K MADHUSUDHANA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader and with their consent, this writ petition is being disposed of at the stage of admission.

(2.) This writ petition is filed challenging the cancellation of authorization of the petitioner's fair price shop No.1207027, Kristipadu village of Peddavaduguru Mandal, Ananthapuramu District.

(3.) Case of the petitioner is that, he was appointed as permanent Fair Price shop dealer in the year 2013; on 03.12.2019, the staff of the District Civil Supplies Department along with the 3rd respondent inspected the fair price shop of the petitioner, conducted panchanama and seized certain quantity of essential commodities; according to the said panchanama, there is a variation in the quantities of rice, sugar and red gram; the 3rd respondent, at the behest of local leaders, initiated proceedings under Section 6-A of the Essential Commodities Act and reported the same to the 2nd respondent through letter dated 04.12.2019; basing on the said 6-A report, the 2nd respondent cancelled the fair price shop authorization of the petitioner on 06.03.2020; as per Clause 'Q' of the memo issued by the government in CCS Memo No.21/100/2015-AD1.PP-CCS dated 28.092015, fair price shop authorization shall not be cancelled by the 2nd respondent, basing on 6-A report. Hence, the writ petition.