ATMARAM SHANKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Petitioner has challenged the order dated 12th October, 1987 passed by the Additional Collector, Thane, and the order dated 6th June, 1988 passed by the Additional Commissioner, Konkan Division, Bombay, under Article 226 of the Constitution of India.

(2.) THE present petitioner has been granted a fair price shop for the village Mathane, Taluka Palghar, District Thane. The petitioner has carried business of fair price shop for the period of six years. It is the say of the petitioner that he carried the business of fair price shop as per rules and regulations and has also maintained books of account and the stock register.

(3.) IN response to the complaint made against the petitioner, a regular inquiry was held and it was found that there was considerable substance in the complaint made against the petitioner. In the inquiry, a positive conclusion was drawn that there was a fraud in the books of account and misappropriation of the scheduled commodities. Therefore, the authorisation issued in favour of the petitioner was suspended.