CHHABILA YADAV Vs. STATE OF U P

JUDGEMENT

(1.) 1. This writ petition has been filed for quashing the order dated 23rd November, 2006 that has been issued by the Sub-Divisional Magistrate rejecting the application filed by the petitioner for cancelling the grant of agency of fair price shop to private respondent no. 4. Earlier the petitioner had filed a writ petition in this Court against the said grant of agency of fair price shop to private respondent no. 4. The said petition was disposed of by means of the judgment and order dated 7th August, 2006 with a direction to the Sub-Divisional Magistrate to consider the grievance raised by the petitioner and pass an appropriate order. The Sub-Divisional Magistrate has elaborately considered the submissions of the petitioner and has observed that the resolution passed by the Gram Sabha for grant of agency of fair price shop to private respondent no. 4 did not suffer from any infirmity. Learned counsel for the petitioner has not been able to point out any error in the impugned order. The writ petition is, accordingly, dismissed.