MITTAPALLI SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. V.H.V.R.R. Swamy, learned counsel for petitioner and learned Assistant Government Pleader for Civil Supplies appearing for respondents.

(2.) This Writ Petition is filed for the following relief:

(3.) This Writ Petition is filed challenging show cause notice issued under Section 6A of the Essential Commodities Act, 1955, (for short 'the Act ') primarily on the ground that as per the Andhra Pradesh State Public Distribution System (Control) Order, 2008, rice is not an essential commodity and therefore, proceedings initiated under Section 6A of the Act are not maintainable.