Neutral Citation No. - 2025:AHC:115711
Court No. - 33 Case :- WRIT - C No. - 22771 of 2025
Petitioner :- Maa Durga Mahila Swayam Sahayata Samooh Gram Panchayat Narhavan Deeh And Another
Respondent :- State Of U.P. And 5 Others
Counsel for Petitioner :- Indra Mohan Singh
Counsel for Respondent :- C.S.C.,Sudhir Bharti
Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel for the respondent-State.
2. The petitioner has preferred the present writ petition inter-alia with the following prayer:-
"(I) issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 Deputy Collector Duddhi District Kushinagar not to issue allotment order/license in favour of respondent no.6 in respect of Fair Price Shop Gram Panchayat Narhavan Deeh, Block Duddhi, Tehsil Duddhi, District Kushinagar except in accordance with law."
3. It is argued by learned counsel for the petitioner that letter dated December 17, 2024 was written by the Deputy Commissioner, Self Employment, Kushinagar to respondent no.4-Block Development Officer, Duddhi, District Kushinagar in which he was directed to go ahead for appointment of fair price shop dealer and in the said letter name of the petitioner as well as Nai Kiran Ajivika Swayam Sahayata Samooh, Gram Panchayat Narhavan Deeh, Block- Duddhi, Tehsil-Duddhi, District Kushinagar was mentioned. It is further argued that though a considerable time has lapsed but till date no final decision has been taken for allotment of the fair price shop dealer in respect of village in question hence present writ petition.
4. On the other hand it is argued by learned Standing Counsel that respondent no.3 will take a decision in the matter expeditiously.
5. With the consent of learned counsel for the parties, the writ petition is being disposed of at the admission stage itself.
1
6. In the facts and circumstances, the petitioner is permitted to submit a fresh representation ventilating all his grievances before the respondent no.3-Deputy Collector/Sub Divisional Officer, Tehsil-Duddhi, District Kushinagar annexing all the relevant papers and documents and certified copy of this order within a period of three weeks from today. If such a representation is made, the respondent no.3 is directed to pass appropriate order in accordance with law within a further period of two months after providing opportunity of hearing to all the concerned parties.
7. With the aforesaid observations, present writ petition is disposed of finally.
Order Date :- 17.7.2025 Pramod Tripathi
2