- (1.) WE have heard learned counsel appearing for the appellant. Learned Single Judge has found that the petitioner's authorization to run fair price shop was cancelled on the ground that he was not eligible, inasmuch as he was not the resident of Ward No. 22. He was residing at 21, Nain Vihar, Rampura Road, Hajyawala, Tehsil Sanganer, which falls in Ward No. 12, and that, this fact was established by a report, which was submitted to the District Collector.
(2.) IT is submitted that a copy of the report was never supplied to the petitioner, which is appellant before us. We do not find that the appellant has either, in his writ petition or in appeal, denied, or made any statement that he was actually residing in Ward No. 22. His entire case is based on the fact that a copy of the report was not given to him.
(3.) IN view of want of specific denial of his place of residence, and on which he was not found to be eligible, the appellant is not entitled to any relief from this Court.;