SHIVLAKHA VASRAVA SEVA SAHKARIMANDLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged an order dated 28th July 1994 passed by the District Supply Officer, Bhuj, by which the licence of the petitioner to run a fair price shop came to be cancelled and certain stock of wheat came to be ordered to be confiscated.

(2.) On 26th February 1993, a police party during patrolling found 100 bags of wheat being transported without proper authorization. Upon finding that the part of the stock belonged to the petitioner and that he ought to have utilized the same for the consumer through his fair price shop, the authorities issued a show cause notice on 10.12.93. The petitioner replied to the same and also made submissions before the authorities. However, the District Supply Officer found the petitioner guilty of the charges levelled against him. He, therefore, by the impugned order cancelled the authorization of the petitioner to run a fair price shop and also ordered confiscation of 60 bags of wheat. The above order came to be confirmed by the higher authorities concurring with the findings of the District Supply Officer. These are the orders which the petitioner has challenged in the present petiton.

(3.) When the matter was called out twice, no one was present for the petitioner. I, however, heard Ms.Trusha Patel appearing for the State Authorities.