JAI BHAGWAN Vs. STATE

JUDGEMENT

(1.) This writ petition is directed against the order of cancellation of fair price agreement of petitioner by Deputy Collector vide order dated 11.03.2011 and appellate order dated 04.07.2011 rejecting petitioner's appeal.

(2.) The memo of appeal filed as Annexure-3 to the writ petition shows that petitioner has admitted irregularities having been committed by him in distribution of essential commodities and preparation of documents, as is evident from para 7 thereof, which is reproduced as under:

(3.) He has also stated in para 5 of the memo of appeal that out of 817 A.P.L. Card holders only 27 were made complaint, meaning thereby most of the persons are satisfied. However, it is not stated that the complaint made by 27 persons are false. In para 6 of the memo of appeal petitioner has said that the Government does not provide sufficient quantity of wheat to be supplied to A.P.L. Card holders but nothing has been placed on record to substantiate the aforesaid averment.