STAWAN MAHILA BACHAT GAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed by the Chairman of four Bachat Gats, who were given authorization to run fair price shops and it is the claim of the petitioners that the groups are formed for upliftment of the financial condition of women from lower strata of the society.

(2.) Heard the learned Advocate Mr.Shaikh M.A.Jahagirdar for the petitioners and the learned AGP Mr.K.B.Jadhavar for the State.

(3.) The notices were responded to by the petitioners by submitting that they failed to understand their connection to the recovery of gunny bags of rice from the tempo and it was clarified that the fair price shop allotted to every Bachat Gat is run by 7-8 women and the food grains which is received, is duly distributed as per norms and a record to that effect is maintained in a transparent way. It was reiterated that if the record in the shops is perused, the stock is maintained and registered as per the register, which is maintained.