Andhra Pradesh High Court - Amravati
S. Sreenivasulu Srinivasulu, vs The State Of Andhra Pradesh, on 6 January, 2021
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE ADMISSION) oo ete
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI. ~~ -
(SPECIAL ORIGINAL JURISDICTION) pone
WEDNESDAY, THE SIXTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION NO: 166 OF 2021
Between: .
S. Sreenivasulu @ Srinivasulu, S/o.late S. Sreeramulu, age+45 years, Ex.Dealer
of F.P. Shop No. 1033019, R/o. D.No. 8-98, D.S.P. Street, Chinthaparthy Village,
Valmikipuram Mandal, Chittoor District.
.. Petitioner
. AND . .
1. The State of Andhra Pradesh, Represented by its Principal Secretary, Food and
Civil Supplies Department, Secretariat, Velagapudi at Amaravathi, Guntur
District.
The District Collector, (Civil Supplies Wing), Chittoor District, Chittoor.
The Joint Collector (Civil Supplies), Chittoor District, Chittoor.
The Revenue Divisional Officer, (Civil Supplies) Madanapalle, Chittoor District.
The District Supply Officer (CS), Chittoor District, Chittoor.
The Tahsildar (Civil Supplies), Valmikipuram Mandal, Chittoor District.
The Civil Supplies/Deputy Tahsildar, Valmikipuram Mandal, Chittoor District.
...Respondents
NOORWN
WHEREAS the Petitioner above named through his Advocate Sri Y N
Anjaneyacharyulu presented this Petition under Article 226 of the Constitution of India
praying that in the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue a Writ of Mandamus, or other appropriate writ, order or
direction, declaring the proceedings No.C1/48/2020, dated 24.09.2020 issued by the
3rd Respondent herein canceling the Petitioner's authorization for the Fair Price Shop
No. 1033019, Chinthaparthy Village, Valmikipuram Mandal, Chittoor District without
supplying the Opening balance, without filing the separate report for initiating the
disciplinary action under Clause 20(i) of Control Order, and without following the
fundamental ingredients of an enquiry, without giving reasons as illegal, arbitrary,
Violative of Articles 14 and 21 of the Constitution of India, violative of a Principles of
Natural Justice and contrary to the provisions of the Andhra Pradesh State Targeted
Public Distribution System Control Order 2018 and against the CCS Memo
No.21/100/2015-AD.1 PP & CCS dated 28.09.2015 issued by the Civil Supplies
Department and against the Judgment passed in the case of Smt. B.Manjula Vs. District
Collector, Civil Supplies, Karnool and others and consequently set-aside the
proceedings No.C 1/48/2020, dated 24.09.2020 by directing the Respondents herein to
permit the Petitioner to lift and distribute the essential commodities through Fair Price
Shop No. 1033019, Chinthaparthy Village, Valmikipuram Mandal, Chittoor District.
AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri Y N Anjaneyacharyulu, Advocate for the
Petitioner and of GP for Civil Supplies for respondents, directed issue of notice to the
Respondents herein to show cause as to why this WRIT PETITION should not be
admitted.
You viz:
1. The Principal Sécretary, Food and Civil Supplies Department, State of Andhra
Pradesh, Secretariat, Velagapudi at Amaravathi, Guntur District.
The District Collector, (Civil Supplies Wing), Chittoor District, Chittoor.
The Joint Collector (Civil Supplies), Chittoor District, Chittoor.
The Revenue Divisional Officer, (Civil Supplies) Madanapalle, Chittoor District.
The District Supply Officer (CS), Chittoor District, Chittoor.
The Tahsildar (Civil Supplies), Valmikipuram Mandal, Chittoor District.
The Civil Supplies/Deputy Tahsildar, Valmikipuram Mandal, Chittoor District.
NOaRWN
Are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted.
IA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the proceedings No.C1/48/2020, dated 24.09.2020 issued by the 3 Respondent herein
by directing the Respondents herein to permit the Petitioner to lift and distribute the
essential commodities through Fair Price Shop No.1033019, Chinthaparthy Village,
Valmikipuram Mandal, Chittoor District, pending disposal of WP No.166 of 2021, on the
file of the High Court.
The Court made the following:
ORDER:
"Notice before admission. . .
Learned Government Pleader for Civil Supplies seeks time to file counter
affidavit.
List after Pongal Vacation 2021."
SD/- G Srinivas Reddy
ASSISTANT REGISTRAR
TRUE COPY// hh)
For ASSISTANT REGISTRAR
_ The Principal Secretary, Food and Civil Supplies Department, State of Andhra
Pradesh, Secretariat, Velagapudi at Amaravathi, Guntur District.
The District Collector, (Civil Supplies Wing), Chittoor District, Chittoor.
The Joint Collector (Civil Supplies), Chittoor District, Chittoor.
The Revenue Divisional Officer, (Civil Supplies) Madanapalle, Chittoor District.
The District Supply Officer (CS), Chittoor District, Chittoor.
The Tahsildar (Civil Supplies), Valmikipuram Mandal, Chittoor District.
The Civil Supplies/Deputy Tahsildar, Valmikipuram Mandai, Chittoor District.
(1 to 7 by RPAD- along with a copy of petition and Affidavit)
8. One CC to Sri. Y N Anjaneyacharyulu, Advocate [OPUC]
9. Two CCs to GP for Civil Supplies, High Court of Andhra Pradesh. [OUT]
10.One spare copy.
MSB
To,
--_
NOaARWN
HIGH COURT
KVL,J
DATED:06/01/2021
ORDER
LIST AFTER PONGAL VACATION 2021
NOTICE BEFORE ADMISSION
WP.No.166 of 2021
1B anon
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