CHADA RAMULAMMA Vs. SARANGA PADMAKAR

JUDGEMENT

(1.) This Contempt Case is filed alleging willful disobedience of order, dated 24-1-2011, in Writ Petition No. 833 of 2011 by the Respondent.

(2.) The Petitioner in this Contempt Case filed the above mentioned Writ Petition for a Mandamus to set aside order dated 4-1-2011 of the Respondent, by which he has kept the Petitioner's fair price shop authorization under suspension. This Court, following the judgment, dated 18-1-2011, in Writ Petition No. 28833 of 2010 Palle Peeraiah v. The District Collector Warangal and Ors. allowed the Writ Petition by quashing the suspension order. It was held by the said order that the Respondent, having issued the show-cause notice calling for explanation from the Petitioner on certain allegations, passed order suspending the Petitioner's authorization without indicating in the said order whether the said suspension is substantive in nature or pending further enquiry, if any. The Respondent was, however, given liberty to pass a fresh order in accordance with law and in the light of the findings rendered in the said order.

(3.) In the Contempt Case, which was filed on 22-3-2011, the Petitioner averred that after receiving the order in the said Writ Petition, she has submitted a copy thereof to the Respondent on 3-2-2011 and that the Respondent received and acknowledged the same. It is further averred that the Petitioner approached the Respondent for restoration of her authorization. The Petitioner alleged that the Respondent claimed that he was directed by the Minister hailing from their district to cancel her authorization and allot the shop to the person of the Minister's choice; and that on 18-3-2011 the Respondent has issued a notice for cancellation of her authorization and forfeiture of the trade deposit of Rs. 3,000/- and security deposit of Rs. 100/-. As the Respondent failed to restore her authorization before a fresh order was passed, the Petitioner filed the present Contempt Case.