MOHAMAD ASLAM Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) The petitioner is holding a retail kerosene license. The Show-cause-Notice was issued to the petitioner. The impugned order came to be passed on 7th September, 2007 by the District Supply Officer, Yavatmal, on the ground that though a show-cause-notice was issued to the petitioner and his explanation was sought, he did not submit his explanation within the stipulated period. The said order has been confirmed by the Appellate Authority on the same ground. This order is challenged in present petition.

(3.) Specific case is made out by the petitioner that though reply to the show-cause-notice was submitted by him, the same is not taken into consideration and the order has been passed erroneously, assuming that the reply has not been submitted.