K GANNA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioner, K. Ganna reddy, filed the present writ petition praying for issuance of writ of certiorari to call for records pertaining to G. O. Rt. No. 1284, dated 8. 10. 2007, issued by the first respondent, to set aside the same and pass such other suitable orders.

(2.) THOUGH it is specified as 8. 10. 2007 in the relief prayed for in the writ petition, g. O. Rt. No. 1284 appears to be dated 6. 10. 2007, by Agriculture and Co-operation (Agrl. Mktg. I) Department. The impugned order had referred to allegations 1, 2, 3 and 17 and the said allegations are hereunder: "allegation No. 1: It was alleged in the petition that (15) licensees were suspended and revoked. Allegation No. 2. The allegation is that during the month of April, 2006, one licensee sri Oruganti Rama Murthy and Bonagiri venkateshwarlu, Commission Agents were suspended and were revoked within (10)days without the Resolution of the Market committee for having excessively Weighed red gram in their Adthis. Allegation No. 3: It is alleged that notices had been given to one Sri Immadi Chandrasekar, commission Agent for having collected excess commission charges and other charges and shown difference of amounts in the bills of farmers but no action has been taken. Allegation No. 17: It is alleged that the licence of Nimmala Papa Rao, Commission Agent was suspended for payment of lesser amount of Rs. 30/- against the rate quoted in the tender for the produce of a farmer on 8. 12. 2005 whereas the licence of Immadi chandra Shekar, Commission Agent has been restored though he has shown a difference of Rs. 10,000/ -. The Chairman has allowed the Commission Agent to cany on the business by taking bribe. "

(3.) THE relevant portion of the impugned order in Paragraphs 5, 6 and 7 read as hereunder: