PRAHLADJI SALUJI THAKORE Vs. DISTRICT SUPPLY OFFICER

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the order dated 18.08.2003 passed by respondent no.3 in Revision Application No.05/2003, whereby, the said application was dismissed and the orders dated 28.06.2002 and 21.10.2002 passed by respondent nos.1 & 2 respectively were confirmed and further to direct the respondents to renew the licence of the petitioner.

(2.) The facts in brief are that the petitioner was issued a licence in the year 1991 to run a fair price shop at Village Iyunpur, Taluka Deesa, District Banaskantha. On 01.12.2001 the shop of the petitioner was inspected by the respondent-authority and on such inspection, certain alleged irregularities were found. Therefore, a notice was issued to the petitioner and ultimately, vide order dated 28.06.2002, the licence of the petitioner was cancelled.

(3.) Against the said order, the petitioner preferred an appeal before respondent no.2, which was also rejected. Thereafter, the petitioner preferred a revision application before respondent no.3. However, the same was also rejected. Hence, this petition.