Jayant Banerji, J. - (1.) This Special Appeal has been filed against the judgement and order dated 24 January 2018, passed in Writ-C No. 2741 of 2018, whereby, challenge to the order of the District Magistrate dated 8 January 2018 by which directions were issued for passing of a resolution in respect of fair price shop by the Gram Panchayat, was rejected and the writ petition was dismissed.
(2.) The petitioner-appellant filed the writ petition alleging that the proceedings were held on 30 October 2017 in which majority of members of the Gram Panchayat, Gadanpur Turra had cast their votes in favour of the petitioner-appellant for being appointed as Fair Price Shop agent but certain disturbance were created to by anti-social elements which led to lodging of an FIR alleging destruction of papers and documents. It is alleged that the District Magistrate instead of according his approval to the meeting held on 30 October 2017 has directed for holding of a fresh meeting of the Gram Panchayat for passing of the resolution for appointment of fair price shop dealer.
(3.) We have heard the learned counsel for the petitioner-appellant, learned Standing Counsel appearing for respondent nos. 1,2,3,4 and 5 Sri Brij Kumar Yadav, learned counsel for respondent no.6 and Sri Manu Srivastava, learned counsel appearing for the private respondent no.7.;