M D AGENCY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Service of Rule is waived by learned Assistant Government Pleader Shri Asit Desai for the Respondents.

(2.) Shri Ratilal Mahadevji Gandhi of Amreli has filed the present petition to challenge the orders passed by the Collector and the Deputy Secretary of Food and Civil Supply Department respectively on 22.7.1994 and 1.1.1996.

(3.) The petitioner is carrying on his business in the name of M.D. Agency at Kansara Bazar, Arnreli. He was holding a licence issued under the Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order issued under the Essential Commodities Act by the State of Gujarat. On 1st July 1994, respondents No.3 - District Civil Supply Officer of Amreli visited his shop. At the time of the said visit, he found that the petitioner had committed the following irregularities: