S PRABHAKAR REDDY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Sri P.Narahari Babu, learned counsel for the petitioner and the learned Assistant Government Pleader for Civil Supplies appearing for the respondents 1 to 3.

(2.) THIS writ petition has been filed challenging the order of the 3rd respondent-Mandal Revenue Officer (Tahsildar), Chilamathur Mandal, dated 27-10-2011 in Rc.No.362/2011/A2, suspending the petitioner"s fair price shop authorization for a period of 90 days pending final action by the competent authority.

(3.) I am unable to accept the said contention.