PINNINTI SRIDEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks writ of mandamus declaring the action of the 2nd respondent in issuing proceedings Rc. No. CS2(5)/237000/2019, dated 09.12.2019, terminating the petitioner's temporary authorization of fair price shop No. 0816015 of Addanki Village and Mandal, Prakasam District, without conducting any enquiry as illegal, arbitrary and violative of principles of natural justice and for a consequential direction and to set aside the termination proceedings.

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

(3.) Hence, the writ petition.