B.T. YATHISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petition is structured on the premise that Rule 11 of the Karnataka Essential Commodities (Public Distribution System) Control Order, 2016 which prescribes the minimum card holding for any fair price shop and that the impugned order is in violation of that prescription. However, the following proviso is an exception to the rule enacted in the substantive provision:

(2.) Where the distribution ration commodities is to be made to the tanda, the proviso becomes invocable and card holding can be reduced below the minimum prescribed in the substantive rule. That being the issue, petition is liable to be dismissed & accordingly, it is, costs having been made easy.