B. NETHAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India seeking a Writ of Mandamus declaring the orders passed by the third respondent in Roc.B/3083/2015, dated 02.01.2016, cancelling the petitioner's fair price shop authorization, without conducting any enquiry and without giving opportunity of personal hearing, as illegal and arbitrary.

(2.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Civil Supplies (A.P.)

(3.) A perusal of the record reveals that the petitioner was appointed as Fair Price Shop Dealer in respect of Shop No. 16 of Santhapet, Chittoor District, by the third respondent vide proceedings L.Dis.No.26/chittoor/2010, dated 28.05.2010. It is the case of the petitioner that he has been supplying the essential commodities to the card holders without any complaint whatsoever. While so, the fourth respondent inspected Fair Price Shop No. 16 of the petitioner and found variation.