KALYAN S/O DHONDIBA LENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) This petition takes exception to the order date 23.04.2012, passed by the Minister for Food, Civil Supply and Consumer Protection, Maharashtra, State, Mantralaya, Mumbai in Revision No. (VAM-1012/PK 108-12/NP-21).

(3.) The background facts, which lead to institute the present writ petition, as disclosed in writ petition, in nutshell, are as under:-