JABBARSINH BHAVARSINH DEVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner was granted licence for fair price shop for village Sakraveri - Dhanpura, Tal. Amirgadh, by order dated 23rd June 2000 which was set aside by the revisional authority by order dated 5th September 2000. The decision of the revisional authority is challenged by the petitioner before this Court.

(2.) The respondents Nos.2 and 3 issued advertisement in the month of October 1999 for granting licence for fair price shop in District Banaskantha, pursuant to which, the petitioner and respondent No.4 applied for the same for village Dhanpura.

(3.) This Court, while admitting the matter has stayed the order of the State Government and the petitioner is running the fair price shop from 28th July 2000.