Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioners challenging the proposal made by Gram Sabha dated 12.12.2017 in favour of respondents No. 6 and 7 for two vacant Fair Price Shops of the village in question.
(2.) It is the case of petitioners that there are nine thousand voters in the village and the quorum as per the Act and Rules for holding a total Gram Sabha meeting is 1/5th of valid voters of a Gram Sabha. In this case only nine hundred persons were present at the Gram Sabha meeting allegedly held on 12.12.2017 in pursuance of agenda circulated on 06.12.2017. The Gram Pradhan was not present at the said Gram Sabha meeting. Initially, Gram Sabha meeting was to be held at Primary School Nagla; but later on the venue was changed without proper notice to all Gram Sabha members and the meeting was held in another School in the village namely Kanya Purva Madhyamik Vidyalay, Reoli Nagala, Block Budhana, District Muzaffarnagar.
(3.) The petitioners represented against the proposal of Gram Sabha before the Sub Divisional Magistrate concerned. But the Sub Divisional Magistrate has not looked into the representations of petitioners filed along with evidence of several Gram Sabha members that they were not properly informed and therefore, they did not participate in the Gram Sabha meeting. The allotment order has been issued on 04.01.2018.;