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Pramod Kumar vs State of U.P.

Allahabad High Court · Decided on 10 September 2013 · Citation: (2014) 4 ALJ 2

HON’BLE JUDGES
Satya Poot Mehrotra, J · Anjani Kumar Mishra, J
RESULT
Dismissed
CASE NUMBER
Civil Misc. Writ Petition No. 48262 of 2013
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Judgment

3 paragraphs · 175 words

Satya Poot Mehrotra, J.—We have heard Shri. Anirudh Sharma, learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents, and perused the record. The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the Order dated 13.6.2013 whereby the licence of the petitioner in respect of the Fair Price Shop in question has been suspended.

2.

It is not disputed that the petitioner has got an alternative remedy of filing Appeal before the Divisional Commissioner concerned against the order suspending the licence of the petitioner in respect of the Fair Price Shop in question.

3.

In view of the availability of alternative remedy of filing Appeal to the petitioner, we are not inclined to exercise our Writ Jurisdiction under Article 226 of the Constitution of India in the present case. The Writ Petition is liable to be dismissed on the ground of availability of alternative remedy of filing Appeal, and the same is dismissed on the said ground.