AMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to quash the endorsement dtd. 30/5/2022 issued by the third respondent vide Annexure-J.

(2.) Heard the learned counsel for the petitioner as well as the learned High Court Government Pleader appearing for the respondents.

(3.) It is the case of the petitioner that his father Shri Mallikarjun was holding an authorization for distribution of food grains in a fair price shop and the said authorization was issued in the year 1997 and thereafterwards it was being renewed. During the lifetime of petitioner's father, a criminal case was registered against him for illegal transport and sale of food grains ,which was numbered as C.C.No.267/2012. The petitioner's father had died on 26/3/2022 and thereafterwards the petitioner had made an application on 30/4/2022 with a request to transfer the authorization on compassionate grounds in his favour. The same has been rejected by the third respondent vide the impugned endorsement dtd. 30/5/2022 on the ground that the authorization issued to the petitioner's father was cancelled in the year 2013 itself.