NAMDEV SHIMPI VIVIDODHESHAGALA SAHAKARA Vs. FOOD INSPECTOR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is a society registered before the Registrar of the Co-operative Society, Bagalkot, who is running a Ration Shop in Bagalkot in CTS No.7530, covering ward No.14, 15, 16 and received a license in relation thereto. A show cause notice came to be issued on 20/4/2020, leveling certain charges against the petitioner and calling upon the petitioner to submit an explanation within three days.

(3.) Respondent No.7-Tahasildar had passed an order on 25/04/2020 transferring the cardholders attached to the petitioner's shop on a temporary basis to another ration shop. The petitioner had given a representation on 27/04/2020 and explained that the petitioner was running the shop in a proper and legal manner.