NIAZ AHMED AND ORS. Vs. STATE OF J&K

JUDGEMENT

(1.) Going by the nature of relief sought for, petition is admitted to hearing and with the consent of learned counsel for the parties, same is taken up for final disposal.

(2.) Through the instant writ petition, petitioners seek the following reliefs:-

(3.) The issue in the instant writ petition relates to opening of new Fair Price Shops and allotment of Ration Tickets to the newly allotted shops.