HARI SAGAR TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard, Shri Dinesh Kumar Ojha, learned Counsel for the petitioner, Shri Ajay Singh, learned Standing Counsel and Shri H.S.Tiwari, learned counsel for the respondent no.5.

(2.) This petition has been filed for a direction to opposite party no.3 to allot the Fair Price Shop of Village-Rampur Kasiha (Rampur), Vikas Khand-Sangipur, Tehsil-Lalganj, District-Pratapgarh to the petitioner in pursuance of the proposal dtd. 11/10/2017.

(3.) Submission of learned counsel for the petitioner is that a proposal was made in favour of the petitioner for allotment of Fair Price Shop in question on 11/10/2017 but without any decision on the same by means of another proposal the respondent no.5 has been recommended for allotment of Fair Price Shop and the shop has been allotted in his favour, which could not have been done without taking any decision on the proposal dtd. 11/10/2017. He further submits that the Gram Pradhan was present through out the meeting but in the last he left the meeting and did not sign the proposal, which does not make the proposal invalid.