SANGAM LAL MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is a fair price shop licence holder who has come up disputing the allotment of a second shop in the Gram Sabha concerned in favour of Bachhan Lal who has been impleaded today as respondent no.5 under our orders passed on the impleadment application represented by Sri Rameshwar Prasad Shukla, Advocate.

(2.) We have heard learned counsel for the petitioner, Sri Diwakar Singh, learned counsel for the respondent no.4 and the learned standing counsel for respondents no.1, 2 and 3 and Sri Shukla for the Respondent No.5.

(3.) Learned counsel for the parties agree that the matter be disposed of finally at this stage itself on the basis of the pleadings which are on record including the information of the Block Development Officer dated 3.12.2012 which has been supplied by Sri Shukla. The respondents do not propose to file any Counter-Affidavits. Learned counsel for the petitioner has also brought to our notice the Government Order dated 1.10.2013 as also the subsequent orders passed by the District Magistrate for implementation and identification of the units.