MAHAVEER KUMAR MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AND ORDER Heard and considered the arguments.

(2.) The petitioner through this writ petition under Article 226 of the Constitution of India, has approached this Court for assailing the order Anx.12 dated 6.11.2017 thereby the fair price shop licence of the petitioner was suspended till further orders.

(3.) Admitted facts as available on record reveal that initially, on the basis of alleged irregularities the petitioner's licence was suspended by order Anx.2 dated 14.7.2017. Thereafter, on expiry of the period of 90 days from passing of the said order, the District Supply Officer, Bhilwara passed the order Anx.8 dated 17.10.2017 revoking the suspension order after the petitioner deposited the amounts towards the alleged irregularities. Later on, the Secretary, Civil Supplies Department, sought a factual report from the District Supply Officer, Bhilwara in reference to a news paper reporting dated 25.10.2017 published in the Dainik Bhaskar news paper and merely on the basis of such query, the District Supply Officer again passed the order dated 6.11.2017 placing the petitioner's licence under suspension. Shri Shrimali drew the Court's attention to the order Anx.13 dated 18.10.2017 issued by the Government of Rajasthan Food and Supply Department, as per which, any order of suspension passed under clause 8(2) of the Rajasthan Foodgrains and Other Essential Articles (Regulation of Distribution) Order, 1976 has a maximum life span of 90 days and on expiry thereof the same shall come to an automatic end.