Muppalla Kotaiah Choudary vs The State Of Andhra Pradesh
2021 Latest Caselaw 4186 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

Main Case: Writ Petition No.179 of 2020

PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE 9 22.10.2021 KVL, J

Learned counsel for the petitioner contends that the final order cancelling the authorization dated 26.12.2019 refers to the report of the CSDT, Vinukonda dated 23.07.2019 and the show cause notice dated 07.08.2019, but the said two reports were not served on the petitioner. He further contends that the show cause notice dated 14.08.2019 was served on the petitioner, was not referred to in the impugned order dated 26.12.2019 and the report of the CSDT, Narasaraopet dated 02.08.2019 was referred to in the show cause notice but the said report of the CSDT, Narasaraopet dated 02.08.2019 was not served on the petitioner and it was also not referred to in the impugned order and hence, he alleges that there is total non-application of mind before passing the impugned order. He relies upon the judgment of a Division Bench of this Court in 'M.Kalyani vs. District Collector1'.

Learned Assistant Government Pleader seeks time to file counter-affidavit.

List the matter on 01.11.2021.

______ KVL, J

AMD/BSS

2006(5) ALD 796