- (1.) Heard Sri Nisheeth Yadav, learned counsel for the petitioner, learned Standing Counsel appears on behalf of respondent nos. 1 to 4 and Sri Tariq Maqbool, learned counsel appearing on behalf of respondent no. 5.
(2.) With the consent of learned counsel for both the parties, the present writ petition is being disposed of at this stage.
(3.) Brief facts of the case are that the petitioner's father Late Ramgavin was the licencee of a fair price shop of village Dheso, Tehsil Nichlaul, District Maharajganj since 1995. He died on 29.6.2014. After the death of his father, the petitioner applied for the settlement of the shop on 2.7.2014 on compassionate ground under Clause 10 (Jha) of the Government Order dated 17.8.2002. When the application has not been considered within a reasonable period, he filed Writ Petition No. 47279 of 2014, which has been disposed of vide order dated 4.9.2014 with the following direction : "Without going into the merits of the case, we hereby direct that the concerned Officer may decide the said issue in view of the judgment passed by us in the case of Shiv Kumar Vs. Up Ziladhikari Chakiya, District Chandauli and others, Writ Petition No. 40973 of 2014, decided on 20.8.2014 preferably within three months from the date of production of a certified copy of this order before him provided it has not already been allotted to anyone and there is no legal impediment.";