SAKAMURI ARUNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Civil Supplies.

(2.) The present writ petition is filed seeking to declare the action of the 2nd respondent in not restoring the dealership authorisation of the petitioner in respect of her F.P. Shop No.0732092 situated at Burrupalem Vilalge, Tenali Mandal, Guntur District, by disposing of her explanation dated 06.05.2020 to the show cause notice in Reference No.1198/2019-S5, dated 13.12.2019 issued by the 2nd respondent in suspending the dealership authorisation of the petitioner through his proceedings in Rc.No.1198/2019- S5, dated 13.12.2019, as illegal and arbitrary.

(3.) The matter was listed on 16.09.2020 and adjourned to this day to enable the learned Government Pleader for Civil Supplies to get instructions. Even today, the same representation that instructions were not received from the concerned respondents due to transfer of files was made. Be that as it may, this Court in view of the submissions made by the learned counsel for the petitioner is inclined to dispose of the matter for the reasons alike in W.P.No.14037 of 2020.