SUNILKUMAR KANJIBHAI MANGE Vs. DISTRICT CIVIL SUPPLY OFFICER

JUDGEMENT

(1.) The petitioner has challenged an order dated 27th October 1995 passed by the District Supply Officer of Valsad district by which the license granted to the petitioner to run a fair price shop came to be cancelled.

(2.) Against the petitioner, following four charges were levelled:-

(3.) Having heard the learned advocate Shri Surti for the petitioner and learned AGP Ms.Calla for the State, I do not find any illegality in the orders passed by the authorities below which can be corrected in writ jurisdiction. The charges against the petitioner were established. Before doing so,the petitioner was given an opportunity to explain his conduct.