RELLA KUSUMA KUMARI Vs. STATE OF A. P.

JUDGEMENT

(1.) This writ petition has been filed against the Order in SR.No.37 of 2019, S5, dtd. 25/10/2019 issued by the Joint Collector, Srikakulam i.e., the 2nd respondent herein, cancelling the authorization of the petitioner's Fair Price Shop bearing No.0120046 of Segidipeta, H/o Srikurmam Village, Gara Mandal, Srikakulam District.

(2.) This Court by Order 23/3/2021 allowed the present Writ Petition. As per the direction in W.A.No.106 of 2020, the said Order is recalled directing the petitioner to implead 3rd party as respondent in the Writ Petition. Accordingly, the Petitioner filed implead Petition in I.A.No.01 of 2021 and it is allowed impleading as Respondent No.4.

(3.) Heard learned counsel for the petitioner and the learned Government Pleader for Civil Supplies. There is no representation on behalf of respondent No.4, though this case is adjourned several times for their appearance. Perused the record.