SRI. MANJUNATH Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

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

(2.) The Petitioner belongs to the BESTA community, which is a non-scheduled caste community had in response to a Notification issued on 31/12/2001 under the Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 (for short 'Order of 1992') applied for issuance of Authorisation to run Fair Price Depot. Being satisfied that he had complied with all the requirements under Clause (5) of the Order of 1992 he was granted Authorisation on 10/12/2002 which was renewed from time to time, in pursuance of which the Petitioner has been carrying on the said business,

(3.) Respondent No.3 in the year 2002 alleging that the Petitioner did not satisfy the requirements and further alleging that the priority has to be granted to respondent No.3 who belongs to scheduled caste community, had filed an appeal in Appeal No.104/2002-03, which came to be allowed and the Commissioner for Food and Civil Supplies-respondent No.4 had directed the grant of Authorisation in favour of respondent No.3. The said order came to be challenged by the Petitioner before the Hon'ble Minister for Food and Civil Supplies, wherein an interim order was granted initially and thereafter the revision petition came to be rejected by order dtd. 29/4/2014.