M. SHEKARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, an authorization holder to run Fair Price Shop is before this Court challenging Annexure-E/Special Notice bearing No. [xxxx}:10/2021-22 dtd. 27/4/2021 by which, respondent No.2 issued a notice to establish Fair Price Depot at Yelavatti Tanda and under Annexure-F bearing No.[xxxx} 2021 (E-[xxxx}), [xxxx}, dtd. 22/9/2021, the Government issued order making provision for establishment of Fair Price Depot at Hadi/Tanda and at SC/ST colonies.

(2.) The writ petition is listed for preliminary hearing and with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(3.) Heard learned counsel Sri. Prakash M.Patil for petitioner and learned AGA Sri.Vinod Kumar for respondents. Perused the writ petition papers.