R VENKAT GOUD Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS writ petition is filed for a mandamus to set aside Proceedings No.B1/2739/2010, dated 20.1.2011, of respondent No.1, whereby he has suspended the petitioner's fair price shop authorisation of Sajjanpally Village, Lingampet Mandal, Nizamabad District.

(2.) I have heard Sri S. Bhooma Goud, learned Counsel for the petitioner, and the learned Assistant Government Pleader for Civil Supplies.

(3.) A perusal of the impugned order, however, does not indicate as to whether the said suspension was substantive in nature or made pending further enquiry, if any. If the suspension is by way of a substantive penalty, the same should be for a limited period. No such period is indicated. Conversely, if further enquiry is envisaged, the respondent should have indicated therein the said fact and taken steps for completion of enquiry. Nothing is discern able from the order of the respondent.