PRAFULKUMAR BACHUBHAI RAJYAGURU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts are involved in these two petitions, they are disposed of by this common judgment.

(2.) THE facts in brief are that both the petitioners were granted authorization and licence to run fair price shops at Village Monpar, Taluka Mahuva, District Bhavnagar.

(3.) MRS. Sangita Pahwa, learned counsel appearing on behalf of the petitioners, has submitted that the irregularities alleged against the petitioners were not such which would warrant cancellation of authorization as well as licence of the petitioners.