ULHAS DATTARAM NARVEKAR Vs. MAMLATDAR OF TALUKA PERNEM

JUDGEMENT

(1.) MAKING the Guidelines (Exh. F at page 24) to be the basis, the petitioner has a grievance that within the radius of 3 kms. a licence has been issued for running a Fair Price Shop. The petitioner himself is running two shops under licence and the direct impact of the impugned action is that some of the card holders would be affiliated with the new licensee.

(2.) WE have gone through the guidelines. We are not convinced that that can be made the basis for getting a writ issued in favour of the petitioner in the manner prayed for. In our opinion, the guidelines are for the purpose of regulating the distribution of licences in a proper manner so that the avowed purpose of the distribution system of making the food grains available to the needy people in the best possible manner is achieved.

(3.) OBVIOUSLY, therefore, the Guidelines could never be a basis for making the prayer that within the radius of 3 kms. no licence can be issued. In other words, the Guidelines do not have the force of law, violation of which will give rise to the cause for filing writ petitions. Guidelines are Guidelines and they are to be treated as such.