M.SWAMINAIDU Vs. STATE OF A.P.

JUDGEMENT

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

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

(3.) During hearing, learned counsel for the petitioner submits that the petitioner was appointed as permanent dealer for the subject fair price shop through a notification issued by the 3rd respondent. On 4/4/2024, the villagers have caught hold one auto bearing No.AP 39 UN 8363 containing 15 bags of PDS rice and handed over the same to the 4th respondent. Thereafter, the 4th respondent instructed the 5th respondent to proceed with enquiry. The 5th respondent has conducted panchanama dtd. 5/4/2024 and recorded the statements of the auto driver and MDU operator. During the preparation of panchanama, the auto driver stated that the stock was loaded from the petitioner's fair price shop. Immediately, the authorities have inspected the petitioner's fair price shop and found no variation in stock. He further submits that the petitioner is no way concerned with transportation of the PDS rice. Without issuing any suspension or cancellation order, the authorities are not allowing the petitioner to run the subject fair price shop and not supplying the essential commodities to the petitioner. Aggrieved by the same, the present Writ Petition is filed.