BANSAL TRADERS Vs. LT GOVERNOR

JUDGEMENT

(1.) Issue Rule. Mr. Sunil Bagai, learned counsel waives notice of Rule. With consent of counsel, the matter was heard finally.

(2.) The petitioner seeks quashing of orders dated 12.9.2005 and 10.6.2005 whereby the respondents declined his explanation to show cause notice issued in respect of a licence for Public Distribution Outlet.

(3.) The brief facts of the case are that on 5.1.1989, the petitioner was granted authorization/licence to operate a Fair Price Shop in Shahpur Jat Village, New Delhi under the Delhi Specified Food Articles (Regulation and Distribution) Order 1981. It is claimed that the Fair Price Shop functioned to the petitioner's satisfaction till 2002. Sugar, one of the specified food articles, was withdrawn sometime in 2001. It could not be sold in the public distribution system by reason of a Government order. It is also claimed that around the same time, the sale of wheat and rice became un-remunerative because the price of these commodities was lower than what was offered in Fair Price Shops.