SHRI BALAJI TRADING COMPANY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This Petition under Article 226 of the Constitution of India, has been filed with following substantive prayer:

(3.) It is the case of the Petitioner that Petitioner is a proprietary firm, doing business in essential commodities, and mainly supplying the commodities under Mid-Day-Meal Scheme as subcontractor of Maharashtra State Co-operative Consumer Federation Ltd., and Maharashtra State Co-operative Marketing Federation Ltd. The Petitioner has supplied commodities under Mid-DayMeal Scheme since 2010-2011 under Maharashtra State Co-operative Federation Ltd.