DEEP CHANDRA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and learned counsel for the Gram Sabha.

(2.) Petitioner claims to be ration card holder and resident of village panchayat Hariharpur, Vikas Khand - Saidabad, Tehsil - Handia, District - Allahabad. He is an advocate by profession and has filed this writ petition praying for a writ, order or direction in the nature of certiorari to quash the allotment dated 10.1.2017 of fair price shop agency of the respondent No. 4.

(3.) In paragraph 5 of the writ petition the petitioner has stated that publicity of the meeting was made by beat of drums on 15.2016 and the meeting was held on 14.5.2016 which was heavily opposed by the villagers. In paragraph 7 he has alleged that the village panchayat has committed forgery. In paragraph 8 he has stated that he is a social worker of the village and despite application made by him no heed has been paid upon his grievance. In paragraph 10 he has stated that the respondents have completed all the formalities for running fair price shop and the same was allotted in favour of the respondent No. 4 which is against the terms and conditions. In paragraph 11 he has stated that he made an application on 1.6.2016 requesting to cancel the proposal of the village panchayat which is a waste paper and against the wishes of people of the village and thus the proposal is illegal. Several other allegations have also been made by the petitioner in the writ petition.