DINESH GRAHAK SEVA SAHAKARI MANDALI LIMITED Vs. ROKAD

JUDGEMENT

(1.) Challenge has been made by the petitioner, a primary level cooperative society, to the order dated 21st November 1997, annexure 'A', passed by the Assistant Director of Agriculture (Quality Control), Junagadh, under which licence to deal, in the business of fertilizers, with its members and also to non members, agriculturists, valid upto 15th March 1998, has been cancelled.

(2.) It reveals from the order dated 21st November 1997, that this licence came to be cancelled by respondent No.1 on the basis of the letter of the District Cooperative Purchase and Sales Union Ltd., the respondent No.2 in this Special Civil Application, dated 19.11.97, wherein the said Union has informed the respondent No.1 that the principal certificate of dealership of fertilizers given to the petitioner has been cancelled by it. This letter has also been challenged by petitioner in this Special Civil Application.

(3.) One of the contentions raised by learned counsel for petitioner is that the order dated 21st November 1997 cancelling the licence of the petitioner for business of fertilizers has been made without providing any notice or opportunity of hearing to the petitioner. The learned counsel for respondents does not dispute this position.