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Judgment
8 paragraphs · 373 wordsV.K. Bist, J.—Heard learned Counsel for the parties and perused the record.
This petition has been filed by the petitioner seeking a writ of mandamus commanding the District Magistrate, Udham Singh Nagar/respondent No. 2 to decide the representation of the petitioner dated 19.06.2010 (contained as annexure No. 4) in accordance with the Govt. Order dated 03.06.2010 and for convening a fresh meeting in accordance with the rules.
Briefly stated that petitioner is permanent resident of village Bhamraula, Block Rudrapur, District Udham Singh Nagar. The petitioner is the widow of a soldier. It is asserted in the petition that in the Gram Panchayat, earlier a fair price shop was allotted to one Basant Singh, who left the same. Thereafter, the petitioner moved an application on 17.10.2007 for allotment of a fair price shop in the village to the authorities duly forwarded by the then Gram Pradhan. It is further stated that after election of new Gram Pradhan of Gram Sabha Bhamraula, the petitioner again submitted an application for allotment of a fair price shop, but her application was not forwarded to the concerned authorities. As no fair price shop was allotted to anyone, the petitioner again moved a representation on 19.06.2010, but the Gram Pradhan again ignored the same in collusion with the Village Development Officer. When no heed was paid towards her representation, the petitioner again moved application dated 03.07.2010 to the District Supply Officer.
During the course of arguments learned Counsel for the petitioner confined his prayer that respondent No. 2 may be directed to decide her representation dated 19.06.2010 (annexure No. 4) within a stipulated period.
Learned Brief Holder for the state has no objection, in case, if directions be issued to respondent No. 2 to decide representation of the petitioner within a reasonable period.
Accordingly, the District Magistrate, Udham Singh Nagar/ respondent No. 2 is directed to decide representation of the petitioner dated 19.06.2010 (contained as annexure No. 4) in accordance with law, by speaking order, within a period of fifteen days from the date of production of certified copy of this order.
With the above direction, the writ petition is finally disposed of.
Stay Application (CLMA No. 5862/10) also stands disposed of.