K SUNITHA Vs. REVENUE DIVISIONAL OFFICER KURNOOL

JUDGEMENT

(1.) This writ petition is instituted challenging the validity of the orders passed on 30.11.2011 by the Revenue Divisional Officer, Kurnool, restoring the authorization of the third respondent fair-price shop dealer of H. Kottala Village of Bethamcherla Mandal, Kurnool district, duly imposing a fine amount of Rs.10,000/- on her, as bad and illegal.

(2.) The writ petitioner is appointed as a temporary fair-price shop dealer subsequent to the cancellation of the authorization of the fair-price shop run and manage by the third respondent for H. Kottala Village, Bethamcherla Mandal, Kurnool District. Proceedings appointing the writ petitioner as a temporary dealer were issued by the Revenue Divisional officer, Kurnool, on 30.11.2011.

(3.) When once the Revenue Divisional Officer is convinced that the Route Officer who normally accompanies the stock laden truck for delivering the essential commodities to various fair-price shop dealers as per their entitlement, has persuaded the dealer to allow the stocks to be unloaded at the village bus stop point itself, instead of at the premises of fair-price shop, the conduct of the third respondent in unloading the said stock and consequently trying to preserve them in a room of the nearby Marble Factory does not appear to be foul or suspicious conduct. It will be difficult to assume any sinister design in that process. However, the Revenue Divisional Officer thought it appropriate to impose a hefty fine of Rs.10,000/- on the third respondent for the mis-demnor of allowing the stocks to be unloaded at a different point instead of at the fair-price shop premises and restored the authorization of the third respondent.