ALI MOHD. BHAT Vs. STATE & ORS.

JUDGEMENT

(1.) The appellant was on 3.4.2000 granted licence by the competent authority to run a kerosene retail outlet at Diver, Inderbugh, tehsil and district Kupwara. The licence was valid for period 3-4-2000 to 1-5-2001 and thereafter renewed on year-to-year basis and is effective as on date.

(2.) The appellant claims that at the time of grant of licence, he was allotted 1150 households. In other words the appellant was to supply kerosene oil to 1150 rationees/households of Diver, Inderbugh. However, the competent authority on 31-1-2001 granted kerosene licence to one Mohammad Yousuf Ganai authorizing him to run a kerosene retail outlet at the same village i.e. Diver, Inderbugh. Shri Ganai was allotted 300 out of 1150 households earlier allotted to the appellant.

(3.) The competent authority on 4-12-2010 issued yet another kerosene licence in favour of one Nizam ud Din Mir authorizing him to run a kerosene retail out at Diver, Lolab, district Kupwara. Shri Mir has been allotted 600 households. The appellant is therefore left with 250 households.