FAIR PRICE DEALERS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard learned counsel for the respective parties. We have also perused and considered the impugned orders as well as a detailed judgment and order dated 03.04.2018 passed by the learned Single Judge in Civil Writ Jurisdiction Case No.10989 of 2017, which has been followed by the learned Single Judge while passing the impugned orders.

(2.) Considering the detailed judgment and order dated 03.04.2018 passed by the learned Single Judge in CWJC No.10989 of 2017, which as such has attained finality, the learned Single Judge held that the petitions at the instance of the Association shall not be maintainable and if any individual is having any grievance, they can challenge the same. We are in complete agreement with the view taken by the learned Single Judge.

(3.) It is required to be noted that the judgment and order dated 03.04.2018 passed by the learned Single Judge in Civil Writ Jurisdiction Case No.10989 of 2017 which was also preferred by the very petitioner-Fair Price Dealers Association, has attained finality and the same is not challenged by the petitioner and, therefore, as such the said decision is binding to the appellant original petitioner.