JETHABHAI HAMIRBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rajesh Soni learned advocate for the petitioner and Mr.Rohan Shah learned AGP for the State.

(2.) Challenge in this petition under Article 226 of the Constitution of India is to the order dtd. 1/11/2022 passed by the Deputy Secretary, Food and Civil Supply Department.

(3.) It appears that one Ghanshyam Kanjibhai Waghela aggrieved by the order passed under the provisions of the Essential Commodities Act , had approached the competent authorities challenging the order of cancellation of license. By the impugned order, the State has partly allowed the Revision Application of the concerned license holder. That order is challenged by the petitioner who was not a party to the proceedings.