M.GANGAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the order in Rc.CS3/432/2019 dated 22.01.2020 passed by the respondent No.2 dated 22.01.2020 cancelling the authorization of the petitioner's Fair Price Shop No.1354010, Nittravatti Village, Halaharvi Mandal, Kurnool District without holding proper enquiry and assigned valid reasons as illegal, arbitrary and violative of principles of natural justice and against the provisions of clause 8(4) of the Andhra Pradesh State Targeted Public Distribution System (Control) Order, 2018 (for short, "Control Order, 2018") and to set aside the same.

(2.) The petitioner's case succinctly is thus:

(3.) Heard learned counsel for petitioner Sri V. Sudhakar Reddy and learned Government Pleader for respondents.