BABUBHAI MAHERJI KHATRI Vs. DISTRICT CIVIL SUPPLY OFFICER

JUDGEMENT

(1.) THE petitioner has challenged an order dated 2. 8. 2001 passed by the District Supply Officer as upheld by the Collector by order dated 27. 9. 2001 and by the Deputy Secretary, Government of Gujarat in revision by order dated 23. 3. 2002.

(2.) THE petitioner was granted license for selling kerosene. Finding that there was certain irregularity committed in distribution by the petitioner, a show cause notice dated 30. 6. 2001 came to be issued. In the notice, it was stated inter-alia that on behalf of the petitioner, some other person namely Suresh Khatri had received the quantity of kerosene. The petitioner had thereby committed breach of license and provisions of statute. He was called upon to show cause why his security deposit should not be confiscated.

(3.) LEARNED advocate for the petitioner contended that the orders of the authority travelled beyond the scope of the show cause notice and cancellation of the license was never envisaged in the notice.