M SIDDARAMAIAH Vs. B NAGABAJU

JUDGEMENT

(1.) THE petitioner in this petition is a person who had been granted a licence under clause 3 of the Karnataka essential commodities (public distribution system) control Order, 1992 ('the control order' for short), to run a fair price depot at gayathri beedi, mandya town. The petitioner is granted such a licence as per the order dated 25-1-1999 passed by the deputy commissioner for food and civil supplies, mandya district, mandya as per the order at annexure-a.

(2.) IT is claimed by the petitioner that he has been running the fair price shop thereafter and he is now aggrieved in view of an order dated 23-2-1999 purporting to have been passed by the second respondent in case No. Mfcs:208:rp:98 granting an interim order of stay of the order passed by the deputy commissioner on 25-1-1999, by exercising the powers under clause 20 of the control Order, in a revision petition which has been presented by the first respondent before the government questioning the legality of the order dated 25-1-1999 passed by the third respondent-deputy commissioner.

(3.) THE petitioner has sought for quashing of the entire proceeding pending before the government in No. Mfcs:208:rp:98 including the interim order dated 23-2-1999, consequent to a declaration that the proceedings before the second respondent are not maintainable and for such other consequential orders.