RAYALASEEMA ROLLER FLOUR MILLS P LIMITED Vs. SENIOR REGIONAL MANAGER FOOD CORPORATION OF INDIA NAMPALLY HYDERABAD

JUDGEMENT

(1.) The petitioner is a Roller Flour Mill and has questioned the action of the respondent-Food Corporation of India in not allotting wheat to the petitioner for the month of September, 1996 as illegal and arbitrary and sought a direction' for allotment and release of wheat on par with other allottees.

(2.) The petitioner had earlier filed a Writ Petition No. 19955 of 1996 which was disposed of at admission stage by a learned single Judge of this Court with the observation that the application of the petitioner will be considered on its merits on par with other applicants in the light of the statement made by the Standing Counsel for the Corporation.

(3.) The grievance of the petitioner is that on the very day on which the orders were passed by this Court, a list was displaced on the notice board of the 1st respondent's office and the petitioner's name was not found among the persons who had been allotted wheat.