A. SUDHARANI Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed challenging the order dated (sic).01.2020 cancelling the petitioner's authorization as fair price shop dealer.

(2.) This Court has heard Sri V.R. Reddy Kovvuri, learned counsel for the petitioner and learned Assistant Government Pleader for Civil Supplies.

(3.) Learned counsel for the petitioner challenges the action taken by the respondents on the ground that the cancellation of fair price shop dealership is illegal and incorrect. He argues that in the facts and circumstances of the case, the 2nd respondent should have held a detailed enquiry into the matter and should have passed an order based on the merits of the matter after considering the oral and documentary evidence. He argues that once a show cause is issued and a detailed reply is given, the 2nd respondent was under an obligation to hold an enquiry before passing the order. According to the learned counsel, an enquiry implies a personal hearing, consideration of evidence and thereafter passing the impugned order. He relies upon the judgment of learned single Judge in the case of B. Manjula v. District Collector, Civil Supplies and others : 2015 (4) ALT 572. This is the crux of the case and other case laws are also relied upon to show that there are no adequate reasons etc.