ALIVELAMMA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner was appointed as a Fair Price Shop Dealer, vide proceedings, dated 14-12-1997. Her authorization was suspended through proceedings, dated 30-10-2004, on certain allegations, on the basis of a report of the Mandal Revenue Officer, dated 12-10-2004. The same is challenged by the petitioner.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Civil Supplies.

(3.) Learned counsel for the petitioner submits that under Clause 5 (4) of the A.P. State Public Distribution System Control Order, 2001, (for short 'the Control Order') the issuance of notice is mandatory, and the present order, which was passed without issuing notice, cannot be sustained in law. He places reliance upon a judgment of this court in B. Venkateswara Rao v. The Revenue Divisional Officer.