KAMALA KUMARI Vs. SUB COLLECTOR VIJAYAWADA

JUDGEMENT

(1.) HEARD learned Counsel appearing for the petitioner as well as the learned Government Pleader for Civil Supplies appearing for the respondents.

(2.) THE petitioner, who has suffered cancellation of authorization to run a Fair Price Shop, has filed this writ petition challenging the order dated 29.9.2006 in Rc.B1/RP/02/2006, passed by the 3rd respondent-District Collector, Krishna District, confirming the order dated 21.10.2005 in Rc.Bl/SRA/35/2004, passed by the 2nd respondent-Joint Collector, Krishna District, and the order dated 27.10.2004 in Rc.A7/ 2099/03, passed by the 1st respondent-Sut-Collector, Vijayawada.

(3.) WHILE so explaining, the petitioner further explained the legal position stating that the contravention alleged was only in respect of the rice meant for Food for Work (FFW), but not the Public Distribution System (PDS) rice, therefore, the seizure was not tenable under law and hence sought for exoneration from the said charge. However, without considering the said explanation of the petitioner, the 1st respondent, who is the original authority, has passed order dated 27.10.2004 cancelling the authorization of the petitioner. The same has been confirmed by the 2nd respondent and the 3rd respondent, who are the appellate authority and the revisional authority, respectively, through orders dated 21.10.2005 and 29.9.2006. Hence the present writ petition.