SHRIJI GRAHAK SAHAKARI BHANDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Nirav Thakkar, learned counsel appearing for the petitioner.

(2.) UNDISPUTEDLY, the petitioner was granted license of fair price shop, but ultimately, on account of some litigation, the matter came to be decided against the present petitioner and in favour of the respondent no. 4. Undisputely, the first order granting license was in favour of the present petitioner and he was considered to be better than the respondent no. 4 on merits by the licensing authority.

(3.) MR. M. N. Popat, learned counsel appearing for the contesting respondent no. 4 submits that the respondent no. 4 is not interested in license any more and withdraws its claim or privilege to have license in favour of the petitioner. Necessary resolution is also passed on 13th June, 2007, copy whereof is tendered by Mr. Popat before the Court today. The same is taken on record. Secretary of the respondent no. 4 is present before the Court and concedes the claim of the present petitioner.