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Judgment
5 paragraphs · 173 wordsWe have heard learned counsel for parties and perused the pleadings of writ petition.
Of late we are noticing that on account of allotment of fair price shops on temporary basis, though under the resolution of Gaon Sabha, as a result of cancellation of earlier licence of fair price shops, lots of unnecessary litigations have been generated at the cost of public exchequer. Therefore, we direct the Principal Secretary, Food and Civil Supplies to ensure that till the matter is finally settled and the Statutory Appeal is decided, the fair price shops shall not be allotted on adhoc basis and shall be attached only to some other neighbouring fair price shops, in order to avoid creating third party rights.
This order shall be circulated to all the Divisional Commissioners and District Collectors forthwith for compliance by the Principal Secretary.
Registrar of this Court shall issue a copy of this order to the Principal Secretary, Food and Civil Supplies immediately for compliance.
List the matter on 28.09.2011 for arguments.