Surya Prakash Kesarwani, J. - (1.) Heard Sri Ashutosh Tiwari, learned counsel for the petitioner, learned Standing Counsel for State-respondents, learned counsel for respondent no. 5 and Sri Subhash Singh Yadav, learned counsel for respondent no. 6.
(2.) Briefly stated facts of the present case are that an open meeting of Village Panchayat Peethapur, Block Sadar, District Ghazipur was convened on 19.09.2016 for selection of a fair price shop agent. A resolution of the village Panchayat was passed in favour of respondent no. 6 who secured 427 votes as against the other two contestants namely the petitioner who secure 410 votes and one Sri Ram Chandra Singh who secured merely two votes.
(3.) The petitioner is the wife of the real brother of Village Pradhan. After the resolution was passed, as aforesaid, she and the Village Pradhan started raising objections and created obstruction in appointment of fair price shop agent. Petitioner earlier filed Writ-C No. 53200 of 2016 (Smt. Mangali Yadav v. State of U.P. & Ors) which was disposed of vide order dated 08.11.2016 as under: Heard Sri Arvind Kumar Rai, along with Navneet Kumar Mishra, learned counsel for the petitioner, learned Standing Counsel appearing for the State respondents and Sri M.K. Yadav, learned counsel for the gaon sabha. In substance, the petitioner appears to be aggrieved by non-disposal of his application dated 19.9.2016 made before the Block Development Officer, Sadar, District - Ghazipur (respondent no. 3) for holding meeting of the gaon sabha for appointment of fair price shop agent. Having heard learned counsel for the parties, this writ petition is disposed of with the liberty to the petitioner to file a fresh application before the respondent no. 2 along with the certified copy of the order of this Court. In case such application is filed and the shop in question is vacant, needful be done by the Sub Divisional Officer concerned expeditiously in accordance with law by passing a reasoned speaking order, but not later than two months from the date of filing of such application. ;