G VENKATA RAMANAPPA Vs. REVENUE DIVISIONAL OFFICER DHARMAVARAM

JUDGEMENT

(1.) This writ petition can be disposed of without adjudicating the controversy raised therein. The writ petitioner is an authorized fair price shop dealer for Basampalli Village, Chennekothapalli Mandal, Anantapur District. The Tahsildar, Chennekothapalli passed orders on 5.8.2011 suspending the authorization of the writ petitioner fair price shop for the alleged irregularities committed by him. As per Clause 5(7) of the Andhra Pradesh State Public Distribution System (Control) Order, 2008, unless the further period of suspension is confirmed, an order passed by the Tahsildar would be valid only for 90 days. In the instant case, 90 days period has already elapsed. The learned Counsel for the petitioner asserts that there is no further confirmation order passed by the appointing authority namely the Revenue Divisional Officer in the matter. Therefore, the order of the Tahsildar, dated 5.8.2011 cannot be acted upon any further now. Till such time the authorization is either cancelled or suspended by the appointing authority, the writ petitioner shall not be prevented from either lifting or distributing the essential commodities commencing from the month of February 2012.

(2.) With this, the writ petition stands disposed of. No costs.