Rajasthan High Court - Jodhpur
Ricchpal Singh vs State Of Rajasthan on 11 November, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16874/2019 Ricchpal Singh S/o Ramchandra, Aged About 28 Years, Manjhi Tehsil Degana, District Nagaur Rajasthan (Fair Price Shop Dealer).
----Petitioner Versus
1. State Of Rajasthan, Through The Principal Secretary, Department Of Food And Civil Supply, Govt. Secretariat, Jaipur.
2. The District Collector, Nagour District Nagour.
3. Parth Saarthi, District Supply Officer, Nagour, District Nagour.
4. Devaram Saaran, District Supply Office, Nagour, District Nagour.
5. Murarilal Sharma, Enforcement Inspector, District Supply Office, Nagour, District Nagour.
----Respondents For Petitioner(s) : Mr. Aditya Singhi JUSTICE DINESH MEHTA Order 11/11/2019 The present writ petition is directed against the order dated 25.09.2019, passed by District Supply Officer, Nagaur whereby the petitioner's authorisation/license has been terminated for the reasons stated therein.
The grant of authorisation and operating license shop is governed by Rajasthan Food Grains and Other Essential Articles (Regulation & Distribution) Order, 1976.
(Downloaded on 11/11/2019 at 11:00:44 PM)(2 of 2) [CW-16874/2019] Order No.22 (1) (a) of the aforesaid Order of 1976 provides that an appeal against the order passed by District Supply Officer would lie before the District Collector.
In view of the efficacious remedy of appeal available to the petitioner and having regard to the fact that numerous disputed questions of facts are required to be gone into and determined, this Court is not inclined to exercise its extraordinary jurisdiction conferred by Article 226 of the Constitution of India.
The writ petition is, therefore, dismissed.
The stay application is also dismissed.
(DINESH MEHTA),J 175-A.Arora/-
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