RAMRAO SHALIGRAM INGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the respective learned counsel appearing for the parties.

(2.) The petition challenges the order dtd. 16/5/2023 passed by the respondent no.1, rejecting the revision filed by the petitioner, resulting in cancellation of the foodgrain license of the petitioner.

(3.) It is material to note that in the earlier round of litigation in Writ Petition No. 6621/2017 (Ramrao Shaligram Ingole vrs State of Maharashtra and ors) this Court by the judgment dtd. 25/7/2022 had indicated the relevant issues which were required to be considered by the respondent No.1 in para 4 of the judgment and had remanded the matter back to the respondent no.1 with a direction that the respondent no.1 shall record a categorical finding as regard to the relevant points referred to in para 4 thereof. The points framed required the position prior to 1/9/2010, the date on which the petitioner had filed a complaint alleging that he had lost all his documents in relation to his fair price shop, to be considered.