SHAIK RAHEEMA Vs. JOINT COLLECTOR NELLORE

JUDGEMENT

(1.) HEARD Sri V. Sudhakar reddy, the learned Counsel representing writ petitioner and the learned Government pleader for Civil Supplies.

(2.) THE writ petition is filed for a writ of mandamus declaring the order rc. No. D. 330/2207 dated 9. 7. 2007 issued by the Tahsildar, Indukurpet, the 2nd respondent herein, whereunder the authorization of the petitioner is suspended pending finalization of the case under Section 6a of the essential Commodities Act 1955, before the Joint Collector, Nellore and further action of the 1st respondent in not passing any orders either on stay petition or on appeal filed by the petitioner on 21. 7. 2007 as illegal, arbitrary, violative of principles of natural justice and contrary to the provisions of a. P. State Public Distribution System Control order 2001, and set aside the order of the 2nd respondent and to pass such other suitable orders.

(3.) SRI V. Sudhakar Reddy, the learned Counsel representing the writ petitioner had placed strong reliance on the decisions in B. Satyanarayana v. Joint Collector (C. S.), 1994 (1) ALT 168; and also P. Harumantha Rao v. Chief rationing Officer, 1993 (3) ALT 442. The learned Counsel also would contend that the a. P. Scheduled Commodities (Regulation of distribution by Card System) Order, 1973, clause 3 (4) corresponds to clause 5 (4) of the A. P. State Public Distribution System control Order, 2001. Hence, the learned counsel would contend that the impugned proceeding to be quashed.