Andhra Pradesh High Court - Amravati
Mahalakshmi Shg vs B on 1 December, 2025
APHC010960092018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3333]
(Special Original Jurisdiction)
TUESDAY,THE EIGHTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE V.SUJATHA
WRIT PETITION Nos.46346 of 2018 and 1268, 2404, 1218, 1269, 1872, 27,
1251, 5592 and 4068 of 2025
W.P.No.46346 of 2018
Between:
1. MAHALAKSHMI SHG, ATHIKUPPAM VILLAGE AND POST,
RAMAKUPPAM MANDAL, CHITTOOR DISTRICT, ANDHRA
PRADESH STATE, REP.BY ITS MEMBER SMT. PADMAVATHI, W/O.
Y. RAMALINGA REDDY, AGED ABOUT 49 YEARS.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS SECRETARY,
CONSUMER AFFAIRS, FOOD AND CIVIL SUPPLIES (CS.I)
DEPARTMENT, SECREETARIAT BUILDINGS, VELAGAPUDI,
GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR CS, CHITTOOR DISTRICT AT
CHITTOOR.
3. THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
MADANAPALLI, CHITTOOR DISTRICT.
4. THE TAHSILDAR, KUPPAM MANDAL, CHITTOOR DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, Order or direction more particularly one in the nature
2
of Writ of Mandamus, declaring the action of the 2nd respondent issuing
Notification in Roc.C1/367/2018, Dt. 05.12.2018 for filling up the FP Shop
Dealer under BC-B(Women) Category without following the rule of reservation
for shop No.19 of Maneendram Village, Ramakuppam Mandal, Chittoor
District is illegal arbitrary and violation of principles of natural justice and
consequently set aside the same, and pass
IA NO: 1 OF 2018
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the Notification Roc.C1/367/2018, Dt. 05.12.2018 issued by the 2nd
respondent by permitting the petitioner to distribute the Essential Commodities
to the card holders of the petitioner FP Shop No. 19 of Maneendram Village,
Ramakuppam Mandal, Chittoor District, pending disposal of the Writ Petition,
and pass
Counsel for the Petitioner:
1. K SRINIVAS
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES (AP)
W.P.No.1268 of 2025
Between:
1. SIVA SAI MAHILA SHAKTI SANGAM, REP. BY ITS PRESIDENT SMT.
PEPAKAYALA SATYANARAYANAMMA, W/O. GOURI BHIMESWARA
RAO, AGED ABOUT 47 YEARS, OCC. TEMPORARY FPS DEALER
FPS NO.0436024 R/O. 5-35, MAIN ROAD, CHINNA MAMIDADA
VILLAGE (KURADA SACHIVALYAM), KARAPA MANDAL, KAKINADA
DISTRICT, ERSTWHILE EAST GODAVARI DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CONSUMER AFFAIRS AND CIVIL SUPPLIES
DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATI GUNTUR DISTRICT
3
2. THE COMMISSIONER CIVIL SUPPLIES, AP STATE CIVIL SUPPLIES
CORPORATION LTD. D.NO. 10152/1, CIVIL SUPPLIES BHAVAN,
3RD FLOOR, SRI SAI TOWERS, BESIDES SIRIS COMPANY
VIJAYAWADA-520007, NTR DISTRICT
3. THE DISTRICT COLLECTOR, KAKINADA DISTRICT, KAKINADA,
KAKINADA DISTRICT.
4. THE JOINT COLLECTOR, KAKINADA DISTRICT KAKINADA,
KAKINADA DISTRICT.
5. THE REVENUE DIVISIONAL OFFICER, KAKINADA DIVISION,
KAKINADA DISTRICT.
6. THE TAHSILDAR, KARAPA MANDAL, KAKINADA DISTRICT
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ order or direction more particularly in the
nature of Writ of Mandamus declaring the action of the respondents more
particularly the 5th Respondent in issuing notification vide Ref. No.
D/483/Karapa/0436024/2024 dated 01-01-2025 for appointment of
permanent dealers in respect of Shop No.0436024 situated at China
Mamidada village of Karapa Mandal of Kakinada District is contrary to the GO
Ms.No.4 dated 28-02-2014 and GO.Ms.No.32 dated 03-12- 2018 without
issuing prior notice without following procedure and without following roster
points contrary to GO.Ms.77 dated 02-08-2023 despite representations dated
10-10-2024 and 14-10-2024 as illegal, arbitrary. Capricious, colorable
exercise of power, violative of principles of natural justice, contrary to the law
laid down by Full Bench of this Hon'ble Court reported in M. Vanaja Vs. B.
