Dinesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 8879 Raj

Citation : 2022 Latest Caselaw 8879 Raj
Judgement Date : 6 July, 2022

Rajasthan High Court - Jodhpur

Dinesh Kumar vs State Of Rajasthan on 6 July, 2022

Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9275/2022

Dinesh Kumar S/o Shri Ugrasen, Aged About 35 Years, By Caste Jat, R/o Ward No. 10, Daulatpura, Gram Panchayat Daulatpura, Tehsil And District Sri Ganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through District Collector, Sri Ganganagar (Raj.).

2. The District Supply Officer, Sri Ganganagar (Raj.).

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Rajendra Kumar Soni
For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2022

Learned counsel for the petitioner has submitted that the fair

price shop licence of the petitioner was suspended by the District

Supply Officer, Sriganganagar (for short 'the DSO') vide order

dated 30.05.2020. It is submitted that thereafter the said licence

was reinstated by the DSO vide order dated 01.10.2021 and the

petitioner was also provided some items on making their payment

for distribution through PDS system.

It is submitted that now the DSO without providing any

opportunity of hearing to the petitioner has passed the order