- (1.) Heard Sri S.S.P. Gupta learned counsel for the petitioner and the learned Standing Counsel for the respondent.
(2.) The petitioner is a fair price shop dealer against whom several charges were levelled relating to irregularities. The petitioner submitted a reply to the same and according to him a report was also submitted by the Supply Inspector in his favour. The Sub-Divisional Magistrate instead of deciding the same commanded the Gram Pradhan concerned to hold an open meeting and take a decision.
(3.) Learned counsel submits that in the open meeting of the Gaon Sabha 105 members voted in favour of the petitioner whereas those who were against the petitioner walked out.;