BHASKAR RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) The present petition has been filed, claiming to be in public interest, with a prayer that the second cancelled fair price shop be allotted to someone else and the authorities concerned be directed to investigate the issue regarding corruption in allotment of fair price shop in favour of respondent No.3.

(2.) The petitioner, who appears in person, claims that he is a Software Engineer, based at Hyderabad, however, his parents and other family members reside in village. He is arguing his case through VC from Hyderabad.

(3.) At the very outset, learned counsel for the respondents submitted that the petitioner had earlier filed Criminal Writ - Public Interest Litigation No.1 of 2022 raising the issue regarding the same fair price shop. The same was dismissed by this Court vide order dated January 18, 2022. It was further submitted that there is one FIR registered against the petitioner on the complaint filed by respondent No.3 as Case Crime No. 131 of 2021, under Ss. 323, 504, 506 and 308 IPC at Police Station Bardah, District Azamgarh in which even charge sheet has been filed.