Rajashekhar vs The Deputy Commissioner
2026 Latest Caselaw 2710 Kant

Citation : 2026 Latest Caselaw 2710 Kant
Judgement Date : 26 March, 2026

[Cites 2, Cited by 0]

Karnataka High Court

Rajashekhar vs The Deputy Commissioner on 26 March, 2026

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

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                                                          WP No. 201276 of 2026


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                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 26TH DAY OF MARCH, 2026

                                               BEFORE
                           THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                             WRIT PETITION NO. 201276 OF 2026 (GM-EC)


                      BETWEEN:

                      RAJASHEKHAR
                      S/O G. DODDAPPA,
                      AGED ABOUT 44 YEARS,
                      OCC: FAIR PRICE SHOP NO.6 DEALER,
                       R/O TURAVIHAL,
                      TQ. SINDHANOOR,
                      DIST. RAICHUR-584132.

                                                                   ...PETITIONER
                      (BY SRI. BASAVARAJ R. MATH, ADVOCATE)

                      AND:
Digitally signed by
NIJAMUDDIN
JAMKHANDI             1.   THE DEPUTY COMMISSIONER,
Location: HIGH             FOOD AND CIVIL SUPPLIES,
COURT OF
KARNATAKA                  RAICHUR- 584101.

                      2.   THE DEPUTY DIRECTOR
                           OF FOOD AND CIVIL SUPPLIES,
                           RAICHUR DISTRICT,
                           RAICHUR- 584101.

                      3.   THE TAHASILDAR,
                           SIDHANUR TALUK,
                           SIDNHANUR-584128.

                      4.   THE FOOD SHERISTEDAR,
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                                          WP No. 201276 of 2026


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    TAHASILDAR OFFICE,
    SINDHANUR- 584128.

                                                  ...RESPONDENTS

(BY SRI SHESHADRI JAISHANKAR M., AGA FOR R1 TO R4)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
ISSUE A WRIT IN THE NATURE OF CERTIORARI TO QUASH THE
IMPUGNED    ORDER    ¸ÀASÉå:DºÁgÀ/£Áå¨ÉCA/¹Dgï-71/2025-26 DATED
16.03.2026 AT ANNEXURE-H PASSED BY THE RESPODNENT
NO.2. B) PASS SUCH OTHER ORDERS OR DIRECTIONS AS THIS
HONOURABLE COURT DEEMS JUST AND PROPER UNDER THE
FACTS AND CIRCUMSTANCES OF THE CASE AND ALLOW THIS
WRIT PETITION.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY


                          ORAL ORDER

1. This writ petition under Articles 226 & 227 of the

Constitution of India is filed seeking for the following reliefs:

(i) Issue a writ in the nature of Certiorari to quash the impugned order ¸ÀASÉå:DºÁgÀ/£Áå¨ÉCA/¹Dgï-71/2025-

26 dated 16.03.2026 at Annexure-H passed by the

Respondent No.2.

(ii) Pass such other orders or directions as this Hon'ble Court deems just and proper under the facts

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and circumstances of the case and allow this writ petition, in the interest of justice.

2. Heard the learned counsel for the parties.

3. The petitioner is authorized to run a fair price

shop in Shop No.6 at Turavihal village, Tq. Sindhanur,

district Raichur. On the allegation that, the excess food

grains were stocked n the fair price shop of the petitioner,

the impugned order at Annexure-H is passed by the

respondent No.2 herein, suspending the licence/authorization

of the petitioner to run the fair price shop pending enquiry as

provided under Rule 12(2) of the Karnataka Essential

Commodities (Public Distribution System) Control Order,

2016. Assailing the said order at Annexure-H, dated

16.03.2016, the petitioner is before this Court.

4. Rule 17 of the Karnataka Essential Commodities

(Public Distribution System) Control Order, 2016, provides

for filing an appeal as against the order at Annexure-H.

5. Under similar circumstances, this Court in

W.P.No.201116/2025 disposed of on 22.04.2025 has

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relegated the party to file an appeal before the competent

authority and in the meanwhile, for a limited period, the

order of suspension was stayed.

6. Under the circumstances, I am of the opinion

that, this writ petition is required to be disposed of in terms

of the order passed by the co-ordinate Bench of this Court in

W.P.No.201116/2025, disposed of on 22.04.2025.

7. Accordingly, the following:

ORDER

(i) The writ petition is disposed of with

liberty to the petitioner to approach the appellate

authority assailing the impugned order at

Annexure-H;

(ii) Operation of the impugned order at

Annexure-H issued by respondent No.2 dated

16.03.2026 stands suspended for a period of four

weeks from today;

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(iii) On submission of the appeal, the

appellate authority shall decide the appeal on

merits without being influenced by any of the

observations that are made by this Court in this

order;

(iv) Pending I.A.No.1/2026 does not survive

for consideration, accordingly the same is

dismissed.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE