SURESHKUMAR J THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present petition, the petitioner has challenged the order dated 27.10.94 passed by the District Supply Officer, Mehsana, by which the said Authority was pleased to cancel the licence of the petitioner to run a fair price shop. Further revision also came to be rejected. The petitioner has, therefore, approached this Court by way of this petition.

(2.) One truck carrying controlled items was intercepted by the authorities on 13th September 1994. The consignment contained several edible items including those belonging to the petitioner. It was the say of the authorities that the vehicle was not heading for its ultimate destination. This was the main ground on which show cause notice came to be issued. It is, of course, true that there were two other allegations also levelled against the petitioner regarding the fair price shop not being run by him personally and the some other breaches, nevertheless, it is not in dispute that the irregular movement of the stock was the main allegation against the petitioner.

(3.) The petitioner filed reply and opposed the proposal contained in the show cause notice. The authority, however, held all the three charges proved against the petitioner and passed the order.