M. JANARDHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of the Constitution of India seeking to declare the impugned order passed by the 2nd respondent in RC.DICS/389/2015 dtd. 25/2/2015 as illegal, arbitrary and consequently direct the respondents to continue the petitioner as fair price shop dealer of shop no.8 of Kesepalli Village, Narpala Mandal, Anantapuram District.

(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader appearing for respondents.

(3.) Considering the submissions and on perusal of the record, this Court has passed interim order on 12/3/2015 as follows: