SUBRAMONIAM Vs. SECRETARY FOOD AND CIVIL SUPPLIER DEPARTMENT

JUDGEMENT

(1.) The petitioner is an Authorised Wholesale Dealer of ration articles. He is licensed to run AWD No. 4 at Pottakuzhi Junction in Ernakulam and he is doing so. The 8th respondent is another Authorised Wholesale Dealer of ration articles and he is licensed to run AWD No.5.

(2.) The 2nd respondent, Deputy. Controller of Rationing, suspended the licence of the 8th respondent vide Ext.Pl order dated 27.3.2009 alleging certain irregularities in the conduct of the wholesale shop. By the suspension of the licence of a wholesale dealer, it also became necessary to mate a provision for the retail dealers attached to the wholesale dealer. But, it seems that Ext. P1 order dated 27.3.2009 was actually implemented by the District Supply Officer, Ernakulam and the City Rationing Officer, Kochi only on 28,4,2009, The shops attached to AWD No. 5 were temporarily attached to AWD No. 4 licensed in favour of the petitioner.

(3.) The petitioner contends that on implementation of the suspension order, ExtP1, he had also remitted an advance amount for shifting of rationed articles for supply to the retail dealers, originally attached to AWD No. 5.