REGENT COMPUTRONICS PVT. LTD.

ZAKIR Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF ORISSA VS. MADAN GOPAL RUNGLA [REFERRED TO]
SAGHIR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
ADI PHEROZSHAH GANDHI VS. H M SEERVAI ADVOCATE GENERAL OF MAHARASHTRA BOMBAY^ [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
BAR COUNCIL OF MAHARASHTRA VS. M V DABHOLKAR [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
MAHARAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF RAJASTHAN STATE OF MADHYA PRADESH STATE OF PUNJAB VS. UNION OF INDIA [REFERRED TO]
SITA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED TO]
KABUSHIKI KAISHA TOSHIBA VS. TOSIBA [REFERRED TO]
TAMILNAD MERCANTILE BANK SHARE HOLDERS WELFARE ASSOCIATION VS. S C SEKAR [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
KESARI DEVI VS. STATE OF U P [REFERRED TO]
AMIN KHAN VS. STATE OF U P [REFERRED TO]
AMIN KHAN VS. STATE OF U P [REFERRED TO]
KALVA SUNDER REDDY VS. MANDALA SUDHAKAR REDDY [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
Dharam Raj VS. State of U. P. and others [REFERRED TO]
Ram Baran VS. State of U.P. [REFERRED TO]
Babu Ram Singh VS. State of U.P. and Others [REFERRED TO]
NEERAJ KUMAR MISHRA VS. DEPUTY COMMISSIONER (FOOD) REGION ALLAHABAD & OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for State- respondents.

(2.) Present petition has been filed for writ of certiorari quashing the impugned order dtd. 22/8/2017 passed by Joint Commissioner (Food), Saharanpur Region, Saharanpur- respondent no. 2.

(3.) Learned counsel for the petitioner submitted that he is resident of Village Parasauli, Block Kandla, Tehsil Budhana, District Muzaffarnagar and there are four fair price shop established in the said village having total number of 9230 beneficiaries. To meet out the interest of local residents, Gaon Sabha decided for establishment for 5th fair price shop in the same village. Accordingly, vide resolution dtd. 26/8/2016, decision was taken for allotment of fair price shop under the reserve category i.e. reservation of Gram Pradhan. Under the aforesaid resolution, three applicants, namely, Zakir (petitioner), Raees and Abdul Hasan applied for allotment of fair price shop and unanimously, it was allotted in favour of petitioner. After aforesaid resolution, an agreement was executed and now after completion of all legal formalities, he was issued allotment letter dtd. 21/10/2016 by respondent no. 4.

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ZAKIR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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