PHOOLKALI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned State Counsel.

(2.) As the issue involved in the present case is trivial in nature, so the writ petition is being disposed of at the admission stage.

(3.) Facts, in brief, of the present case are to the effect that the petitioner is the resident of Village- Kurouli Budhaker, Block Deen Shah Gaura, Pargana and Tehsil- Dalmau, District- Raebareli and on being found eligible, an Antyodaya Ration Card (of 5 unit), bearing Ration Card No. 215820233789 was issued in favour of the petitioner and till July, 2018, she collected the essential commodities from her allocated fair price shop under Antyodaya Anna Yojna. Vide orders dated 16.11.2018 and 27.11.2018, the opposite parties denied Antyodaya Ration Card to the petitioner and canceled the earlier Antyodaya Ration Card issued to the petitioner.