ASIF KHAN MUSTAFA KHAN Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel Shri F.T. Mirza for the petitioner and learned Assistant Government Pleader Shri M.J. Khan for the respondents/State.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for both the parties.

(3.) The petitioner, before this Court, is having authorization to run a Fair Price Shop situated at village Wadegaon, Taluka Balapur, District Akola. On 29.9.2017 his shop was visited by an inspection officer from the Food Supply Department. He found that quantity of Wheat is deficit by 3.90 quintals. Whereas, Rice was found in excess quantity to the extent of 2.54 quintals. Consequently, a show cause notice dated 5.10.2017 was issued against the present petitioner as to why action should not be taken against him.