SUNDER LAL SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Essentially two substantive reliefs have been claimed in these petitions as originally filed.

(3.) The first relief is to quash the impugned order dated 26.02.2014 (Annexure P-6) issued by the Commissioner, Food Civil Supplies and Consumer Protection, Government of M.P. The second relief is a consequential relief to issue direction to the respondents to allot kerosene to the petitioners and other hawkers possessing Hawker cards in the city of Bhopal for sale under the M.P. Kerosene Dealers Licensing Orders, 1979.