AI Structured Summary
Not yet generated for this judgment
Judgment
The instant writ petition has been filed seeking the following relief:
a) Issue a writ, direction or order in the nature of Mandamus commanding the respondents to issue supply to the petitioner''s Sale Depot in terms
of Order No. SS/Coop/332-34 dated 01.08.2012 without any hindrance.
b) Issue a writ, of prohibition, prohibiting the respondents from issuing supply to any other person in the Rajpora Rajwar"".
Going by the nature of the relief claimed, instant petition is admitted to hearing and taken up for final disposal.
In the writ petition, it is averred that petitioner has been given a license of Sale Depot at Rajpora for supply of fertilizer and essential
commodities including the Kerosene Oil. He is running the said Depot based on an order dated 01.08.2012 passed by 3rd respondent. According
to the petitioner, he has been supplying commodities to the inhabitants of the above said area for the last more than four years. However, without
any reason respondents are trying to stop the supplies to the Depot of the petitioner, therefore, he is aggrieved and has filed the instant writ
petition.
In support of this writ petition, the petitioner has annexed copy of the engagement order and good conduct certificate, however, there is nothing
on record to show that supplies have been stopped to the Depot of the petitioner and that there is any action taken by the authority.
Learned counsel for the respondents states that if any action is proposed on a complaint or otherwise against the petitioner it will be as per the
procedure prescribed by law and he will be put on notice. The writ petition filed on mere apprehension is not justified.
In view of the above, if petitioner is continuously running the Sale Depot and if there is no restraining order of any kind, the question of issuance
of direction sought for does not arise. If the petitioner requires supplies more than what have been given to him, he can make a representation in
writing to the competent authority who shall accord consideration to the same forthwith.
Writ petition disposed of as above.