RAIJIBHAI DHIRAJI DAMOR Vs. DISTRICT SUPPLY OFFICER

JUDGEMENT

(1.) IN this appeal, the appellant-original petitioner seeks to challenge the legality, validity and propriety of judgement and order dated 08.10.2009 passed by learned Single Judge in Special Civil Application No. 9618 of 2009, whereby learned Single Judge rejected the petition confirming the orders passed by respondent No.3, Joint Secretary, Food and Civil Supplies, cancelling the license of the appellant to run fair price shop.

(2.) BRIEF facts relevant for the purpose of deciding this appeal can be summarized as under:

(3.) WE are afraid that none of contentions, as put forward by the appellant, are tenable in law. Fair price shop is meant for people hailing from poor strata of society. With a view to provide essential commodities like wheat, rice, kerosene, the State Government issues license to run a fair price shop. A license holder if indulges in black marketing at the expense of depriving poor people of their share of essential commodities, then such a person cannot be granted any relief. Any relief granted to a person like appellant, who is indulging in so many irregularities and illegalities, would defeat the very object of the enactment of the Essential Commodities Act.