G RAJABABU Vs. REVENUE DIVISIONAL OFFICER PEDDAPURAM

JUDGEMENT

(1.) The appellant was appointed as a Fair Price Shop dealerforK.O.Mallavaram village of Tuni Mandal, East Godavari District, in the year1989, by the 1st respondent. In the year 1999, proceedings were initiated against him, under Section 6-A of the Essential Commodities Act, and the Joint Collector, East Godavari, passed an order dated 21-9-1999, directing confiscation of the seized stock. Criminal Appeal No.343 of 1999, preferred by the appellant in the Court of Sessions Judge, Rajahmundry, is said to be pending.

(2.) The 1st respondent issued order dated 3-1-2000, cancelling the dealership of the appellant, on the ground that an order of confiscation of stock has been passed by the Joint Collector, on 21 -9-1999. Challenging the same, the appellant filed W.P.No.1371 of 2000.

(3.) Appellant contended that he was not issued any notice by the 1st respondent, before the orderof cancellation was passed. Several other contentions were also raised. The respondents do not appear to have filed any counter affidavit. The learned Single Judge dismissed the writ petition, through orderdated 17-4-2006. Hence this Writ Appeal.