NAVIRI ANURADHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ petition is filed questioning the order dtd. 9/1/2026 passed by respondent no.3-Revenue Divisional Officer, vide Rc.No.1256/ 2025/A in suspending the F.P.shop authorization of the petitioner.

(2.) Heard Sri K.Srinivas, learned counsel for the petitioner, and Sri Vineeth Appasani, learned Assistant Government Pleader for Civil Supplies.

(3.) Sri K.Srinivas, learned counsel for the petitioner, while reiterating the contents of the writ affidavit would contend that the petitioner was appointed as a Fair Price shop dealer in the year 2013 and ever since she has been distributing essential commodities to the cardholder, however the respondent no.3 issued show cause notice framing a charge that the petitioner has been distributing commodities through a benami, for which the petitioner submitted suitable reply, but respondent no.3 without considering the explanation passed the impugned orders. He would further contend that the show cause notice has been issued based on the report of the Tahsildar and the said report shows that cardholders of the subject shop raised a complaint against the petitioner as if the petitioner had not been following shop timings and had frequently been citing non-availability of stock thereby causing hardship to beneficiaries and that the petitioner has been neglecting the shop operations, however the Tahsildar submitted a report as if the petitioner was running the shop through a benami, which is not at all the grievance of any cardholder. He would further contend that based on such a report, show cause notice was issued and the impugned orders came to be passed, which are unsustainable and are liable to be set aside. Accordingly, prayed to allow the writ petition.