SANJEEVKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to quash the endorsement dtd. 17/5/2022 issued by respondent No.3 vide Annexure-F and has also sought for writ of mandamus directing respondent No.3 to transfer the Fair Price Shop bearing No.97 with authorization bearing No.50/93-94 standing in his father's name late Sri Pandurang in his favour on compassionate ground.

(2.) Heard the learned counsel for the petitioner as well as the learned Additional Government Advocate appearing for respondents.

(3.) Brief facts of the case as revealed from the records for the purpose of disposal of this writ petition are the petitioner's father late Sri Pandurang was issued with an authorization for distribution of food grains in a Fair Price Shop in Warawatti (K) Village, Humnabad Taluk. The said authorization which was issued to the petitioner's father was being renewed from time to time and during the subsistence of the said authorization, the petitioner's father died on 12/11/2020.