LAXMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, heard finally.

(2.) By the present writ petition, the petitioner is challenging the order dtd. 2/12/2018 passed by the respondent No. 1 - The Secretary, Food, Civil Supply and Consumer Protection Department, Maharashtra in Revision Petition No. Vai.A.M.-1116/Case No. 74/NAPU - 21 and the order dtd. 22/12/2015 passed by the respondent No. 3 - District Supply Officer, Nanded in file No. 2015/Supply Department/ Prasha/04/Te-6/CR, thereby cancellling the fair price shop licence of the petitioner situated at village Chikhali, Tq. Kandhar, Dist. Nanded.

(3.) It is the case of the petitioner that on 28/10/2015 on influence of the local MLA, a complaint was made against the fair price shop of the petitioner as the son of the petitioner had contested the elections of Village Panchayat against the daughter in law of the said MLA. In pursuance of the said complaint, the Supply Inspector conducted enquiry on 7/12/2015. The District Supply Officer issued show cause notice dtd. 7/12/2015 by which six simple and minor charges were framed against the petitioner, which are as under :-