BABAN NIVRUTTI MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . By consent rule made returnable forthwith. Learned A.G.P. waives service for respondent nos.1 to 5.

(2.) THE petitioner, who is residing at Solapur and President of Solapur Branch of a Trust, named as "Sambhaji Brigade", working for upliftment and betterment of the common man, has filed this petition praying for issuance of a writ of mandamus directing respondent Nos.1 to 5 and 7 to appoint a Commission for enquiring into the breaches committed by the dealers of kerosene with a further relief that such a report be submitted to this Court and this Court should then issue appropriate directions. However, upon perusal of the petition and annexures thereto, so also the affidavit filed by the State, we are of the view that the request made in prayer clauses (b) and (c), if granted, would suffice and protect public interest as well.

(3.) FOR distribution of kerosene, a licence was granted to respondent no.6 in the year 1998. Respondent no.5 is the licensing authority for the purpose of grant of licence for storage and supply of kerosene in Solapur city. It granted the licence in question to respondent no.6 in the year 1998. The petitioner states that respondent Nos.3 and 4 are the superior officers and they are enjoined with the duty to supervise, control and ensure equitable and proper distribution of the Essential Commodity i.e. kerosene to the ration card holders.