SAVITRI CHANDRAKESH PAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner Mr. Gangal, special counsel appearing along with learned A.G.P. for respondent Nos.l to 3 and Mr. Warunjikar with Mr. Pol for respondent No. 4.

(2.) This petition is directed against the order dated 24th November, 2006 passed by the Hon'ble Minister for Food and Civil Supply and Consumer Protection, Mantralaya, Mumbai, the respondent No. 3 whereby and whereunder the revision petition filed by the petitioner challenging the order of the Controller of Rationing, the respondent No. 2 dated 17th December, 2004 was dismissed. Factual Matrix:

(3.) The Controller of Rationing invited applications for allotment of "Ration shop" for the area Pimpri Pada, Malad (East) Mumbai.