Balaseshanna and others, 2007 (4) ALD 388 (FB), apart from violation of
Article 14, 16, 19 and 21 and 350 of Constitution of India and set aside the
notification dated 01-01-2025 forthwith in the interest of justice, consequently,
continue the petitioner as dealer to the FPS No.0436024 by supplying
commodities as usual forthwith in the interest of justice and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to stay of all further proceedings in pursuant to the notifications vide
4
Ref. No. D/483/Karapa/0436024/2024 dated 01-01-2025 for appointment of
permanent dealers in respect of Shop No.0436024 situated at China
Mamidada Village of Karapa Mandal of Kakinada District including
examination going to be held on 19-01-2025 pending consideration of the
above Writ Petition by continue the petitioner as FPS dealer as usual by
supplying commodities in the interest of justice and pass
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
receive documents (1) copy of receipt dated 15-09-83 (2) copy of
Authorization of FP Shop, China Mamidada vide 11/KSP/89 dated Nil- 09-89;
(3) copy of Authorization No.24/Karapa/2009 dated 12-06-2009; (4) copy of
caste certificate dated 19-04-2018 and (5) copy of Family Member certificate
dated 07-08-2021 as Ex. P.12 to 16 to compete adjudication of above writ
petition in the interest of justice and pass
Counsel for the Petitioner:
1. RAMA MURTY P V S A
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.2404 of 2025
Between:
1. KALPANA MAHILA SAKTHI SANGHAM, REP.BY ITS THOTE LALITHA
W/O SUDHAKAR AGE- 38 YEARS, OCC- FP SHOP DEALER FOR
SHOP NO.0458011, CHINTALA MORI VILLAGE, MALKIPURAM
MANDAL AMALAPURAM REVENUE DIVISION, KONASEEMA DIST.
2. LAKSHMI SAI GANESWARA DWACRA GROUP, REP.BY ITS
PRESIDENT SMT.M.VENKATA PARAVATHI W/O RAMACHANDRA
RAO, AGE- 50 YEARS, OCC- FP SHOP DEALER FOR SHOP
NO.0458006, RAMARAJULANKA VILLAGE, MALKIPURAM MANDAL
AMALAPURAM REVENUE DIVISION, KONASEEMA DIST.
3. CHANDRA MAHILA SEKTHI SANGAM, REP.BY ITS SMT.S.LEEL
MADHAVI APARNA W/O VEERA VENKATA SATYA VARA PRASAD
AGE- 27 YEARS, OCC- FP SHOP DEALER FOR SHOP NO.0458022,
5
IRUSUMANDA VILLAGE, MALKIPURAM MANDAL, KONASEEM
DIST.
4. SRI PADMA SELF HELP GROUP, REP.BY ITS PRESIDENT
SMT.N.PADMAVATHI W/O THAMMA RAO, AGE- 54 YEARS, OCC-
FP SHOP DEALER OF SHOP NO.0453033, BHIMANAPALLI
VILLAGE, UPPALAGUPTAM MANDAL, KONASEEMA DIST.
...PETITIONER(S)
AND
1. STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
SECRETARY CIVIL SUPPLIES DEPARTMENT, SECRETARIAT,
VELAGAPUDI, GUNTUR DIST.
2. THE DISTRICT COLLECTOR, KONASEEMA DIST., AT
AMALAPURAM.
3. THE COLLECTOR CS, KONASEEMA DIST., AT AMALAPURAM.
4. THE REVENUE DIVISIONAL OFFICER, AMALAPURAM DIVISION,
KONASEEMA DIST.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ direction preferably writ of mandamus declaring the
Notifications issued by the 4th respondent vide Rf.A/06/2025 dt-03-01-2025
Rf.A/06/2025 dt 03-01-2025 - Rf.A/06/2025 dt-03-01-2025 and Rf.A/11/2025
dt-3-1-2025 for appointment of permanent dealers for FP Shops in respect of
Shop Nos.0458011 0458006 0458022 and 0453033 located at Amalapuram
Revenue Division of Konaseema Dist., instead of regularizing the petitioners
existing dealership without following the roster fixed in G.O.Ms.No.77 General
Administration (Services- D) Department dt- 2-8-2023 is illegal, arbitrary, and
volatile of principles of natural justice and consequently set aside notification
dt-03-01-2025 (to the extent of present shops are concerned) and further
direct the respondents to continue the petitioners as fair price shop dealers
for their respective shops as permanent dealers by regularizing the
petitioners authorization and pass
IA NO: 1 OF 2025
6
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
may be pleased to Direct the 4th respondent not to finalize the selection
process in respect of Shop Nos.0458011, 0458006; 0458022 & 0453033
located at Amalapuram Revenue Division of Konaseema Dist., pending
disposal of the writ petition.
