UPENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioners and the learned Additional Government Advocate (hereinafter referred to as 'AGA' for short) for respondents.

(2.) Smt. P. Savitha, Deputy Director, Food and Civil Supplies Department, Chikkaballapura is present.

(3.) It is submitted that Annexure-A-proceedings are pursuant to directions issued by the Chairman of the Karnataka Food Commission. On enquiry, whether such power is vested with the Food Commission to issue directions of the instant nature, learned AGA is unable to point out any such provision.