TAMMINENI URMILA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the cancellation proceedings SR.No.164/2019/S5, dated 01.05.2020, of the 3rd respondent in respect of the petitioner's Fair Price Shop No.0109061 of Thadivalasa Village, Ponduru Mandal, Srikakulam District, basing on the report submitted by 5th respondent 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 M.Krishna Rao and learned Government Pleader for Civil Supplies, appearing on behalf of respondents.