Andhra Pradesh High Court - Amravati
M. Saradamma, vs The State Of Andhra Pradesh on 4 November, 2024
HIGH COURT OF ANDHRA PRADESH
73
MAIN CASE NO: WP No.12751 of 2018
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
04.11.2024 BSB, J
Ms A.V.Sai Harshitha, learned counsel
representing the counsel for the petitioner requested
time.
Already enough number of adjournments were
given and the matter is posted under the caption „for
dismissal‟.
The learned Assistant Government Pleader
placed on record written instructions of Tahasildar,
Adoni vide Rc.A.757/2024 dated 14.10.2024. It reveals
that the petitioner filed W.P.No.19677 of 2018
questioning the very same proceedings which are
challenged in the present petition. W.P.No.19677 of
2018 was disposed of on 10.05.2023 with the following
order:
"8. Considering the above submissions and in
view of the observations made in B.Manjula's case
[cited supra], the impugned order of the 3rd respondent,
dated 07.02.2018 is not only contrary to the provisions
of the Control Order, 2018 but also contrary to the ratio
laid down by this Court in the above said judgment. In
the said circumstances, the impugned proceedings
dated 07.02.2018 and the consequential order passed
by the 2nd respondent dated 06.06.2018 are set aside;
the respondents are directed to continue the petitioner
as Dealer in respect of subject Fair Price Shop.
However, liberty is given to the respondents to conduct
enquiry and take appropriate action in the matter.
9. With the above directions, this Writ Petition is
disposed of. No costs."
In compliance of it, the Sub-Collector, Adoni
passed the following proceedings, as per the written
instructions:
"I have gone through the explanation of the
F.P.Dealer Shop No.1323006 a notice has been issued
to Smt.Sharadamma W/o Hanumanthu of Dibbanakal
Village on 28.06.2023 and directed the F.P.Shop
Dealer to submit her explanation accordingly the
F.P.Dealer submitted her explanation on 04.07.2023
and found that the charges framed against the
F.P.Shop Dealer are not grave in nature hence,
Rs.15,000/- (Rupees fifteen thousand only) fine is
imposed as penalty, with a serious warning not to
repeat this type of mistakes in future, under Head of
Account "Major Head 1456- Civil Supplies Minor Head-
800-other Receipts and Sub Head -81-other items" and
submit original Chalan to this office.
Further, the Tahsildar, Adoni is hereby directed to
allot Essential Commodities to Smt Sharadamma W/o
Hanumanthu, F.P.Shop Dealer, F.P.Shop No.1323006
of Dibbanakal village of Adoni Mandal on production of
Trade Deposit of Rs.25,000/- if not paid already."
As per the written instructions, the dealer
remitted the fine amount of Rs.15,000/- vide CFMS
transaction ID No.7009253722023 dated 24.07.2023
through SBI, Adoni and thereafter the dealer was
allotted essential commodities from 19.07.2023 till date
and the petitioner is presently working as dealer
continuously. Under these circumstances, the writ
petition becomes infructuous.
Since the learned counsel requested time to seek
instructions on the written instructions above noted,
post on 11.11.2024, as a last chance.
Delete from the caption „for dismissal‟ and post
under the caption „for orders‟.
_________________
B.S.BHANUMATHI,J
PNV
