AMARPAL SINGH Vs. DISTRICT MAGISTRATE, UDHAM SINGH NAGAR

JUDGEMENT

(1.) IN a meeting of Gram Sabha Firozpur, Rudrapur, District Udham Singh Nagar held on 29.11.2012, a resolution was passed to the effect that fair price shop should be allotted in favour of petitioner.

(2.) EARLIER , petitioner had filed WPMS No. 1210 of 2013 before this Court seeking a writ of Mandamus commanding the respondents to take appropriate action, as per resolution dated 29.11.2012 on the question of allotment of fair price shop. The Coordinate Bench of this Court vide judgment dated 24.09.2013 was pleased to dispose of the writ petition directing the District Supply Officer to take decision in the matter as expeditiously as possible but definitely within 10 weeks from the date of production of certified copy of the order.

(3.) RESPONDENT no. 2 District Supply Officer vide order dated 20.11.2013 (Annexure No. 2 to the writ petition) was pleased to direct the Gram Sabha to convene a fresh meeting to pass resolution on the question of allotment of fair price shop. It has been specifically stated in the order dated 20.11.2013 that District Panchayat Raj Officer has held an inquiry and submitted report dated 18.06.2013 to the effect that alleged meeting of Gram Sabha dated 29.11.2012 was not genuine. Thereafter, District Supply Officer as well as District Panchayat Raj Officer again inquired the matter on 12.09.2013 and found that alleged resolution dated 29.11.2012 was highly doubtful. Having doubted the earlier resolution dated 29.11.2012 a fresh meeting was directed to be convened to discuss the question of allotment of fair price shop. Feeling aggrieved, petitioner has preferred present writ petition.