N KAMALAKKANNAN Vs. DISTRICT COLLECTOR COIMBATORE

JUDGEMENT

(1.) Petitioner seeks issuance of writ of certiorari calling for the records relating to the order passed by the first respondent in his proceedings in Rc. No. 3990/98 K6 dated 20-5-1998 and quash the same and pass such further orders.

(2.) The petitioner is a member of Pollachi Co-operative Wholesale Stores. It is said that the said Co-operative Stores has been functioning for the last 27 years without any blemish whatsoever and the affairs of the Co-operative Stores are being taken care of and looked after by the Special Officer.

(3.) It is further stated that the said Stores is catering to the needs of about fifty wholesale stores for which supplies are procured and supplied to them. In each and every stores a minimum of two persons are working and the salaries are also paid from the profits by selling the goods from the Stores. These Public Distribution System-shops are functioning promptly and lawfully and supplying essential commodities to the customers who fall within the limits of each of the stores without any blemish whatsoever and the public are also satisfied with the functioning of the abovesaid Stores.