FULABHAI MANGALBHAI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition under Article 226 of the Constitution of India, has inter alia, prayed as under: -

(2.) THE facts, which can be culled out from the petition in nutshell are as under: -

(3.) IT is contended that the petitioner is no way responsible for less quantity of the fortified flour and rice, and the explanation was given to the effect that because of the insects in the fortified flour as the same was unfit for the children consumption, the same was destroyed and even in relation to the rice, it was pointed out by the petitioner that the stock received was less in quantity, however, the said explanation has not been considered and therefore, the petition is required to be allowed and the amount deposited in the government treasury is required to be refunded to the petitioner.