SMT. KAUSHALYABAI W/O GANESH NEWARE Vs. HONBLE MINISTER, DEPARTMENT OF FOOD, CIVIL SUPPLIES AND CONSUMER PROTECTION AND ANR.

JUDGEMENT

(1.) Heard Shri M.I. Dhatrak, learned Counsel for the petitioner, Shri A.V. Palshikar, learned Assistant Government Pleader for respondents 1 to 3 and Shri I.N. Choudhari, learned Counsel for respondents 4 to 10.

(2.) Rule. Rule made returnable forthwith by consent of the learned Counsel for the parties.

(3.) The husband of the petitioner Mr. Ganesh Shivdas Neware was granted a fair price shop authorisation in the year 1985. Respondents 4 to 10 lodged certain complaints against the said authorisation holder leading to issuance of show cause notice for cancellation of the authorisation, by respondent 3-District Supply Officer. The licence came to be cancelled by order dated 05-10-2015.