SREEKANTH NAYAKA Vs. DEPUTY COMMISSIONER BALLARI FOOD

JUDGEMENT

(1.) The petitioners who have been running Fair Price Shop with the authorization and licence granted under the Karnataka Essential Commodities Public Distribution System (Control) Order 2016, are calling in question the order dated 26.12.2018 made by the respondent-Deputy Commissioner, a copy whereof is at Annexure-A suspending the operation of licence and authorization on the complaints made in that regard.

(2.) Learned AGA, Smt. Veena Hegde on request having accepted notice submits that, the impugned order is made keeping in view the best interest of the consumers of Public Distribution System and regardless of lacuna therein, if any, the Court should not interfere in such matters.

(3.) I have heard the learned counsel for the petitioners and the learned counsel for the respondent. I have perused the petition papers and the decision cited at the Bar.