KORRA HANMANTHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant/writ petitioner is aggrieved by an order dated 11.05.2020 passed in W.P.No.6749 of 2020 wherein, he had challenged the decision of the respondent No.3/District Civil Supply Officer of suspending his authorisation to run a fair price shop at Kaithalapur, Moosapet, Kukatpally Village, Medchal-Malkajgiri District, mainly on the ground that he was not afforded an opportunity of hearing before such an order was passed.

(2.) In the impugned order, the learned Single Judge expressed an opinion that it was not a fit case where the enquiry initiated against the appellant/writ petitioner should be suspended. Instead, the appellant/writ petitioner was directed to offer an explanation and thereafter, the respondent authorities were directed to take a decision on the pending enquiry.

(3.) We have enquired from learned counsel for the parties as to the current status of the enquiry proceeding, only to be told by Ms. Jyothi Kiran, learned counsel for the respondents that the appellant/writ petitioner has not been cooperating and has failed to offer an explanation to the respondent No.3.