SADICHHA MAHILA MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Shri S. S. Lanke, learned counsel for the petitioner is absent when called.

(2.) By this petition, the petitioner challenges the order dated September 15, 1997 passed by the respondent No. 1 (Mr. Haribhau Bagade, the then Minister for Food and Civil Supplies, Government of Maharashtra).

(3.) On May 23, 1991, the Government of Maharashtra issued an advertisement in the newspaper for allotment of a fair price shop (commonly known as "ration shop") at Koparigaon, District Nasik. Seven parties including the petitioner and the respondent No. 3 made an application for the allotment of the fair price shop to them. By an order dated 30th January, 1992/ 1st February, 1992, the respondent No. 2 - the Controller of Rationing, after enquiry held that the petitioner should be allotted the fair price shop. The order stated that it would become effective after the expiry of the period of revision under clause 30 of the w. P. No. 5494 of 1997 decided on 1-2-2006. (Bombay) maharashtra Foodgrains Distribution (Second) Order of 1966 (for short, "the foodgrains Order". )