ALLADI KOTESWARA RAO Vs. JOINT COLLECTOR PRAKASAM DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed to declare the proceedings of the 2 Respondent-Revenue Divisional Officer, Ongole in Rc.G/2393/2011, dated 13-06-2011, suspending the fair price shop authorization of the Petitioner, as illegal.

(2.) The Petitioner is a fair price shop dealer in respect of shop No. 49 of Gudipudivaripalem Village, Chimakurthy Mandal, Prakasam District. On 07-06-2011, the Enforcement Deputy Tahsildar, Darsi along with Additional Food Inspector, Ongole and other revenue staff inspected the shop and noticed that the Petitioner had committed several irregularities. After verifying the registers and the stock available in the shop, variation was noticed in the stock of PDS rice and kerosene. Accordingly, a report dated 08-06-2011 was kid before the 2nd Respondent, who after taking cognizance of the same, passed the impugned order suspending the authorization pending enquiry. Aggrieved by the said order, the preset Writ Petition has been filed.

(3.) Heard Sri I.Gopala Reddy, learned Counsel for the Petitioner and the learned Government Pleader for Civil Supplies appearing on behalf of respondents.