RACHAPUDI SUBRAMANYAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This batch of writ petitions raised common questions. They can therefore be dispossed of by a common order.

(2.) The facts lie in a narrow compass and are not in all in dispute.

(3.) On 12-4-1972 the Collector, Hyderabad District nominated in all 120 businessman for allotment of fair price shops to be opened by them in twin cities of Hyderabad and Secunderabad. The said persons were directed to deposit Rs. 1,000.00 each in the form of National Savings Certificates and to execute agreements and to complete other formalities.