and Others (2019) 3 ADJ 378.
On the other hand, learned Standing Counsel has placed reliance on the decision of this Court in Smt. Saavan Sri Vs. State of U.P. and 3 Others, Writ-C No. 5791 of 2022, decided on 30.3.2022.
In view of the discussion made in Saavan Sri the petitioner who is a complainant is found have no locus or cause of action existing to him to maintain the present petition.
The writ petition is accordingly dismissed.
Order Date :- 23.5.2022 Faraz