P.Sowbhagya Lakshmi vs State Of Andhra Pradesh
2021 Latest Caselaw 1862 AP

  HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

           WRIT PETITION No.20073 of 2020
ORDER:

Heard the learned Counsel for the petitioner and the

learned Government Pleader for Civil Supplies. At their

request, the Writ Petition is being disposed of at the

admission stage.

The inaction of respondent Nos.2 & 3, in supplying

essential commodities to the fair price shop held by the

petitioner, is questioned in the Writ Petition as being

illegal and arbitrary.

Petitioner was appointed as dealer of F.P.Shop

No.1256003, Kodipalli Village, Lepakshi Mandal,

Ananthapuram District. Her grievance is that, without

making any allegation and without issuing any show

cause notice, respondents are not releasing the essential

commodities. Hence the Writ Petition.

Learned Counsel for the petitioner submits that the

respondents cannot deny supply of essential commodities

to the petitioner when her authorization subsists and

relies on the judgment of this Court in W.P.No.19401 of

2019 dated 05.12.2019, wherein the respondent -

authorities were directed to release the essential

commodities to the petitioner relying upon the judgment

in Oleti Tirupathamma v. District Supply Officer

(City) Visakhapatnam1.

When the matter came up 'for admission' on

03.11.2020, this Court passed an interim order to allow

the petitioner to run F.P.Shop No.1256003, Kodipalli

Village, Lepakshi Mandal, Ananthapuram District, for

supplying essential commodities until further orders.

Following the law declared in Oleti

Tirupathamma1, if the authorization of the petitioner

subsists as on date, the respondents are directed to

supply essential commodities to the petitioner.

The Writ Petition is, accordingly, disposed of. No

order as to costs.

Miscellaneous petitions pending, if any, shall also

stand disposed of.

________________________________ KONGARA VIJAYA LAKSHMI, J Date: 20.03.2021 usd

2002(1) ALD 577