MOHAMMED MUNAWWAR MUNSHI SHEIKH Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) This order shall also govern the disposal of M. P Nos. 5/82 (M/s, Shivdutta Vidhyadhar Joshi\v. The Collector, Khargone and others) 12/82 (M/s. Ramlal Chhajulal Jaiswal v. The Sub-Divisional Officer, Mandleshwar and others), 13/82 (M/s. Kewalram Kaluji v. The Sub-Divisional Officer, Mandleshwar and others), 14/82 (M/s. Abdullabhai Kikabhai v. The Collector Khargone and others), 15/82 (M/s. Satyanarayan Ram Kishan v. The Sub Divisional Officer, Mandleshwar and others), 16/82 (M/s. Prahaladsingh Padamsingh v. The Sub-Divisional Officer, Mandleshwar and others), 17/82 (M/s. Kaihshchand Moolchand v. The Sub-Divisional Officer, Mandleshwar and others), 18/82 (M/s. Raghunandan Kishanlal v. The Col lector, Khargone and others), 19/82 (M/s. Tahirali Kikabhai v. The Collector, Khargone and others), 20/82 (M/s. Mishrilal Lachhiram v. The Sub-Divisional Officer Mandleshwar and others), 28/82 (M/s. Shriram Champalal v. the Sub Divisional Officer, Mandleshwar and others), and 102/82 (M/s. Sukhpalsingh Ghisaji v. The Sub-Divisional Ojficer, Mandleshwar and others).

(2.) These are petitions under Article 226 of the Constitution of India seeking a writ of certiorari for quashing orders dated 21-10-1981 and 5-11-1981 (Annexures IV and V of the petition) and also a writ of mandamus directing the respondents from considering only such applications for allotment of fair price shops which were filed upto 3-11-1981.

(3.) Facts in all the above petitions except in M. P. Nos. 5/82,13/82, and 18/82, which we will discuss separately, are similar and, therefore, we will state the facts in M. P. No. 7/82 as illustrative.