SURYA PRAKASH MEENA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-5-212
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on May 28,2014

Surya Prakash Meena Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defects, if any, are waived
(2.) Since common question of facts and law are involved in these writ petitions, therefore, the same are being decided by this order.
(3.) The petitioners were given authorization of fair price shops. The suspension order was passed against them by the impugned order and has been assailed herein.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.