In a recent case, a writ petition was filed questioning the action of respondents is not allotting the essential commodities to the petitioners who runs a Fair Price Shop for distribution to the cardholders during subsistence of authorization pertaining to the shop as illegal and arbitrary.
Factual Background
The petitioner was appointed as permanent dealer for the subject shop. The Deputy Tehsildar and other officers inspected the shop and did not find any variations but seized the available stock as there was shortage of quantities of sugar, rice, dal etc. A show- cause notice was issued to the petitioner to which he replied but did not receive any communication from the respondents. However the respondents did not supply essential commodities to the petitioner even though the authorization of the petitioner was neither suspended nor cancelled.
Observation of the Court
The Court directed the respondents to supply the essential commodities to the petitioner’s fair price shop as long as the authorization was subsisting. However, the Court also noted that this order would not preclude the respondents from conducting enquiry against the petitioner in accordance with law.
Case Details
Before: Andhra Pradesh High Court
Case Title: Kommineni Venkateswara Rao v. The State of Andhra Pradesh
Coram: Hon’ble Justice Kongra Vijaya Lakshmi
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