ALOK KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sukesh Kumar, learned counsel for the petitioner, Shri Santosh Kumar Shukla, learned counsel for the respondent no.5 and learned Standing Counsel for the State.

(2.) In undisputed facts, no counter affidavit is proposed to be filed by the private respondents. Accordingly the matter has been proceeded finally, at this stage.

(3.) Challenge has been raised to the order dtd. 24/1/2022 passed by Sub Divisional Magistrate, Bidhuna, Auraiya, whereby, while giving effect to the appellate order dtd. 20/12/2021 the S.D.M. has provided for running a single fair price shop that may cater to both villages Purwa Khuman and Raipur Phaphund to the private respondent.