REGENT COMPUTRONICS PVT. LTD.

ZAKIR HUSAIN Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DEVDUTT VS. UNION OF INDIA AND OTHERS [REFERRED TO]
STATE OF WEST BENGAL HABIB MOHAMMAD STATE OF HYDERABAD STATE OF MYSORE VS. ANWAR ALI SARKAR:ANWAR ALI SARKAR [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
BIDHANNAGAR SALT LAKE WELFARE ASSON VS. CENTRAL VALUATION BOARD [REFERRED TO]
GULAB CHANDRA RAM VS. STATE OF U P [REFERRED TO]
PURAN SINGH VS. STATE OF U P [REFERRED TO]
SURESH SINGH VS. BOARD OF REVENUE [REFERRED TO]
MAHENDRA SINGH VS. STATE OF U P AND ANOTHER [REFERRED TO]

JUDGEMENT

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

(2.) On the earlier occasion also the petitioner has approached this Court challenging the order dated 25.11.2017 cancelling his fair price shop license and the order dated 22.3.2018 passed by the Commissioner dismissing the appeal. By means of Writ-C No. 11756 of 2018 (Zakir Hussain vs. State of U.P. and 4 Others), the aforesaid petition was allowed by vide judgment dated 12.12.2018, which is quoted as under:-

(3.) The petitioner is before this Court assailing the order dated 25.11.2017 passed by fourth respondent by which his fair price shop license has been cancelled and also the order dated 22.03.2018 passed by second respondent dismissing the appeal in question.

Click here to view full judgment.

ZAKIR HUSAIN Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address