DHARAVATI DHANRAJ MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally by consent of the learned counsels appearing for the parties. The order dated 29-4-2011 passed by the Hon'ble Minister, Food, Civil Supplies and Consumer Protection, in Revision No. VAV-1111/ P. No. 62/N. P. 23 filed by the respondent Nos. 4 and 5 canceling the fair price shop licence of the petitioner is the subject matter of challenge in this petition.

(2.) In para 7 of the petition, the petitioner has made the averments as under:

(3.) In the result, the petition is allowed. The order dated 29-4-2011 passed by the Hon'ble Minister, Food, Civil Supplies and Consumer Protection, in Revision No. VAV-1111/ P. No. 62/N. P. 23 is hereby quashed and set aside. The matter is remitted back to the Hon'ble Minister to decide the revision afresh in accordance with law, after granting an opportunity of hearing to the p ' 'ies concerned. Rule is made absolute in above terms. No order as to costs.