KETANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Public Interest Litigation has been filed by the petitioner for the following reliefs:

(2.) THE brief facts are that, Mafatbhai Motibhai Vaghela, respondent no. 3 herein is a resident of village Kevadiya colony of Taluka Nandod, District Narmada. In the district of Narmada, State authorities decided to issue licenses for running fair price shops in different villages. The State authorities, therefore, issued a public advertisement on 13.11.2004 in the local newspaper Sandesh inviting eligible persons to apply for grant of licenses in various villages. Kevadiya colony was one such village in which such license was to be issued as per the said advertisement. A particular shop was earmarked for general category applicants.

(3.) THE Government has issued consolidated guidelines making detailed provisions for consideration and grant of such licenses by its resolution dated 2.8.2004.