RITESH AGRAWAL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.16749/2017, an application for condonation of delay in filing the review petition.

(2.) The application is allowed and delay in filing the review petition is hereby condoned.

(3.) This review petition has been filed against the order dated 08.05.2017 passed in Writ Petition No.19671/2016. The petitioner was awarded a contract for supply of essential commodities to different fair price shops. The Supply Officer and Junior Supply Officer of Food Department conducted inquiries and noticed that the petitioner did not supply the essential commodities to the fair price shops, although he was awarded a contract for distribution of essential food items and other articles under Public Distribution System to different fair price shops for a period from 09.10.2015 to 30.06.2015. As per the contract, the petitioner had to supply the essential commodities to different government fair price shops by transport vehicles. The petitioner in connivance with the fair price owners misappropriated the articles. On the basis of aforesaid report, criminal cases were registered against the petitioner. Simultaneously, the District Magistrate/Collector, District Jabalpur passed an order of detention dated 11.07.2016 against the petitioner in exercise of powers under Section 8 of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980.