BHARATBHAI TRIBHOVANDAS SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the impugned orders passed by the respondent-authorities, whereby, the authorization as well as licence of the petitioner to run the fair price shops was cancelled and the deposit of Rs. 5,000/- was confiscated.

(2.) THE facts in brief are that the petitioner was granted authorization and licence to run fair price shop at Village Barbatana, Taluka Rajula, District Amreli.

(3.) HEARD learned counsel for the respective parties and perused the documents on record. An identical issue was raised before this Court in a group of petitions being Special Civil Applications Nos. 12055 of 2002 and 14630 of 2003. The said petitions came to be disposed of vide judgment and order dated 03. 11. 2009, which read as under :-