DATTATRAYA MAROTRAO SAKHARE Vs. HONBLE MINISTER, FOOD AND CIVIL SUPPLY DEPARTMENT, MAHARASHTRA STATE MUMBAI

JUDGEMENT

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

(2.) THIS writ petition takes exception to the judgment and order dated 20.7.2012 passed by the Minister, Food, Civil Supply and Consumer Protection, Maharashtra State, Mantralaya, Mumbai in Revision Application No. 251 -2012/NP -21.

(3.) BEING aggrieved by the order of the District Supply Officer, respondent No. 5 preferred revision application before respondent No. 2 i.e. Deputy Commissioner (Supply), Aurangabad Division, Aurangabad in view of the provisions of Maharashtra Schedule Commodities Distribution Licensing Order 1975. The said authority by his order dated 27.5.2012 has rejected the revision application filed by respondent No. 5 and confirmed the order dated 3.9.2011 passed by the District Supply Officer, Hingoli.