- (1.) Heard Sri. Indra Mani Tripathi, learned counsel for the petitioner and Sri. Rama Nand Pandey, learned Additional Chief Standing Counsel for the State respondent. The petition filed in public interest is assailing the impugned proposal dated 12 December, 2017 convened on the order of the third respondent, Sub-Divisional Magistrate, Sadar, District Muzaffar Nagar, selecting Swadikeen w/o Abrar and Sabnam w/o Rashid as fair price shop dealers of village Riawali Nagla, Reoli Nagala, Block Budhana, District Muzaffar Nagar.
(2.) Petitioner is the elected Gram Pradhan of the village.
(3.) Learned Standing Counsel, at the outset, would submit that petitioner is an interested person as he is objecting to the selection and allotment of the dealership of fair price shops to the two residents of the village, but has not arrayed them as party respondent, therefore, would urge that PIL at the behest of the petitioner is not maintainable. We have perused the impugned proposal with the assistance of the learned counsel for the parties. It is noted therein that a meeting was convened by the Block Development Officer pursuant to a direction of the Sub Divisional Magistrate. The meeting was proposed to be held in the premises of the primary school, however, was shifted to Kanya Poorva Madhyamik Vidyalaya Reoli due to space crunch in accommodating the villagers.;