K. VENKATA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition under Article 226 of the Constitution of India is filed seeking to declare the order issued by the 3rdrespondent vide Ro.No.117-1/2021, dtd. 17/2/2022 cancelling the petitioner's authorization for the fair price shop No.0316026, Gannavaram Village, Nathavaram Mandal, Visakhapatnam District contrary to the order passed by this Hon'ble Court in W.P.No.22594/2021 and without assigning any valid reasons and without following the procedure as contemplated under APSTPDS (Control) Order, 2018 as illegal and arbitrary.

(2.) Learned counsel for the petitioner has submitted that the impugned orders dtd. 10/8/2020 is contrary to the directions issued by this Hon'ble Court in earlier Writ Petition filed by the petitioner i.e., W.P.No.22594 of 2021.

(3.) In the above said orders this Hon'ble Court specifically directed the parties to conduct enquiry as per observations made by this Court in B. Manjula v. District Collector, Civil Supplies Kurnool and others. But contrary to the said directions the respondents have passed the present impugned orders dtd. 17/2/2022.