N.JAYASRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Regard being had to the controversy involved in the aforesaid cases, they were heard together and are being decided by a common order.

(2.) The facts of W.P.No.14913 of 2015 are reproduced as under:-

(3.) The present writ petition is arising out of an order dtd. 12/07/2014 by which the authorisation granted in favour of the petitioner in respect of a fair price shop has been cancelled.