Counsel for the Petitioner(S):
1. M M M SRINIVASA RAO
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.1218 of 2025
Between:
1. SRIDEVI MAHILA SWASHAKTI SANGAM, REP. BY ITS MEMBER,
SMT. TELIKOTI SRIDEVI, W/O. T. TRIMURTHULU, AGED ABOUT 43
YEARS, OCC. TEMPORARY FPS DEALER FPS N0.0483056 R/O.
62-10-44/1, MUTHA NAGAR, GOVT. SCHOOL BACKSIDE,
KAKINADA URBAN, KAKINADA MANDAL, KAKIANDA-533002,
KAKINADA DISTRICT, ERSTWHILE EAST GODAVARI DISTRICT.
2. M/S. KARUNAMAYUDU MAHILA SHAKTI SANGAM,, REP. BY ITS
PRESIDENT, SMT. ANUMANCHIPALLI VISWESWARI, W/O. A.
GOWRI SANKAR VARA PARASAD, AGED ABOUT 48 YEARS OCC.
TEMPORARY FPS DEALER FPS N0.0435041 R/O. 9-100, MAIN
ROAD, PEDAPUDI -533006, PEDAPUDI MANDAL, KAKINADA
DISTRICT, ERSTWHILE EAST GODAVARI DISTRICT.
3. M/S. VIGNESHWARA MAHILA SHAKTI SANGAM @ VIGNESHWARA
MSS,, REP. BY ITS PRESIDENT, SMT. DEVINEEDI SATYASRI, W/O.
D. SRINIVAS, AGED ABOUT 24 YEARS, OCC.TEMPORARY FPS
DEALER FPS N0.0435014 R/O. 4-137, THURUPU PETA, PEDDADA
VILLAGE, PEDAPUDI MANDAL, KAKINADA DISTRICT, ERSTWHILE
EAST GODAVARI DISTRICT.
4. PUPPALA VEERA VENKATA NAVEEN,, S/O. SITHAPATHI RAO,
AGED ABOUT 32 YEARS, OCC. TEMPORARY FPS DEALER FPS
N0.0483103 R/O. 52-4-23/A, MAHALAKSHMI NAGAR,
JAGANAICKPUR, NEAR RAMALAYAM STREET, KAKIANDA,
7
KAKINADA URBAN MANDAL, KAKINADA DISTRICT, ERSTWHILE
EAST GODAVARI DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CONSUMER AFFAIRS AND CIVIL SUPPLIES
DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATI GUNTER DISTRICT
2. THE COMMISSIONER CIVIL SUPPLIES, AP STATE CIVIL SUPPLIES
CORPORATION LTD. D.NO. 10152/1, CIVIL SUPPLIES BHAVAN,
3RD FLOOR, SRI SAI TOWERS, BESIDES SIRIS COMPANY,
VIJAYAWADA-520007, NTR DISTRICT
3. THE DISTRICT COLLECTOR, KAKINADA DISTRICT, KAKINADA,
KAKINADA DISTRICT.
4. THE REVENUE DIVISIONAL OFFICER, KAKINADA DIVISION,
KAKINADA DISTRICT.
