RAM JATAN YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri S.S.P. Gupta, learned counsel for the petitioner and Shri R.K. Ojha, learned counsel has put in appearance on behalf of respondent No. 3 and learned Standing Counsel for respondent Nos.1 and 2.

(2.) The petitioner and respondent No.3 are fair price shop dealers working in the village in question.

(3.) It appears that at the instance of Gram Pradhan, the number of units allocated to the petitioner and respondent No.3 have been changed. The petitioner being aggrieved by the decision of the State authorities filed a Writ Petition No.40432 of 2016 (Ram Jatan Yadav v. State of U.P. and 4 Ors.) stating therein that as per 'Clause 4.2' of the Government Order dated 3.7.1990, as far as possible, equal number of units are to be attached to each, in case of more than one shops running in the village. This Court having noted the said Clause remitted the matter back to the respondent authority to decide the objection taken by the petitioner vide judgment and order dated 3.8.2016.