Om Prakash Gupta S/O Shri Surajmal ... vs State Of Rajasthan
2022 Latest Caselaw 7206 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 16593/2022

Om Prakash Gupta S/o Shri Surajmal Gupta, Aged About 59
Years, Resident Of Shri Ram Ki Nangal, Tehsil Sanganer, District
Jaipur (Raj.)
                                                                    ----Petitioner
                                      Versus
1.      State Of Rajasthan, Through Principal Secretary, Food,
        Civil   Supplies,       And    Consumer          Matters    Department,
        Government Secretariat, Jaipur.
2.      District Supply Officer, Jaipur (II) Jaipur, (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Shashi Bhushan Gupta with Ms. Sudha Gupta For Respondent(s) : Mr. Bharat Singh Gurjar, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/11/2022

Issue notice.

Notices on behalf of respondents are accepted by Mr. Bharat

Singh Gurjar, learned Deputy Government Counsel.

Learned counsel for the petitioner submitted that the issue

involved in this writ petition is no more res integra and stands

resolved by a Division Bench judgment of this Court dated

20.01.2022 passed in D.B. Special Appeal Writ No.483/2020;

Jalil Ahmad Vs. State of Rajasthan & Ors. and prayed that the

instant writ petition may also be disposed of in similar terms.

Learned counsel for the respondents did not dispute the

aforesaid submission.

(2 of 2) [CW-16593/2022]

In case of Jalil Ahmad (supra), the Division Bench of this

Court held as under:-

"In the result, appeal is allowed, order of the learned Single Judge is reversed. It is declared that the suspension of the licence of the petitioner to run a fair price shop does not survive any further. However, the liberty to the petitioner to act on his original licence would be subject to further enquiry and proceedings which the department may initiate in accordance with law.

Appeal is disposed of accordingly."

Taking into consideration the contentions advanced by

learned counsels for the respective parties, the writ petition is

disposed of in terms of order dated 20.01.2022 passed in case of

Jalil Ahmad (supra) which shall apply mutatis mutandis to this

case also.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/140

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