KATAMREDDI VASUNDHARA Vs. JOINT COLLECTOR ANANTHAOUR

JUDGEMENT

(1.) THIS writ petition is filed for a writ of mandamus to set aside proceedings No. D1. CS/2340/2007, dated 16. 4. 2008 of respondent No. 2 whereby he cancelled the Fair Price Shop Dealership of the petitioner in respect of C. Vengannapalli village, Putlur Mandal, Anantapur District.

(2.) HEARD Sri P. Kamalakar, learned counsel for the petitioner and the learned assistant Government Pleader for Civil Supplies.

(3.) BASED on the report of the tahsildar, Putlur, respondent No. 2 framed five charges against the petitioner, which read as under: