SANTOSH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Sri V. K. Singh, who represents respondent no. 5 and the learned Standing counsel who represents respondent nos. 1 to 4, they pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List on 22. 1. 2009. The contention of the petitioner is that the Gaon Sabha had recognized the allotment of the fair-price shop license under physically handicapped category, and now same is to be done for Scheduled Caste category. As an interim measure, it is provided that allotment of the fair-price shop license , if made during the pendency of the writ petition, shall be subject to the result of the writ petition. Hon'ble R. K. Agrawal, J. Hon'ble S. P. Mehrotra, J. Sri V. K. Singh, who represents respondent no. 5 and the learned Standing counsel who represents respondent nos. 1 to 4, they pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List on 22. 1. 2009. The contention of the petitioner is that the Gaon Sabha had recognized the allotment of the fair-price shop license under physically handicapped category, and now same is to be done for Scheduled Caste category. As an interim measure, it is provided that allotment of the fair-price shop license , if made during the pendency of the writ petition, shall be subject to the result of the writ petition. Hon'ble R. K. Agrawal, J. Hon'ble S. P. Mehrotra, J. Sri V. K. Singh, who represents respondent no. 5 and the learned Standing counsel who represents respondent nos. 1 to 4, they pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List on 22. 1. 2009. The contention of the petitioner is that the Gaon Sabha had recognized the allotment of the fair-price shop license under physically handicapped category, and now same is to be done for Scheduled Caste category. As an interim measure, it is provided that allotment of the fair-price shop license , if made during the pendency of the writ petition, shall be subject to the result of the writ petition. Hon'ble R. K. Agrawal, J. Hon'ble S. P. Mehrotra, J. Sri V. K. Singh, who represents respondent no. 5 and the learned Standing counsel who represents respondent nos. 1 to 4, they pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List on 22. 1. 2009. The contention of the petitioner is that the Gaon Sabha had recognized the allotment of the fair-price shop license under physically handicapped category, and now same is to be done for Scheduled Caste category. As an interim measure, it is provided that allotment of the fair-price shop license , if made during the pendency of the writ petition, shall be subject to the result of the writ petition. Hon'ble R. K. Agrawal, J. Hon'ble S. P. Mehrotra, J. Sri V. K. Singh, who represents respondent no. 5 and the learned Standing counsel who represents respondent nos. 1 to 4, they pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List on 22. 1. 2009. The contention of the petitioner is that the Gaon Sabha had recognized the allotment of the fair-price shop license under physically handicapped category, and now same is to be done for Scheduled Caste category. As an interim measure, it is provided that allotment of the fair-price shop license , if made during the pendency of the writ petition, shall be subject to the result of the writ petition. Hon'ble R. K. Agrawal, J. Hon'ble S. P. Mehrotra, J. Sri V. K. Singh, who represents respondent no. 5 and the learned Standing counsel who represents respondent nos. 1 to 4, they pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List on 22. 1. 2009. The contention of the petitioner is that the Gaon Sabha had recognized the allotment of the fair-price shop license under physically handicapped category, and now same is to be done for Scheduled Caste category. As an interim measure, it is provided that allotment of the fair-price shop license , if made during the pendency of the writ petition, shall be subject to the result of the writ petition. .