GYAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of the present writ petition, the petitioner is challenging the order dated 16.03.2017 passed by the Sub Divisional Officer, Dhanaura, District Amroha in rejecting the representation of the petitioner pursuant to the direction given by the Division Bench of this Court in Special Appeal no.89 of 2017.

(2.) It appears that the petitioner was granted fair price shop license in a meeting of Gram Sabha Latheera (Faridpur Etmali) held on 25.03.2006. He is running fair price shop since thereafter. In the year 2015, on account of delimitation, a new village Panchayat namely Faridpur Etmali was created. On account of creation of new Gram Panchayat, an open meeting of the said Gram Panchayat was held on 13.05.2016 for the purpose of grant of fair price shop license. The respondent no.3 namely Smt. Surajmukhi Devi was selected as fair price shop dealer and an agreement has been executed for the purpose.

(3.) The petitioner raised a dispute regarding the selection of Smt. Surajmukhi Devi namely respondent no.3 as fair price shop dealer for Village Panchayat Faridpur Etmali on the ground that the said shop was not vacant as it was originally allotted to the petitioner in the year 2006.