SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties, all the petitions are heard finally at admission stage.

(2.) For the sake of convenience, we divide these six Petitions into two groups. The first being of the first four Petitions and the second of the remaining two Petitions. The Petitions in the first group basically take exception to the orders passed by Minister for Food, Civil Supply and Consumer Protection, Government of Maharashtra (for short "the Minister"), whereby kerosene dealers licenses issued in 1999 to respondent Nos.6 in this group of Petitions have been renewed by the Minister vide orders dated 19/10/2007, 19/11/2008, 3/ 3/2009 (for short, "impugned orders") passed in revision applications filed by these respondents.

(3.) The licenses of the petitioners in the second group of petitions were also renewed by the Minister vide order dated 19/10/2007. in the very same revision that was filed by them alongwith the petitioners in the first two Writ Petitions.