5. THE TAHSILDAR, KAKINADA URBAN MANDAL, KAKINADA
DISTRICT
6. THE TAHSILDAR, , PEDAPUDI MANDAL KAKINADA DISTRICT
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ order or direction more particularly in the
nature of Writ of Mandamus declaring the action of the respondents
particularly the 4th Respondent in issuing notification dated 01-01-2025 more
for appointment of permanent dealers in respect of ration shops vide (1) Shop
Nos.0483056 situated at Wards-14,13 of Kakinada Urban Mandal of 1st
petitioner (2) Shop No.0435041 situated at Pedapudi village and Mandal of
2nd petitioner (3) Shop No.0435014 situated at Peddada village of Pedapudi
Mandal of 3rd petitioner and (4) shop No. 0483103 of ward-35 of Kakinada
Urban Mandal of 4th petitioner and all are pertains to of Kakinada Division
and District is contrary to the GO Ms.No.4 dated 28-02-2014 and
GO.Ms.No.32 dated 03-12-2018 without issuing prior notice without following
procedure and without following roster points contrary to GO.Ms.77 dated 02-
8
08-2023 as illegal, arbitrary, Capricious, colorable exercise of power, violative
of principles of natural justice, contrary to the law laid down by Full Bench of
this Honble Court reported in M. Vanaja Vs. B. Balaseshanna and others,
2007 (4) ALD 388 (FB), apart from violation of Article 14, 16, 19 and 21 of
Constitution of India and set aside the notification DATED 01-01-2025
forthwith in the interest of justice, consequently, continue the petitioners as
dealer to the FPS No.0483056, 0435041, 0435014 and 0483103 respectively
by supplying commodities as usual forthwith in the interest of justice and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
stay of all further proceedings in pursuant to the notifications dated 01-01-
2025 by way of paper publication for appointment of permanent dealers in
respect of Shop No. 0483056, 0435041, 0435014 and 0483103 respectively
situated at Wards-14,13 of Kakinada Urban, Peddapudi village and Mandal,
Peddada village and ward 35 Kakinada Urban Mandal of Kakinada District of
the petitioners 1 to 4 respectively under control of 4th respondent including
examination going to be held on 19-01-2025 pending consideration of the
above Writ Petition by continue the petitioners as FPS dealer as usual by
supplying commodities in the interest of justice and pass
Counsel for the Petitioner(S):
1. RAMA MURTY P V S A
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.1269 of 2025
Between:
1. M/S. MEGHANA MAHILA SHAKTI SANGAM,, REP. BY ITS MEMBER,
SMT. MORTHA MOUNIKA, W/O. SRINU, AGED ABOUT 28 YEARS,
OCC IN-CHARGE FPS DEALER FPS N0.0420044 R/O. 2-128, SC
PETA, PULIMERA, TATIPARTHI VILLAGE, PEDDAPURAM MANDAL,
KAKINADA DISTRICT, ERSTWHILE EAST GODAVARI DISTRICT
2. M/S. SRIDEVI PRASAD MAHILA SHAKTI SANGAM,, REP. BY ITS
PRESIDENT, SMT. VASAMSETTI VARALAKSHMI W/O.
VASAMSETTI GANGA, AGED ABOUT 37 YEARS, OCC.
9
TEMPORARY FPS DEALER FPS NO.0420008 R/O. 15-2-19,
BANGARAMMA GUDI VEEDHI, PEDAAPURAM-533437,
PEDDAPURAM MANDAL, KAKINADA DISTRICT, ERSTWHILE EAST
GODAVARI DISTRICT.
3. M/S. TEJASRI MAHILA SHAKTI SANGAM,, REP. BY ITS MEMBER,
MS.DEVARAKONDA SATY KEERTHI PRIYANKA, D/O. D.
SUDHAKAR, AGED ABOUT 26 YEARS, OCC TEMPORARY FPS
DEALER FPS NO.0420009, R/O. 16-13-14/A, KABADI VEEDHI,
PEDDAPURAM-533437 PEDDAPURAM MANDAL, KAKINADA
DISTRICT, ERSTWHILE EAST GODAVARI DISTRICT.
4. M/S. SAI GEETHA MAHILA SHAKTI SANGAM,, REP. BY ITS
MEMBER, SMT.KATURU RAIJA RANI, W/O. SATTIBABU, AGED
ABOUT 32 YEARS, OCC TEMPORARY FPS DEALER FPS
NO.0420039 R/O. 3-102, SC PETA, DIVILI-533433, PEDDAPURAM
MANDAL, KAKINADA DISTRICT, ERSTWHILE EAST GODAVARI
DISTRICT
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CONSUMER AFFAIRS AND CIVIL SUPPLIES
DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATI GUNTER DISTRICT
2. THE COMMISSIONER CIVIL SUPPLIES, AP STATE CIVIL SUPPLIES
CORPORATION LTD. D.NO. 10152/1, CIVIL SUPPLIES BHAVAN,
3RD FLOOR, SRI SAI TOWERS, BESIDES SIRIS COMPANY
VIJAYAWADA-520007, NTR DISTRICT
3. THE DISTRICT COLLECTOR, KAKINADA DISTRICT, KAKINADA,
KAKINADA DISTRICT.
