Manna Lal Bairwa S/O Shri Bherulal vs State Of Rajasthan ...
2023 Latest Caselaw 5756 Raj/2

[2023:RJ-JP:27806]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 7345/2019

Manna Lal Bairwa S/o Shri Bherulal, Aged About 41 Years, R/o
Village Papda, Tehsil Indergarh District Bundi Rajasthan
                                                                      ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Principal Secretary, Food,
         Civil    Supplies,       And    Consumer          Matters    Department,
         Government Secretariat, Jaipur.
2.       District Collector (Supplies), Bundi.
3.       District Supply Officer, Bundi Rajasthan.
                                                                   ----Respondents

For Petitioner(s) : Mr. Shashi Bhushan Gupta & Ms. Sudha Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

1. The petitioner has preferred the present writ petition

assailing the order dated 03.04.2018 & 05.02.2019 passed by the

Office of District Supply Officer, Bundi, whereby the license of the

petitioner for fair price shop was cancelled.

2. Under Rule 22 of the Rajasthan Foodgrains and Other

Essential Articles (Regulation of Distribution) Order, 1976 (in short

'Order of 1976'), there is a provision for appeal / revision against

the order of District Collector to the Food Commissioner and the

petitioner can avail the legal remedy available to him under the

Order of 1976.

[2023:RJ-JP:27806] (2 of 2) [CW-7345/2019]

3. Accordingly, the present writ petition is disposed of with

liberty to the petitioner to avail the appropriate legal remedy

available to him.

4. Since the main petition has been disposed of, stay

application and all other pending application/s, if any, also stand

disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /32

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