BHEEMANAGOUDA POLICE PATIL Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for respondents.

(2.) Though the matter is coming up for preliminary hearing, with the consent of learned counsel for the petitioner and learned Additional Government Advocate, the matter is taken up for final disposal.

(3.) The grievance of the petitioner is that, the impugned order dated 02.05.2020 at Annexure-D has been passed by the Authorised Officer and Deputy Director, Food and Civil Supplies and Consumer Affairs Department, Raichur, canceling the authorisation of the petitioner, without even affording an opportunity of hearing. Learned counsel further submits that the petitioner has been running the fair price shop from the year 1999 and there is no history of any allegation and malpractice against the petitioner. Learned counsel submits that as per the impugned order, it is stated that Food Inspector, Deodurg and the Tahsildar, Deodurg inspected the fair price shop and found on 01.05.2020 about 40 bags of rice, 14 bags of edible oil and 25 bags of salt, etc., stocked without being distributed. While taking this court through the impugned order, the learned counsel further submits that even according to the impugned order, no opportunity of hearing was given to the petitioner before taking the drastic step of canceling the authorisation.