K VIJAYASHANTHI Vs. STATE OF AP

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of the India seeking the following relief: relief:-

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Civil Supplies appearing for the respondents. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner herein is a permanent fair price shop dealer appointed in respect of the shop No.0202001, Bibbidi Village, Gummadilakshmipuram Mandal, Parvathipuram Manyam District and had obtained authorization issued under Clause 8 of Andhra Pradesh State Targeted Public Distribution System (Control) Order, 2018. The said authorization is valid upto 31/3/2020 and thereafter the petitioner paid renewal chalans from time to time for renewal of her authorization.