KULDEEP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 11.1.2018 passed by the respondent no. 2 - Additional Commissioner, Aliganj Division, Aligarh in Appeal No. 1-C201718001076 and also praying for a mandamus to the authorities not to interfere in the supply & distribution of food grains of the Fair Price Shop of the petitioner.

(2.) Learned counsel for the petitioner has argued that the petitioner is running a Fair Price Shop since 1999 in village Bahgo, Block Jaithra, Tehsil Aligang, District Etah and a forged proposal was obtained by respondent no. 6 - Smt. Pushpa Devi on 21.1.2013 on the basis of which allotment of second Fair Price Shop was obtained by respondent no. 6 on 28.1.2013.

(3.) Against the alleged forged proposal, the petitioner filed Writ Petition No. 1063 of 2013, the said writ petition was finally disposed of on 7.2013 by this Court with an observation that there is an allegation that there are only 1772 units in the Gram Sabha concerned and the card holders or not more than 4000, therefore the matter be examined by the respondent no. 3 regarding card holders in all the Mauzas and thereafter take a decision. This order was passed by this Court on 7.2013 on the basis of which an enquiry was conducted and it was falsely submitted that there were more than 4000 units in the village concerned.