M ANAND Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to set aside the proceeding in Rc(M).No.313/2013, dated 13-03-2013, of respondent No.1, whereby he has cancelled the petitioner's fair price shop authorization.

(2.) I have heard Mr.K.V.Raghuveer, learned Counsel for the petitioner, and the learned Assistant Government Pleader for Civil Supplies appearing for the respondents.

(3.) The petitioner was the authorised dealer of fair price shop No.11 of K.Thimmapuram Village, Adoni Division, Kurnool District. On the basis of an inspection of the said shop, proceedings were initiated against the petitioner by respondent No.1 and by Order, dated 28-09-2012, he has suspended the petitioner's authorization. Questioning the same, the petitioner filed WP.No.33629 of 2012. This Court by Order, dated 30-10-2012 allowed the said Writ Petition and set aside the order of suspension on the ground that the same does not conform to the requirements of Clause 5 (5) of the Andhra Pradesh State Public Distribution System (Control) Order, 2008 (for short 'the Control Order'). Accordingly, the petitioner's authorisation was restored. Thereafter, respondent No.1 has passed the impugned order cancelling the petitioner's authorization. Questioning the same, the petitioner filed this Writ Petition.