ANUDDIN SHAHS Vs. STATE OF U P

JUDGEMENT

(1.) The prayer of the petitioner is to quash the various orders dated 5.12.91. 21.12.91, 19.2.92 without appending any copy thereof and 6.5.92 as contained in Annexure-7 and to command the Respondents to regularly supply quota of foodgrains and all essential articles to them from month to month in respect of their fair price shops.

(2.) It appears that the petitioners are fair price shop owners. It further appears from the order dated 6.5.92 of the District Supply Officer. Aligarh. as contained in Annexure-7 that the contract in favour of the petitioners was cancelled on the report of Screening Committee which reported their shops to be unsuitable vuqi;qDr.

(3.) Sri B. B. Paul, learned counsel appearing in support of this writ petition, contended that in view of the Division Bench decision of this Court in Lt. P. Sasta Galla Vikreta Parishad v. State of U. P., Writ Petition No. 1086 (BB) of 1992, dated 27.3.1992 principle of natural justice were violated in not giving any opportunity by the Committee or even after the submission of its report and thus the petitioners are entitled to the reliefs prayed for.