MOTEEN AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Kameshwar Singh, learned counsel for the petitioners, Sri Rahul Malviya, learned Standing Counsel appearing for the State respondent and perused the record.

(2.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioners have challenged the order/notice dated 20.12.2019 issued by the respondent no.3 Additional Chief Officer, Zila Panchayat, Azamgarh on the ground that in spite of the petitioners having deposited the entire premium amount, the possession of the shop has not been given; even shop has not come to be constructed and yet petitioners petitioners are being forced to make further deposit, failing which the allotment shall stand cancelled.

(3.) We are of the considered opinion that the petitioners should first approach the competent authority in the matter against the notice dated 20.12.2019.