BINDI GAS AGENCY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SHRI D.D.Vyas, learned counsel for the petitioner; Shri Dipen Desai, learned AGP for the respondent -State.

(2.) THE petitioner who is running a gas agency at Dhrangadhra, suffered inspection on 9.4.94 and also order of seizure on 13.4.94. On 6.6.94, a notice to show cause was issued. On 13.6.94, the petitioner filed his reply. On 16.4.94, District Supply Officer was pleased to suspend the license of the petitioner for a period of 90 days under Section 8[2] of the Gujarat Essential Articles [Licensing, Control and Stock Declaration] Order, 1981. Present petitioner filed Appeal No. 10/94 before the Collector, Surendranagar, the appeal was admitted, but however, interim relief prayed for by the petitioner was rejected. The petitioner being aggrieved by the rejection of interim relief, filed revision before the State Government, the State Government suspended the effect and operation of the order dated 16.4.94 passed by the District Supply Officer and directed the Collector to decide the appeal on or before 12.7.94. The appeal was dismissed on 7.7.94. However, license was to remain suspended up to 31.8.94. The said order passed by the Collector was challenged by the petitioner in Revision Petition before the State. The State Government rejected the revision application on 26.9.95.

(3.) THE order dated 26.9.95 is now being challenged before this Court.