P PULLAIAH Vs. DISTRICT COLLECTOR CS KRISHNA MACHILIPATNAM

JUDGEMENT

(1.) HEARD Sri V. Sreenivasa Rao, the counsel representing the writ petitioner and the learned A. G. P. for Civil Supplies.

(2.) THIS Court issued rule nisi on 26. 7. 2007 and granted interim stay in w. P. M. P. No. 20221 of 2007.

(3.) THE writ petition is filed for a writ of mandamus declaring the action of the respondents in issuing fresh notification in R. C. A. 3578/2004 dated 6. 7. 2007 for appointment of Fair Price Shop Dealer in respect of shop situated in pathakonduru village, without implementing the order of the 2nd respondent in rc. B1/sra/12/2006 dated 18. 7. 2006, as illegal, arbitrary and violative of principles of natural justice.