S. BABJAN Vs. THE GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THESE five writ petitions are filed by five fair price shop dealers, feeling aggrieved by separate but identical show cause notices -cum -suspension orders passed by respondent No. 2.

(2.) BARRING W.P. No. 25826 of 2014, the impugned orders are ipsissima verba. The only additional allegation in W.P. No. 25826 of 2014 is that the petitioners fair price shop is being run benami by one R. Prabhakar Reddy.

(3.) I have heard the learned counsel for the petitioners and the learned Assistant Government Pleader for Civil Supplies and perused the record.