4. THE REVENUE DIVISIONAL OFFICER, PEDDAPURAM DIVISION,
KAKINADA DISTRICT.
5. THE TAHSILDAR, PEDDAPURAM MANDAL KAKINADA DISTRICTX
...RESPONDENT(S):
10
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ order or direction more particularly in the
nature of Writ of Mandamus declaring the action of the respondents
particularly the Respondent in issuing notification dated 01-01-2025 for
appointment of permanent dealers in respect of ration shops vide (1) Shop
Nos.0420044 situated at Tatiparthi of Peddapuram Mandal of 1ST petitioner
(2) Shop No.0420008 situated at Peddapuram village and Mandal of 2ND
petitioner (3) Shop No.0420009 situated at Peddapuram village and Mandal
of 3RD petitioner and (4) shop No. 0420039 of Divili village of Peddapuram
Mandal of 4TH petitioner and ail are pertains to of Peddapuram Division and
District is contrary to the GO Ms.No.4 dated 28-02-2014 and GO.Ms.No.32
dated 03-12-2018 without following procedure and without following roster
points contrary to GO.Ms.77 dated 02-08-2023 as illegal, arbitrary,
Capricious, colorable exercise of power, violative of principles of natural
justice, contrary to the law laid down by Full Bench of this Honble Court
reported in M. Vanaja Vs. B. Balaseshanna and others, 2007 (4) ALD 388
(FB), apart from violation of Article 14, 16, 19 and 21 of Constitution of India
and set aside the notification dated 01-01-2025 forthwith in the interest of
justice, consequently, continue the petitioners as dealer to the FPS
No.0420044, 0420008, 0420009 and 0420039 respectively by supplying
commodities as usual forthwith in the interest of justice and pass such
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
may be pleased to stay of all further proceedings in pursuant to the
notification dated 01-01- 2025 by way of paper publication as well as
individual notifications dated 01-01-2025 for appointment of permanent
dealers in respect of Shop No. 0420044, 0420008, 0420009 and 0420039
respectively situated at Tatiparthi, Peddapuram Mandal & Town, Peddapuram
Mandal & Town, Divili respectively of Peddapuram Division of Kakinada
District of the petitioners 1 to 4 respectively under control of 4th respondent
including examination going to be held on 19-01-2025 pending consideration
of the above Writ Petition by continue the petitioners as FPS dealer as usual
by supplying commodities in the interest of justice and pass suc
Counsel for the Petitioner(S):
1. RAMA MURTY P V S A
11
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.1872 of 2025
Between:
1. TRIVENI MAHILA SHAKTI SANGAM, REP. BY ITS SECRETARY,
SMT. MOTUKURI RAJYALAXMI, W/O. RAJU, AGED ABOUT 35
YEARS, OCC. TEMPORARY FPS DEALER FPS N0.0410022 R/O. 1-
170, U.JAGNNADHAPURAM, SC PETA, KONTHANGI PO,
PARTHIPADU MANDAL, PEDDAPURAM DIVISION, KAKINADA
DISTRICT, ERSTWHILE EAST GODAVARI DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
CONSUMER AFFAIRS AND CIVIL SUPPLIES DEPARTMENT
SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI GUNTER
DISTRICT
2. THE COMMISSIONER CIVIL SUPPLIES, AP STATE CIVIL SUPPLIES
CORPORATION LTD. D.NO. 10152/1, CIVIL SUPPLIES BHAVAN,
3RD FLOOR, SRI SAI TOWERS, BESIDES SIRIS COMPANY
VIJAYAWADA-520007, NTR DISTRICT
3. THE DISTRICT COLLECTOR, KAKINADA DISTRICT, KAKINADA,
KAKINADA DISTRICT.
4. THE REVENUE DIVISIONAL OFFICER, PEDDAPURAM DIVISION,
KAKINADA DISTRICT.
5. THE TAHSILDAR, PARTHIPADU MANDAL, KAKINADA DISTRICT
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ order or direction more particularly in the
nature of Writ of Mandamus the action of the respondents more particularly
the 4th Respondent in issuing notification vide Ref.
