NIRMALA TIKANA GIRIPO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule returnable forthwith. Petition is taken up for hearing by consent of parties.

(3.) This petition is directed against the Order dated 8.2.2008 passed by the respondent No. 3 - the Hon'ble Minister, Food and Civil Supplies, Mantralaya - Mumbai, whereby the order of allotment of the ration shop in favour of the petitioner is set aside and direction to the respondent No. 2, the Controller of Rationing, to allot the ration shop to the respondent No. 4 - Smt. Sharmila Surendra Gupta is issued.FACTUAL BACKGROUND.