B.V.MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed by the petitioner for a writ of certiorari to quash the impugned order dated 9.07.2013 passed by the 3rd respondent-Deputy Commissioner [Annexure-K] and the order dated 30.11.2013 passed by the 2nd respondent-Commissioner [Annexure-L], Department of Food and Civil Supplies, Cunningham Road, Bangalore, canceling the authorization granted to the petitioner for disbursement of food grains.

(2.) It is the case of the petitioner that he is a physically handicapped person and unemployed. The respondent No.5 is employed as a Bus agent and the wife of the respondent No.5 is an elected member of the village panchayath for a period of five years i.e., from 18.6.2010 to 2015. The respondent No.5 is taking undue advantage of the political power and on the influence of the political power, respondent No.5 has obtained illegal order from the respondent Nos.2 and 3.

(3.) It is further case of the petitioner that the 1st respondent-State of Karnataka issued a Notification on 12.10.1992 under the provisions of the Karnataka Essential Commodities (Public Distribution System) Control Order, 1992, inviting applications for allotment of authorization to start fair price shops/Depots in the entire State of Karnataka. In response to the said Notification, the petitioner filed an application on 10.6.2004 along with necessary documents to show that he is physically handicapped person and has passed P.U.C. and I.T.I. The 5th respondent and other applicants have also applied for the same.