BABUBHAI RAMABHAI KHARADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue RULE, returnable forthwith. Ms. Jyoti Bhatt, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent- State.

(2.) By way of the present petitioner, petitioner herein is aggrieved by the order dtd. 20/11/2015 passed by the respondent no.1 - appellate authority in Appeal No. 19 of 2015, whereby, the respondent no.1 set aside the order passed by the respondent no.2 i.e. District Collector, Banaskantha allotting Fair Price Shop to the petitioner herein, while dismissing the appeal filed by the respondent no.3 herein. Being aggrieved by the impugned order dtd. 20/11/2015, the petitioner herein has approached this Court invoking Article-226 of the Constitution of India and praying for the following reliefs:

(3.) Heard Ms. Nishka Prajapati, learned advocate for Mr. H.R. Prajapati, learned advocate appearing for the petitioner and Ms. Jyoti Bhatt, learned Assistant Government Pleader appearing for the respondent-State authorities.