A/303/Parthipadu/041022/2024 dated 01-01-2025 for appointment of
12
permanent dealers in respect of Fair Price shop vide Shop No.0410022
situated at U.Jagnnadhapuram Village, Parthipadu Mandal, Peddapuram
Division, Kakinada District allocating category EWS against the previously SC
category is contrary to the GO Ms.No.4 dated 28-02-2014 and GO.Ms.No.32
dated 03-12-2018 without following procedure and without following roster
points contrary to GO.Ms.77 dated 02-08-2023 despite allowing the written
examination dated 19-01-2025 without considering representation dated 10-
10-2024 as illegal, arbitrary, Capricious, colorable exercise of power, violative
of principles of natural justice, contrary to the law laid down by Full Bench of
this Honble Court reported in M. Vanaja Vs. B. Balaseshanna and others,
2007 (4) ALD 388 (FB), apart from violation of Article 14, 16, 19 and 21 of
Constitution of India and set aside the notification dated 01-1-2025 forthwith
in the interest of justice, consequently, continue the petitioner as dealer to the
FPS No.0410022 by supplying commodities as usual forthwith in the interest
of justice and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
stay of all further proceedings in pursuant to the notification vide ref
A/303/Parthipadu/041022/2024 dated 01-01- 2025 for appointment of
permanent dealers in respect of Shop No. 0410022 of U. Jagannadapuram
Village, Parthipadu Mandal Peddapuram Division of Kakinada District of the
under control of 4'^ respondent including declaration of result of examination
held on 19-01-2025 pending consideration of the above Writ Petition by
continue the petitioners as FPS dealer as usual by supplying commodities in
the interest of justice and pass
Counsel for the Petitioner:
1. RAMA MURTY P V S A
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.27 of 2025
Between:
1. SYED ASMA, W/O SYED CHAN BASHA, AGED ABOUT 34 YEARS,
OCC. FP SHOP DEALER, SHOP. NO. 1149047, R/O. 8-103,
13
EPILAVANKAPALLI, GORLAMUDIVEEDU, RAYACHOTI, KADAPA
NOW ANNAMAYYA DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CONSUMER AFFAIRS AND CIVIL SUPPLIES
DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE COMMISSIONER CIVIL SUPPLIES, AP STATE CIVIL SUPPLIES
CORPORATION LTD, D. NO. 10-152/1, CIVIL SUPPLIES BHAVAN,
FLOOR, SRI SAI TOWERS, BESIDE SIRIS COMPANY, KANURU,
VIJAYAWADA, KRISHNA DISTRICT - 520007.
3. THE REVENU DIVISIONAL OFFICER, RAYACHOTI, KADAPA NOW
ANNAMAYYA DISTRICT.
4. THE TAHSILDAR, RAYACHOTI, KADAPA NOW ANNAMAYYA
DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ of Mandamus or any other appropriate Writ Order or
direction declaring the action of the respondents more particularly the 3rd
respondent in issuing notification vide Ref No. B/1083/RCT/2024 dated
23.12.2024 is illegal, arbitrary and violations of Article 14,19 and 21 and
consequently set aside the same and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased stay all further proceedings issued by the 3rd respondent vide
notification Ref No. B/1083/RCT/2024 dated 23.12.2024 pending disposal of
the above Writ Petition and pass
Counsel for the Petitioner:
1. K SRINIVAS
14
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.1251 of 2025
Between:
1. PACHIMALA PRASANTHI KUMARI, W/O. NARASIMHA RAJU, REP.
BY PAVANI MAHILA SAKTHI SANGAM, AGED ABOUT 36 YEARS,
OCC. FP SHOP DEALER, SHOP. NO.0454054, R/O.2-15,
SAMANASA, EAST GODAVARI NOW B.R AMBEDKAR KONA
SEEMA DISTRICT.
2. BADDE KANAKADURGA, , W/O SRINIVASRAO, REP. BY YAMUNA
SELF HELP GROUP, AGED ABOUT 38 YEARS, OCC. FP SHOP
DEALER, SHOP. NO. 0447028,R/O.D.NO. 1-127/A, Y.KOTHAPALLI,
P. GANNAVARAM, EAST GODAVARI NOW B.R AMBEDKAR KONA
SEEMA DISTRICT.
3. PANDIRI VENKATA LAKSHMI, W/O. PUMA CHANDRA RAO, REP.
BY SRI RAMA MAHILA SAKTHI SANGAM, AGED ABOUT 42
YEARS, OCC. FP SHOP DEALER, SHOP. NO.0447016, R/O. D.NO.
