R.JAYA VIJAYARAJ Vs. STATE OF AP

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the action of 2nd respondent in canceling the authorization of petitioner's Fair Price Shop No.1044019 of Krishnasamudram Village, Puttur Mandal, Chittoor District vide proceedings in D.Dis(C1)/542/2019 dated 27.11.2019 as illegal, arbitrary and violative of the principles of natural justice and for a consequential direction to set aside the said order.

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

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