AZAM SHARLEF Vs. R D O

JUDGEMENT

(1.) .The petitioner prays for an appropriate Writ particularly one in the nature of Certiorari calling for the records in proceedings No.E/3958/96 dated 21-9-1996 on the file of the 1st respondent herein and quash the same by declaring it as illegal and unconstitutional. The petitioner also prays for a consequential direction to the respondents directing them to continue and permit the petitioner to run the fair price shop No. 199, Mir Mohammad Pahadi, Attapur village, Rajendranagar Mandal, Ranga Reddy District during the subsistence of the authorisation in accordance with law.

(2.) The petitioner herein is an authorised fair price shop dealer of Fair price shop No. 199 known as Mir Mohammad Pahadi, Attapur Village, Rajendranagar Mandal, Rangareddy District. The authorisation is renewed and valid upto 31-3-1997. The authorisation is granted under the provisions of A.P. Scheduled Commodities (Regulation of Distribution by Card System) Order, 1973, for short 'the Control Orders'.

(3.) The petitioner in the instant writ petition is aggrieved by the proceedings dated 21-9-1996 issued by the 1st respondent suspending the authorisation of the petitioner pending enquiry on the ground that the petitioner is involved in a criminal case in Crime No. 200/1996 registered u/Secs. 148, 302 r/w. 149 I.P.C. on the file of Police Station, Rajendranagar. The impugned order reads as follows: