KUNA MADHUSUDHANA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the action of the respondent No.3 in cancelling the authorization of petitioner's Fair Price Shop No.0118014 of Devaravari Street, Bobbilipeta Village, Amadalavalasa Mandal, Srikakulam District vide his proceedings in SR.No.81/2019/S5, dated 23.12.2019 basing on the report under Section 6-A of Essential Commodities Act, 1955 (for short, "EC Act") submitted by respondent No.3 as illegal and for a consequential order to set aside the same.

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

(3.) Heard learned counsel for petitioner Sri M. Krishna Rao and learned Government Pleader for Civil Supplies for respondents.