ROBINABEN ABDULKARIMBHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has approached this Court, initially, praying for setting aside the order dtd. 21/12/2005 passed by the respondent No.1, wherein the order dtd. 16/11/2005 passed by the respondent No.2 allotting fair price shop in favour of the petitioner was cancelled. The petitioner, thereafter, amended the petition by which the Government Resolution dtd. 4/2/2006, which came into force pursuant to the interim order passed by this Court in the said petition, came to be challenged. However, learned advocate Mr. H. R. Prajapati for the petitioner, at the time of hearing, does not press the amended prayers.

(2.) The following facts are necessary so as to understand the controversy of the present case:

(3.) Being aggrieved and dissatisfied by the aforesaid, the petitioner has approached this Court by way of this petition.