ANILKUMAR NATVARSINH VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dated 09.12.2002 passed by respondent no.1 rejecting the revision application filed by the petitioner and confirming the order dated 18.04.2002 passed by respondent no.2 in appeal whereby the order dated 27.08.2001 passed by respondent no.3 cancelling the retail licence of the petitioner was confirmed.

(2.) THE facts in brief are that the petitioner was allotted the dealership of a petrol / diesel pump by the Indian Oil Corporation Ltd. in the year 2000 for which he was issued a retail licence by the licensing authority.