JAGAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Writ Petition the petitioner is challenging the legality of the order dtd. 15/1/2019, passed by Respondent No.2 / Hon 'ble Minister in Revision No. VaiAaMa-1118 / PraKra.145 / NaPu-21, upholding the order of the Respondent No.4 / Assistant Commissioner (Supply) dtd. 6/5/2016. And, so also, the order dtd. 6/5/2016, passed by the Assistant Commissioner (Supply), Aurangabad / Respondent No.4 in OW. No.2016/SB/Ri.Pi.302; whereby the order dtd. 16/1/2016 of cancelling the license of the Respondent No.7 to run the fair price shop passed by Respondent No.5 / District Supply Officer is set aside on technical grounds.

(2.) Rule. Rule is made returnable forthwith. With consent of parties, the Writ Petition is heard finally.

(3.) Heard Mr. D. P. Palodkar, learned counsel for the Petitioner, Mr. K. B. Jadhavar, learned AGP for the Respondent / State and Mr. N. R. Pawade, learned Counsel for Respondent No.7.