MANGALSINH NAVALSINH PARMAR Vs. MAMLATDAR

JUDGEMENT

(1.) COUNTER affidavit to the additional affidavit submitted on 21st January, 2008 tendered by learned counsel for the petitioner is taken on record. Petitioner Mangalsinh Navalsinh Parmar is also present in the Court.

(2.) HEARD Mr. Sayten B. Raval, learned counsel for the petitioner and Ms. D. S. Pandit, learned AGP for the respondents.

(3.) THIS is a typical case where State authority, instead of cancelling the fair price shop license issued in favour of the petitioner, decided to shift 251 ration cards of the shop of the petitioner to a fair price shop situated in neighbouring village at a distance of about eight to ten kilometers. The petitioner has prayed for appropriate writ, order or direction to the effect that the respondent no. 1 be directed to retransfer all 251 ration cards to the fair price shop of the petitioner situated at village Kukda and has also prayed that the order dated 6th December, 2003 [parwana-VA-BHA-DA 4341/03] be quashed and set aside.