SHADI BAN Vs. STATE

JUDGEMENT

(1.) SEVEN petitioners have moved this court for grant of writ of certiorari whereby order passed by Dy. Commissioner Vigilance Jammu for conducting an inquiry into the matter relating to fakeness or otherwise of the ration cards granted in favour of the petitioners, who have migrated from the valley, is sought to be quashed. Under the impugned order relief of the petitioners has, been suspended The grounds on which the order impugned has been challenged are as under: -

(2.) DETAILED objections have been filed wherein it has been contended that in this particular case withholding of the assistance/relief to the petitioners does not amount to transgression of any right because petitioners have, after making misrepresentation before the relief organisation, obtained different ration cards fraudulently and, as such ne right emanates from an act of fraud.

(3.) I have heard the leaned counsel for the parties. Mr. Anand has placed on record bunch of documents by virtue of which he wants this court to come to a finding that in fact fraud was exercised by the petitioners. This -court is not a fact finding court and perhaps cannot appreciate the correctness or otherwise of these documents. It has, however, been contended in the objections, which are supported by affidavit, that an inquiry was conducted by the Assistant Commissioner who has found the allegations against the petitioners to be correct. I have gone through the documents placed on record.