PEYYALA NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition under Article 226 of the Constitution of India is filed seeking to declare the action of the 3rdrespondent in cancelling the authorization of the petitioner fair price shop No.1111016 of Uppathivaripalli Village, Badvel Mandal, YSR Kadapa District dtd. 3/3/2021, basing on the report of the 4threspondent is illegal and arbitrary.

(2.) By proceedings dtd. 21/12/2012, the petitioner has been appointed as fair price shop dealer. Initially the said proceedings were for a period of two(2) years and the same is being renewed from time to time. Accordingly, the petitioner is running the fair price shop without any remarks whatsoever from the 3rdparties or from the cardholders.

(3.) While being so, the 2ndrespondent issued proceedings dtd. 7/12/2018, directing the petitioner to distribute essential commodities at Puttayapalli Gram Panchayat office for the convenience of the cardholders. As per the directions of the Commissioner of Civil Supplies dtd. 23/9/2018, the 2ndrespondent has issued the proceedings dtd. 11/12/2018. According to the said instructions of the Commissioner of Civil Supplies, the 2ndrespondent identified certain places i.e., hamlets/villages/thandas/AT and SC colonies etc., more than 1 km from the existing fair price shop for taking up the focussed distribution of essential commodities for two days i.e., on 14th& 15thof every month. According to the said proceedings of the 2ndrespondent, the petitioner's shop has to distribute essential commodities at Puttayapalli hamlet villages at MPP school, Puttayapalli. Accordingly, the petitioner has been distributing the essential commodities in the said places without any remarks. After change of the political parties in the State with an ulterior motive, some of the villagers are not permitting the petitioner to distribute the essential commodities at MPP School. In the said circumstances, the petitioner has made a Spandana complaint to the District Collector on 10/2/2020, wherein he has categorically brought to the notice of the authority that some of the 3rdparties are not allowing the petitioner to distribute the essential commodities at Puttayapalli village and also requested to provide one alternate room for keeping the stock and to distribute the essential commodities at Puttayyapalli.