The State Of Andhra Pradesh vs Latha Mahila Shakthi Sangham
2021 Latest Caselaw 3055 AP

     IN THE HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

      HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF
                          JUSTICE
                             &
          HON'BLE MR. JUSTICE NINALA JAYASURYA

                      WRIT APPEAL No. 464 of 2021
                   (Taken up through video conferencing)

State of Andhra Pradesh, rep. by its
Principal Secretary, Civil Supplies
Department, Secretariat, Velagapudi,
Guntur District and others                                  .... Appellants

Versus

Latha Mahila Shakthi Sangham, rep. by its
President, Nedurubada Village, Rayavaram
Mandal, E.G.Dt., and another                                .... Respondents

Counsel for the appellants : Ms. V. Sujatha Government Pleader for Civil Supplies

Counsel for respondent No.1 : Mr. M.M.M. Srinivasa Rao

Counsel for respondent No.2 : Mr. P.V.S.A. Rama Murthy

ORAL JUDGMENT Dt.16.08.2021

(Per Arup Kumar Goswami, CJ)

Heard Ms. V. Sujatha, learned Government Pleader for Civil

Supplies appearing for the appellants.

2. This writ appeal is presented against the order dated 25.02.2021

passed by the learned single Judge in W.P.No.4566 of 2021 granting an

interim order to the writ petitioner (1st respondent herein).

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3. The writ petitioner was appointed as a temporary dealer, as the

authorisation of the 7th respondent (2nd respondent herein) was cancelled by

the 4th respondent (4th appellant herein) by an order dated 22.05.2020.

Challenging the said order, the 7th respondent filed writ petition being

W.P.No.10094 of 2020 and on 24.06.2020 an interim order was passed

therein directing the respondents (appellants herein) to consider her

representations. Subsequent thereto, an order dated 05.02.2021 (wrongly

typed as 05.02.2020 but signed on 05.02.2021) was passed by the 4th

respondent restoring the authorisation of the 7th respondent. The learned

single Judge suspended the operation of the aforesaid order as the said order

was passed on the ground of benefit of doubt and also directed that

W.P.No.10094 of 2020 be tagged on to W.P.No.4566 of 2021.

4. On due consideration, we find no case is made out for interference

with the interim order under challenge.

5. Accordingly, the writ appeal is dismissed. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J CBS

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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.464 of 2021

16th day of August, 2021 CBS