Neutral Citation No. - 2023:AHC-LKO:67900
Court No. - 8
Case :- WRIT - C No. - 9059 of 2023
Petitioner :- Smt. Kalawati
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Food And
Civil Supplies, Lko. And 3 Others
Counsel for Petitioner :- Ram Lakhan Vishwakarma,Ranjeet Pratap
Singh,Vinay Pratap Singh Rathore
Counsel for Respondent :- C.S.C.
Hon'ble Pankaj Bhatia,J.
1. Present petition has been filed by the petitioner challenging
the order dated 27.07.2023 whereby the appeal preferred by the
petitioner was dismissed.
2. Admittedly, the petitioner was a subsequent allottee and in
terms of the provisions of the Government Order dated
05.08.2019, particularly Clause 8(3), wherein it was specifically
provided that in the event, the appeal of the original allottee is
decided, any subsequent challenge by the subsequent allottee
would not be maintainable, the appeal was dismissed as not
maintainable.
3. Even otherwise, the allotment of the petitioner was a
contingent allotment and not a regular allotment, as such, I do
not see any reason to interfere with the order dated 27.07.2023.
4. The petition lacks merit and is accordingly dismissed.
Order Date :- 17.10.2023
nishant