GAINDA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and perused the record.

(2.) By consent of the learned counsel for the parties, we dispose of this writ petition at this stage without calling for a counter affidavit.

(3.) The case of the petitioner is that on a vacancy of fair price shop in the village in question, the Gram Sabha passed a resolution in favour of the petitioner, which was duly communicated by the Block Development Officer to the Sub-Divisional Magistrate, who is the Chairman of the Tehsil Level Committee and who has to take a decision in the matter.