HARGOVANBHAI KUBERBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. D. B. Rana, learned counsel for the petitioner, Mr. Satyam Chhaya, learned AGP for the respondent nos. 1 to 3 and Mr. R. E. Variava, learned counsel for the respondent no. 4.

(2.) RULE. Mr. Satyam Chhaya, learned AGP for the respondent nos. 1 to 3 and Mr. R. E. Variava, learned counsel for the respondent no. 4 waive service of Rule on behalf of the respective respondents.

(3.) THE petitioner has prayed for appropriate writ, order or direction, invoking jurisdiction of this Court under Article 226 of the Constitution of India to quash and set aside the impugned order dated 27th September, 2007 passed by the Joint Secretary, Food and Civil Supplies Department, as well as the order dated 3rd March, 2007 passed by the respondent no. 2 with further direction to the authorities by a mandamus to grant fair price shop to the petitioner.