VIVEK KUMAR PANDEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Pawan Kumar Pandey, learned counsel for the petitioner, Shri S.K. Khare, learned Standing Counsel for the opposite parties no.1 to 4 and Shri Mohan Singh, learned counsel of the opposite party no.5.

(2.) By means of the instant petition, the petitioner is seeking quashing of an order dtd. 21/3/2024 passed by the opposite party no.4- SubDivisional Magistrate, Tehsil-Alapur, District - Ambedkar Nagar, whereby the petitioner's representation for being allotted Fair Price Shop of Village- Manapur, Semra on compassionate ground due to death of Srinath Pandey - the licensee of the shop, has been rejected on the ground that the petitioner being a grandson of the deceased licensee, is not entitled to be granted the license on compassionate ground.

(3.) Earlier the petitioner had filed Writ - C No.1280 of 2024 which was disposed of by means of an order dtd. 12/2/2024 giving liberty to the petitioner to move a representation to the opposite party no.4 and in case such a representation was made, the opposite party no.4 2 was directed to consider and decide the same expeditiously by passing a reasoned and speaking order.