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Judgment
COMPLAINANTS are consumers of essential commodities. Non-distribution of essential commodities by the Control Dealers appointed is grievance of the complainants. Alleging the same, complainants had filed an application under Article 226 of the Constitution registered in the High Court as OJ.C. No. 4676 of 1990. In the said case, High Court directed the Sub-Collector to enquire into the representations and pass necessary orders.
THE Sub Collector had made an enquiry and stated that the dealer having belong to a member of the Scheduled Caste, some of the complainants are not receiving the supplies from him. Besides, other facts have been found by the Sub-Collector against the complainants. A rejoinder has been filed challenging the report of the Sub-Collector. After considering the entire case and perusing the materials on record, I am satisfied that this complaint has no merit which is accordingly dismissed. THEre shall be no order as to costs. Complaint dismissed.