REGENT COMPUTRONICS PVT. LTD.

KRISHNA KUMAR SINGH Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

SCRUTTON,L.J. IN R. V. KENSINGTON INCOME TAX COMMISSIONERS [REFERRED TO]
HARI NARAIN VS. BADRI DAS [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
DWARKA PRASAD AGARWAL VS. B D AGARWAL [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED TO]
BHAGUBHAI DHANABHAI KHALASI VS. STATE OF GUJARAT [REFERRED TO]
ARUNIMA BARUAH VS. UNION OF INDIA [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESHWAR [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
BHASKAR LAXMAN JADHAV VS. KARAMVEER KAKASAHEB WAGH EDUCATION SOCIETY [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) It is submitted by Shri Singh that petitioner is running the Government Fair Price Shop at village Barigawa allotted under the M.P. Public Distribution System (Control) Order 2015. An inspection was carried out in the Fair Price Shop, Barigawa No.1 on 18/3/2021 and it was found that stock of goods was less and it was presumed that petitioner was involved in black marketing. Accordingly, order dtd. 2/6/2021 was passed and a direction was given to recover the loss as well as the Fair Price Shop, Barigawa No.1 was suspended.

(3.) Being aggrieved by the said order, the petitioner preferred an appeal before Collector who vide order dtd. 4/8/2021 came to a conclusion that no opportunity of hearing was given to petitioner and accordingly, the matter was remanded back to the SDO with a direction that petitioner may be given full opportunity of hearing. Thereafter, by order dtd. 24/8/2021, the Additional Collector passed another order thereby directing for prosecution of petitioner under M.P. Public System (Control) Order, 2015.

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KRISHNA KUMAR SINGH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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