NAGORAO PARSHURAM SUGAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) This petition takes exception to the order date 06.06.2012, passed by the Minister for Food, Civil Supply and Consumer Protection, Maharashtra State, Mantralaya, Mumbai in Revision No. VAM-1011/P.K.302-11/N.P. 21.

(3.) The background facts, which lead to institute the present writ petition, as disclosed in the writ petition, in nutshell, are as under:-