GUMAN SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 30. 06. 2008 whereby the writ petition of the appellant-petitioner for quashing Notification dated 2nd february, 2007 has been dismissed by the learned Single Judge.

(2.) THE appellant-petitioner was having fair price shop for half of the population of the village. A notification was issued for bifurcating the population into two zones for which the appellant was having the licence for fair price shop. A meeting of the Advisory Committee was held on 16. 11. 2006 as per the procedure. The appellant got four votes whereas the other contender namely Ramesh got two votes.

(3.) SINCE, there was no unanimity, as per the instructions of the Government, the matter was referred to the Collector and the Collector in turn referred the same to the State Government. The State Government on consideration of the claims of the parties directed the district Supply Officer, Karauli vide letter dated 18. 12. 2006 to re-advertise the fair price shops.