3-12/3, PEDA PEDA, UDUMUDI, EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
4. YARLAGADDA SURYA KUMARI,, W/O. BABU RAO, REP BY
ASWINI MAHILA SAKTHI SANGAM, AGED ABOUT 48 YEARS,
OCC. FP SHOP DEALER, SHOP. NO. 0457015, R/O. D.NO.2-133,
SOMPALLI, RAZOLE, EAST GODAVARI NOW B.R AMBEDKAR
KONA SEEMA DISTRICT.
5. DOMMETI DURGA, W/O D. VENKATA DURGA RAO, REP. BY
ISHWARYA SELF HELP GROUP, AGED ABOUT 37 YEARS, OCC.
FP SHOP DEALER, SHOP. NO.0447038, R/O. D.NO.4-43,
POTHAVARAM, P. GANNAVARAM, EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
6. BEERAKA J V KEEDARESWARAMBA,, W/O. SRINIVASA RAO,
REP.BY CHOWDESWARI DEVI MAHILA SAKTHI SANGAM, AGED
ABOUT 46 YEARS, OCC. FP SHOP DEALER, SHOP. NO.0454033,
R/0.4-171/A, MADAVARISTREET, BANDARULANKA, EAST
GODAVARI NOW B.R AMBEDKAR KONA SEEMA DISTRICT.
15
7. ANGELA JANSI VENKATA LAKSHMI, , W/O. VENKATA
SATYANARAYANA, REP. BY SRI SHIRIDI SAI BABA MAHILA
SAKTHI SANGAM, AGED ABOUT 54 YEARS, OCC. FP SHOP
DEALER, SHOP. NO.0454007, R/O.3-3-88, DHAKSHINAMURTHY
STREET, AMALAPURAM, EAST GODAVARI NOW B.R AMBEDKAR
KONA SEEMA DISTRICT.
8. RAYUDU SURYA KUMARI, , W/O. SURYANARAYANA, REP. BY SRI
SIDDI VINAYAKA MAHILA SAKTHI SANGAM, AGED ABOUT
YEARS, OCC. FP SHOP DEALER, SHOP. NO.0449021, VILASA
VILLAGE, AINAVILLI MANDAL, EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
9. BOKKA DEVI, , W/O. SOMASEKAR, REP. BY SIDDI VINAKAYA
MAHILA SAKTHI SANGAM, AGED ABOUT 34 YEARS, OCC. FP
SHOP DEALER, SHOP. NO.0449036, R/O.4-64,
SANKARAYAGUDEM VILLAGE, AINAVILLI, EAST GODAVARI NOW
B.R AMBEDKAR KONA SEEMA DISTRICT.
10. PAMIDIKONDALA LAKSHMI PRASANNA SUBHASRI,, C/O.
VENKATA NARASIMHA RAO, REP. BY SRINIVASA MAHILA
SAKTHI SANGAM, AGED ABOUT 25 YEARS, OCC. FP SHOP
DEALER, SHOP. NO.0449035, R/O.1-117, KRAPA, AINAVILLI,EAST
GODAVARI NOW B.R AMBEDKAR KONA SEEMA DISTRICT.
11. NAKKA BAGHYALAKSHMI,, W/O. SRINIVASU, REP. BY DEEPA
MAHILA SAKTHI SANGAM, AGED ABOUT 38 YEARS, OCC. FP
SHOP DEALER, SHOP. NO.0449032, R/O.2-74/A, POTILANKA,
SANAPALLILANKA, EAST GODAVARI NOW B.R AMBEDKAR KONA
SEEMA DISTRICT.
12. KADALI VIJAYA MANI,, C/O. HAH KRISHNA, REP. BY SRI
LAVANYA MAHILA SAKTHI SANGAM, AGED ABOUT 29 YEARS,
OCC. FP SHOP DEALER, SHOP. NO.0447027, R/O.1-157, R.
YENUGUPALLI, P. GANNAVARAM EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS EX-OFFICIO
SECRETARY, CONSUMER AFFAIRS AND CIVIL SUPPLIES
16
DEPARTMENT, SECRETARIAT BUILDINGS, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE COMMISSIONER, AP STATE CIVIL SUPPLIES CORPORATION
LTD, D. NO. 10-152/1, CIVIL SUPPLIES BHAVAN, 3RD FLOOR, SRI
SAI TOWERS, BESIDE SIRIS COMPANY, KANURU, VIJAYAWADA,
KRISHNA DISTRICT - 520007.
