STATE OF ANDHRA PRADESH Vs. KATIKA AKBAR

JUDGEMENT

(1.) The present writ appeal has been preferred against the judgment and order, dtd. 6/1/2026, in WP.No.1906 of 2025.

(2.) From the record, it appears that in a surprise check, there were some irregularities allegedly found against the petitioner, who was a fair price shop dealer.

(3.) Two orders came to be passed both dtd. 29/11/2024, by the Sub Collector(CS), Kurnool District; one suspending the dealership of the petitioner pending enquiry; and the second requiring him to show cause as to why his fair price shop dealership be not cancelled.