M JAYANNA Vs. JOINT COLLECTOR KURNOOL

JUDGEMENT

(1.) HEARD Sri R. Ramanjaneyulu, learned counsel representing the writ petitioner, learned Assistant Government Pleader for Civil Supplies representing respondent Nos. 1 to 3 and Sri A. Chandraiah Naidu, learned counsel representing respondent No. 4.

(2.) SRI M. Jayanna, the writ petitioner, filed the present writ petition praying to declare the action of the respondents herein in bifurcating the Fair price Shop of Chandoli village, Pathikonda Mandal, Kurnool District behind the back of the petitioner and subsequent orders, pursuant to the above bifurcation order to Fair Price Shop of Chandoli village as illegal, improper, arbitrary and violative of principles of natural justice and Articles 14, 19 and 21 of the constitution of India.

(3.) RESPONDENT No. 4 was impleaded as party by virtue of order made by this court dated 27-11-2007 in W. P. M. P. No. 30472 of 2006. This Court issued Rule nisi on 26-09-2006 and in W. P. M. P. No. 25415 of 2006 granted interim suspension for limited period and the same was extended until further orders on 12-10-2006. W. V. M. P. No. 2402 of 2006 was filed by respondent No. 4 to vacate the interim order.