Bareddy Siva Lakshmi vs The State Of Ap
2023 Latest Caselaw 1646 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.6438 of 2023

                            PROCEEDING SHEET

Sl.
                                             ORDER

No      DATE

      23.03.2023   DR, J

                           The   present       Writ     Petition    is    filed

questioning the impugned order of the 2nd

respondent dated 01.02.2023.

Learned counsel for the petitioner has

submitted that based on the report of the

Deputy Tahsildar(C.S), the impugned orders

are passed by the 2nd respondent suspending

the dealership of the petitioner which is

contrary to the Rule 8(4) of A.P State Targeted

Public Distribution System(Control) Order 2018

and also the observations made by this Court

in W.P.No.500 of 2020.

Despite granting time, the learned

counsel for the respondents could not able to

place any instructions in the matter.

Considering the submissions of the

learned counsel for the petitioner and on

perusal of the orders of this Court in the above

said Judgment, the impugned order

dated 01.02.2023 of the 2nd respondent is

suspended as the same is contrary to the

provisions of Rule 8(4) of Control Order, 2018.

Post after four(4) weeks.

_________ DR, J TM