BADKA Vs. DISTRICT MAGISTRATE BAHRAICH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Inspite of this Court's order dated 09.09.2011, no counter affidavit has been filed by learned Standing Counsel. Keeping in view the material available on record, we proceed to decide the writ petition finally at the admission stage with the consent of parties.

(3.) The petitioners are villagers belonging to lower cadre of society, possessing B.P.L. Cards. Their grievance is that they are not being extended the benefit in term of Government Orders available to the B.P.L. card holders. According to Sri V.P. Nagaur, learned counsel for the petitioners, the fair price shop dealer located in the locality of the petitioners, is not providing the essential commodities to the petitioners' family. Hence, the family members of the petitioners are suffering with great hardship.