J HARI KUMAR Vs. DISTRICT COLLECTOR KURNOOL DISTRICT

JUDGEMENT

(1.) Heard Sri K. Ratangapani Reddy, learned counsel representing the writ petitioner, the learned Assistant Government Pleader for Civil Supplies, representing on behalf of respondents 1 and 2 and Sri B. Sivakesava Reddy, learned counsel representing the 3rd respondent.

(2.) The short question, which had been argued in elaboration by the counsel representing the respective parties, is in relation to whether an interim order can be made without giving reasonable opportunity to the opposite party, as specified by the proviso of Clause 21(2) of the A.P. State Public Distribution System Control Order, 2001 (hereinafter in short referred to 'Order' for the purpose of convenience)

(3.) It is contended by Sri Ratangapani Reddy, on a careful reading of Clause 21 of the Order aforesaid since the wording being "no order shall be passed under this clause", it would apply both to interim order and also final order. Learned counsel also had taken this Court through certain other factual details and further placed strong reliance on the decision of this Court in ALAPATI SOMA SEKHAR V. COLLECTOR, KRISHNA DISTRICT AT MACHILIPATNAM AND OTHERS