MOHAMAD ASLAM ABDUL RAZZAK SURAIYYA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith and heard finally with the consent of Shri Mirza, learned counsel for the petitioner, Shri Patel, learned AGP for respondents No. 1 & 2 and Shri Tambde, learned counsel for respondent No.3.

(2.) The short question is whether Respondent No.3 before this Court has got locus to maintain appeal under clause 15 of the Maharashtra Scheduled Commodities Retail Dealers Licensing Order, 1979. Clause 15 thereof is as under :

(3.) The facts show that Respondent No.3 has preferred appeal under clause 15 before Respondent No.1 against the order dated 17.6.2008 passed by Respondent No.2. By said order, Respondent No.2 has forfeited security deposit of present petitioner and has renewed his licence.