Andhra Pradesh High Court - Amravati
K Venkateswarlu vs The State Of Andhra Pradesh on 10 November, 2023
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO
WRIT APPEAL No.929 of 2025
K. Venkateswarlu, S/o. K. Nagi Reddy,
Aged 55 years, Occ : Fair Price Shop Dealer,
Shop No.132508e8, R/o.House No.5/178/A,
Molagavalli Village, Alur Mandal,
Kurnool District, Andhra Pradesh State.
... Appellant
Versus
The State of Andhra Pradesh,
Represented by its Principal Secretary,
Food and Civil Supplies Department,
Secretariat Buildings, Velagapudi,
Amaravathi,Guntur District and 3 others.
...kespondents
Counsel for the appellant : Mr. A. V. Kondaiah
Counsel for the respondents : Government Pleader for Civil
Supplies
Dt.:10.11.2023
The petitioner challenges the judgment and order, dated
28.08.2023, passed in W.P. No.26391 of 2021.
2. The petitioner had filed the petition challenging the order of
cancellation of his fair price shop dealership on the ground that the
HCJ & RRR, J
W.A. No.929 of 20285
authorisation was forged and resorted to fraud. An appeal appears
to have been preferred by the petitioner before the appellate
authority, which came to be rejected vide order, dated 17.04.2021,
by the Revenue Divisional Officer - respondent No.3 in the writ
petition. The appeal preferred before the District Collector -
respondent No.2 was also rejected vide order, dated 08.09.2021.
The matter finally came up before the writ Court when a direction
was issued to the District Collector to investigate into the matter
and submit a report.
3. The District Collector, Kurnool submitted a report on
25.07.2025 after going through the written submission of the
petitioner. The report indicates that the authorisation relied upon
by the petitioner, which is stated to have contained the signatures
of the competent officer - Sri B. Ch. Obulesu, were forged inasmuch
as the said officer i.e., Sri B. Ch. Obulesu, in his statement, had
clearly stated that the signatures were not his and more so, he was
not even posted at Adoni but was working in Penukonda in
Anantapur District. In those circumstances, the writ Court, having
been satisfied that the authorisation relied upon by the petitioner
was not genuine and actually resorted to fraud and forgery,
dismissed the writ petition.
HCJ & RRR, J
W.A. No.929 of 20285
4. We have heard the learned counsel for the parties. We find no
merit in the present Letters Patent Appeal. The views expressed by
the writ Court based upon the material on record are perfectly legal
and suffers from no illegality or perversity.
5. The appeal is, accordingly, dismissed. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J
AMD
HCJ & RRR, J
W.A. No.929 of 20285
HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO
WRIT APPEAL No.989 of 20235
Dt:10.11.20235
AMD
