Y. YADAMMA Vs. SAMPANGI PADMA AND

JUDGEMENT

(1.) The appellant, who is 4th respondent in the writ petition, filed the present appeal challenging the order dated 18.08.2020 passed by a learned Single Judge in I.A. No.1 of 2020 in W.P. No.12236 of 2020, whereby the learned Single Judge granted interim suspension of the proceedings dated 24.06.2020 of the 3rd respondent-Revenue Divisional Officer.

(2.) The case of the 1st respondent-writ petitioner is that she was appointed as a temporary fair price shop dealer in the year 2015 and her authorization was in subsistence till March, 2020. The 1st respondent applied for permanent authorization with the 4th respondent-Tahsildar in March, 2020 to run the fair price shop. The Tahsildar recommended the dealership of 1st respondent to the District Collector and the same is pending. While the things stood thus, the appellant, who is ex-Sarpanch of the village, by using her political power, obtained proceedings dated 24.06.2020 from the Revenue Divisional Officer and is threatening the 1st respondent to handover the charge of fair price shop. Aggrieved by the same, the 1st respondent filed writ petition.

(3.) As stated hereinabove, the learned Single Judge suspended the proceedings dated 24.06.2020 of the 3rd respondent-Revenue Divisional Officer, against which the present writ appeal has been filed.