N.RAJYALAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the action of the respondent No.2 in cancelling the authorization of petitioner's Fair Price Shop No.1213001 of Garladinne Village, Ananthapuram District vide his proceedings in Rc.No.K3/3187/2019 dated 17.01.2020 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 K. Srinivas and learned Government Pleader for Civil Supplies for respondents.