MANJU DEVI Vs. STATE OF U P AND 7 OTHERS
LAWS(ALL)-2018-1-529
HIGH COURT OF ALLAHABAD
Decided on January 25,2018

MANJU DEVI Appellant
VERSUS
State Of U P And 7 Others Respondents

JUDGEMENT

Sangeeta Chandra, J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) This writ petition has been filed by the petitioner challenging the order dated 25.8.2017 passed by the SDM, Basti Sadar in pursuance of a direction issued by this Court in Writ-C No. 24479 of 2017 dated 29.5.2017.
(3.) It is the case of the petitioner that she was earlier Fair Price Shop licensee of Gram Panchayat Jamdeeh Pandey since 2001, but she was permanent R/o Manhan Deeh. Gram Panchayat Jamdeeh Pandey comprised of three villages Jamdeeh Pandey, Jamdeeh Shukl and Manhan Deeh in the new delimitation of Gram Panchayat villages Jamdeeh Pandey and Jamdeeh Shukl were merged into one Gram Panchayat Jamdeeh Pandey and for village Manhan Deeh a new Gram Panchayat by the name of Gram Panchayat Manhan Deeh was created.;


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