- (1.) Pursuant to the order dated 23.7.2013, the case has been put up today as a fresh case. Learned Standing Counsel appearing for the respondents states that instructions in the matter have been received by him. The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying that the respondents-authorities be directed to consider and decide the petitioner's Objection/Explanation dated 10.7.2013 in accordance with law within reasonable time by a speaking order.
(2.) It appears that the Licence of the petitioner in respect of the Fair Price Shop in question was suspended by the order dated 28.6.2013 (Annexure-3 to the writ petition). By the said order dated 28.6.2013, the petitioner was further called-upon to submit his Written Explanation in regard to the irregularities alleged to have been committed by the petitioner in respect of the Fair Price Shop in question.
(3.) In response to the said order dated 28.6.2013, the petitioner submitted his Written Explanation dated 10.7.2013, copy whereof has been filed as Annexure-5 to the writ petition.;