BHOOP SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the advertisement dt. 19.01.2011 issued by the District Collector (Supply), Hanumangarh inviting applications for allotment of fair price shop at Village Bhangwa, Tehsil Bhadra District Hanumangarh.

(2.) It is submitted by learned counsel that the letter of authorisation issued in favour of the petitioner to operate the fair price shop at. Village Bhangwa was cancelled vide order dt.23.06.2010, however, an appeal preferred by the petitioner aggrieved against the said order is still pending consideration before the District Collector, Hanumangarh, therefore, till the appeal preferred by the petitioner is decided, no. fresh authorisation to operate the fair price shop at Village Bhangwa can be issued.

(3.) in considered opinion of this Court, the authorisation issued in favour of the petitioner having been cancelled process for issuing the authorisation to operate the fair price shop at Bhangwa afresh, cannot be interfered by this Court. However, on the facts and in the circumstances of the case, the District Collector, Hanumangarh is directed to decide that appeal preferred by the petitioner against the order dt. 23.06.2010 cancelling his authorisation, expeditiously preferably within a period of two weeks.