YEDDULA VENKATA KOTAIH Vs. REVENUE DIVISIONAL OFFICER KANDUKUR

JUDGEMENT

(1.) HEARD Sri I. Gopala Reddy, learned counsel representing the writ petitioner, learned Government Pleader for Civil supplies and Sri K. V. Nageswara Rao, learned counsel representing the respondents.

(2.) THE writ petition is filed for issuance of writ or order or direction more particularly one in the nature of writ of certiorari to call for records in Re. 1490/06 dated 01. 02. 2007 on the file of the Revenue Divisional Officer, kandukur, Prakasam District relating to the appointment of Fair Price Shop dealer for the village of Konakanamitla Village and mandal, Prakasam District (including the earlier notification in Re. 1810/05, dated 01. 10. 2005) and to quash the notification dated 01. 02. 2007 in Re. 1490/06 pertaining to the appointment of Fair Price Shop dealer of Konakamitla Village and Mandal, prakasam District and to pass such other suitable orders.

(3.) SRI I. Gopala Reddy, learned counsel representing the writ petitioner had taken this Court through the notifications, dated 18/10/2005 and 1/2/2007 and would maintain that in the facts and circumstances of the case, instead of appointing the writ petitioner as Fair Price Shop dealer, appointing the third respondent cannot be sustained. The learned counsel also would maintain that the second notification was issued only to accommodate the third respondent since she was a minor at the time of the interview conducted pursuant to the first notification. Hence, in the light of the facts and circumstances, the writ petition to be allowed.