JAGADAMBA AGRO TECH Vs. STATE OF LELANGANA

JUDGEMENT

(1.) In this Writ Petition, the petitioner is assailing the correctness of the order passed by the 2nd respondent in proceedings in Case No.CS6/27/2019 dt.31/12/2020 blacklisting the petitioner Rice Mill for supply of CMR paddy for a period of 5 years.

(2.) Heard learned counsel for petitioner, learned Government for Civil Supplies appearing for respondent Nos.1 and 2 and Sri T.P.Achari, learned Standing Counsel appearing for 3 and 4.

(3.) Counter affidavit on behalf of 2nd respondent is filed.