GANI MOHAMAD KAJODJI Vs. CIVIL SUPPLY OFFICER

JUDGEMENT

(1.) SHRI B.A. Surti, learned counsel for the petitioner; Ms. Nisha M. Parikh, learned AGP for the respondents. Parties are finally heard.

(2.) PRESENT is a petition challenging the orders passed by the District Civil Supplies Officer cancelling the license issued in favour of the petitioner, the order passed by the Collector in Appeal Case No. 33 of 1993 and the order passed by the State Government in Revision Application No. 83/93 confirming the orders passed by the District Civil Supplies Officer.

(3.) DISTRICT Civil Supplies Officer cancelled the license issued in favour of the petitioner under the provisions of Gujarat Essential Articles [Licensing, Control and Stock Declaration] Order, 1981.