NAGRIK SAHKARI GRAHAK BHANDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . By a show-cause notice dated 29-5-1992 (Annexure A) the petitioner was called upon to explain the misconduct and irregularities and to show cause against the cancellation of the authorisation of fair price shop. The petitioner filed a detailed reply and the Collector by his order dated 1-12-1992. cancelled the petitioners authorisation for the fair price shop and forfeited the deposit of Rs. 500.00. Revision against the same came to the dismissed.

(2.) . Apart from the fact that the authorisation is a matter of contract and for breach of contract the remedy is by way of a suit for damages and the petition is not maintainable; there is otherwise also no merit in any of the contentions raised by the petitioner.

(3.) . The first contention of the petitioner is that no particulars are given in the show-cause notice. However the petitioner has not produced the tabular statement furnished to the petitioner alongwith the show-cause notice and this material has been suppressed. At the hearing this statement running into several pages is shown to the Court in which all the particulars are given Therefore there is no merit in this contention