REENA DEVI PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Daya Shankar Yadav, learned counsel for the petitioner and Shri Badrish Kumar Tripathi, learned Additional Chief Standing Counsel for the State-respondents and perused the record.

(2.) Present petition has been filed, inter-alia, for the following relief :

(3.) Learned counsel for the petitioner submitted that the petitioner's father, Raj Bahadur Patel, was allotted a fair price shop dealership in Gram Panchayat Chalakpur Kurmiyan, Block Baba Belkharnath Dham, Tehsil Raniganj, District Pratapgarh, who died on 2/11/2025, whereafter the petitioner, being his daughter and dependent, submitted an application dtd. 30/12/2025 seeking allotment of the said fair price shop dealership on the ground that she continued to reside with her father even after marriage and thus is a local resident fulfilling the requisite eligibility conditions, however, the said application was rejected by the Sub- Divisional Magistrate, Raniganj, Pratapgarh, vide order dtd. 21/1/2026.