CHETANKUMAR JAYANTILAL VARAIYA Vs. DISTRICT SUPPLY OFFICER

JUDGEMENT

(1.) The grievance of the petitioner is in respect of cancelling the licence to run fair price shop.

(2.) What is prayed to be set aside are the orders dated 09th January, 2007 passed by respondent No.1 - District Supply Officer, order dated 21st March, 2007 passed by the Collector in Appeal No.03 of 2007 and the orders dated 06th November, 2007 and 19th June, 2007 passed by Revisional Authority - respondent No.3 herein. The petitioner has prayed to direct the respondents to revive the licence granted to him to run fair price shop and further to direct to continue and extend beyond 31st December, 2009.

(3.) Noticing the facts leading to filing the petition, the petitioner was granted licence No.141/84 by the Mamlatdar, Dhanera, to run fair price shop at Village Jadi, Taluka Dhanera, District Banaskantha. The licence was to deal in the grains, oil, sugar and kerosene as permitted subsequently. Licence granted on 21st January, 1983 came to be renewed from time-to-time upto 31st December, 2008. It was granted under the provisions of the Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981. An agreement was executed pursuant to the grant of licence.