SMT INDIRAMMA Vs. THE DEPUTY COMMISSIONER (FOOD)

JUDGEMENT

(1.) The petitioner is before this Court assailing the orders dated 12.06.2014, 03.01.2015, 22.01.2016 and 18.02.2016 which are impugned at Annexures - 'E', 'F', 'G' and 'H' to the petition.

(2.) The petitioner was issued the authorization and license under the KEC (PDS) Control Order, 1992 during the year 1993-94 and has been renewed from time to time for the purpose of running the FPD point at Adihalli village. The petitioner contends that he has been carrying on the business in accordance with law without giving any room for complaint. The grievance of the petitioner is that despite the said position, the original authority namely the respondent No.1 through the impugned order dated 12.06.2014 has ordered the cancellation of the authorization which is contrary to law. It is further contended that though the petitioner assailed the said order in the appeal and in the revision thereafter, the Appellate Authority as well as the Revisional Authority have also not adverted to these aspects of the matter and as such the orders impugned call for interference.

(3.) The respondents have filed their objection statement seeking to sustain their action. It is contended that the respondent - authorities have found that the petitioner has violated the conditions in the manner of distributing the food grains without lifting the food grains for the month of June, 2011 and even in the process of distribution of food grains to the cardholders, irregularities have been committed and therefore the action taken against the petitioner is justified. Hence, it is contended therein that the instant writ petition is liable to be dismissed.