M.K.RAMESHAN Vs. T.NAGARATHNAMMA

JUDGEMENT

(1.) Heard Sri N. Sai Phanindra Kumar, learned counsel appearing for the appellant and Sri P. R. Bala Ram Reddy, learned counsel appearing for the respondents.

(2.) The 1st respondent herein was an authorized dealer of a fair price shop in Sunkireddipally Village, Madakasira Mandal of Anantapur District. She had approached the erstwhile High Court of Judicature at Hyderabad, for the State of Telangana and for the State of Andhra Pradesh, by way of W.P.N.27332 of 2014, with the complaint that the supply of essential commodities, that should be given to her for public distribution, was stopped. This Writ Petition came to be disposed of, by an order, dtd. 16/9/2014, with the observation that the respondents are bound to supply essential commodities to her, as long as her authorization was valid and subsisting.

(3.) After the disposal of the Writ Petition, a card holder, said to be attached to the fair price shop of the 1st respondent, had filed W.P.No.33679 of 2014, with the allegation that the essential commodities were still being given to the 1st respondent, though her authorization had been suspended. This Writ Petition also came to be disposed of, by an order, dtd. 11/11/2014, with the observation that the 1st respondent would not be entitled to continue as fair price shop dealer, if her authorization had been suspended.