PULI SAILU Vs. REVENUE DIVISIONAL OFFICER,KAMAREDDY

JUDGEMENT

(1.) This writ petition is filed for a mandamus to set aside the proceedings No. B1/5020/2012, dated 13.12.2012 of respondent No. 1, whereby he has suspended the petitioner's fair price shop authorisation relating to Chityal Village, Tadwai Mandal of Nizamabad District. A perusal of the impugned order shows that the petitioner's authorisation was suspended on the purported ground that he has contravened the provisions of the Andhra Pradesh State Public Distribution System Control Order, 2008.

(2.) The Order reads as under:

(3.) As rightly pleaded by the petitioner, the nature of contraventions has not been indicated in the impugned order. As the order of suspension visits the dealer with serious adverse consequences, it is incumbent upon respondent No. 1 to indicate, at least in brief, the nature of contraventions on which he found it necessary to suspend the authorisation. Failure on the part of respondent No. 1 to refer to the alleged contraventions in the impugned order, thus vitiates the impugned order.