B.M.KONDAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The case of the petitioner is that he was appointed as fair price shop dealer in respect of Fair Price Shop No.1112015, Rachayapeta Village, Gopavaram Mandal, Y.S.R. Kadapa District in the year 1993. The authorization of the petitioner has been renewed from time to time and it is still subsisting. The petitioner is continuting as fair price shop dealer for the above said shop and distributing essential commodities to the card holders in the village without any remarks and complaints. While so, the Respondent authorities inspected the petitioner's shop on 28/10/2022 and found some variations in the PDS commodities.

(3.) The Joint Collector / Respondent No.3 issued show cause notice dtd. 11/11/2022 framing single charge alleging that the petitioner has committed certain irregularties and seized the stock. The petitioner submitted his explanation on 26/11/2022. However, Respondent No.4 issued impugned proceedings in Ref.No.C/509/2022 dtd. 30/11/2022 cancelling the authorization of the petitioner without conducting proper enquiry and without considering explanation of the petitioner dtd. 26/11/2022. Hence the writ petition.