K.RAMINAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner prays for Writ of Mandamus declaring the proceedings in SR.No.52/2019, S5, dated 07.12.2019 passed by the 3rd respondent cancelling authorization of the petitioner's fair price shop No.0123030 situated in Syrigam Village, Jalumuru Mandal, Srikakulam District without issuing notice for cancellation, without considering the petitioner's explanation and without conducting due enquiry and recording reasons for cancellation of authorization, as illegal, arbitrary and violative of principles of natural justice and the provisions of the A.P State Targeted Public Distribution System (Control) Order, 2018 (for short "Control Order, 2018") and for a consequential order to set aside the order of the 3rd respondent.

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

(3.) Heard learned counsel for the petitioner and learned Government Pleader for Civil Supplies, representing the respondents.