ZALIL AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner has filed this petition challenging the order dated 19.10.2019 passed by the opposite party no.3 and has also prayed for issuing a writ, order or direction in the nature of Mandamus thereby declaring the Government order dated 18.08.2008 as ultra vires.

(3.) It has been submitted by learned counsel for the petitioner while holding the license of fair price shop, was elected as Sabhasad of ward no.20, Shekhsarayn II, Nagar Palika Parishad, Khairabad, District- Sitapur on 01.12.2017. The petitioner was granted license of fair price shop in terms of the Government order dated 17.08.2002 and 21.02.2003 by the Selection Committee, Sitapur on 03.02.2006 in Mohalla, Miyasarayan, Khairabad, District- Sitapur which is still valid.