3. THE DISTRICT COLLECTOR, EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
4. THE REVENUE DIVISIONAL OFFICER, KOTHAPETA DIVISION,
EAST GODAVARI NOW B.R AMBEDKAR KONA SEEMA DISTRICT.
5. THE REVENUE DIVISIONAL OFFICER, AMALAPURAM DIVISION,
EAST GODAVARI NOW B.R AMBEDKAR KONA SEEMA DISTRICT.
6. THE TAHSILDAR, AMALAPURAM MANDAL, EAST GODAVARI NOW
B.R AMBEDKAR KONA SEEMA DISTRICT.
7. THE TAHSILDAR, RAZOLE MANDAL, EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
8. THE TAHSILDAR, P. GANNAVARAM MANDAL, EAST GODAVARI
NOW B.R AMBEDKAR KONA SEEMA DISTRICT.
9. THE TAHSILDAR, AINAPALLI MANDAL, EAST GODAVARI NOW B.R
AMBEDKAR KONA SEEMA DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ of Mandamus or any other appropriate Writ Order or
direction declaring the action of the 4TH respondent in issuing notification
Vide Ref. A/03/2025 dated 03.01.2025 is illegal, arbitrary and violation of
principles of natural justice consequently set aside the same in respect of
petitioners fair price shops and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased stay of all the further proceedings in notification Vide Ref. A/03/2025
17
dated 03.01.2025 in respect of petitioners fair price shops pending disposal of
the above Writ Petition and pass
Counsel for the Petitioner(S):
1. K SRINIVAS
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.5592 of 2025
Between:
1. ATTAR SAHAZANEEN, W/O ATTAR KHADAR BASHA, AGED ABOUT
48 YEARS, F P SHOP DEALER, F P SHOP. NO. 1081013 APPARAO
THOTA, MANDANAPALLE TOWN MANDAL CHITTOOR NOW
ANNAMAYYA DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
CONSUMER AFFAIRS CIVIL SUPPLIES DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR
DISTRICT.
2. THE COMMISSIONER CIVIL SUPPLIES, AP STATE CIVIL SUPPLIES
CORPORATION LTD, D. NO. 10-152/1, CIVIL SUPPLIES BHAVAN,
3RDFLOOR, SRI SAI TOWERS, BESIDE SIRIS COMPANY, KANURU,
VIJAYAWADA, KRISHNA DISTRICT - 520007.
3. THE SUB COLLECTOR, MANDANAPALLE DIVISION CHITTOOR
NOW ANNAMAYYA DISTRICT.
4. THE TAHSILDAR, MANDANAPALLE MANDAL CHITTOOR NOW
ANNAMAYYA DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ of Mandamus or any other appropriate Writ or Order
or direction declaring the action of the respondents more particularly the 3RD
18
respondent in issuing notification vide Ref. No. Cl/1069/2024 dated.
12.12.2024without following rule of reservations per G.O. Ms 77 dated
02.08.2023 is illegal, arbitrary and violations of Article 14, 19 AND 21 and
consequently set aside the of petitioner fair price shop and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased stay all further proceedings issued by the 3RD respondent vide
notification Ref. No. Cl/1069/2024 dated. 12.12.2024 in respect of petitioner
fair price shop pending disposal of the above Writ Petition and pass
Counsel for the Petitioner:
1. K SRINIVAS
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
W.P.No.4068 of 2025
Between:
1. S NAGEENA BEGUM, W/O. S. SHAMEER BASHA AGED ABOUT 43
YEARS, OCC. FP SHOP DEALER, SHOP. NO. 1005009, R/O.
MUBARAK SELF HELP GROUP SIMHAM STREET, B. KOTHAKOTA,
ANNAMAYYA DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
CONSUMER AFFAIRS AND CIVIL SUPPLIES DEPARTMENT
SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR
DISTRICT.
2. AP STATE CIVIL SUPPLIES CORPORATION LTD, D. NO. 10-152/1,
CIVIL SUPPLIES BHAVAN, FLOOR, SRI SAI TOWERS, BESIDE
SIRIS COMPANY, KANURU, VIJAYAWADA, KRISHNA DISTRICT -
520007.
3. THE SUB COLLECTOR, MADANAPALLE DIVISION, CHITTOOR
19
NOW ANNAMAYYA DISTRICT.
4. THE TAHSILDAR, B. KOTHAKOTA MANDAL, CHITTOOR NOW
ANNAMAYYA DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ of Mandamus or any other appropriate Writ or Order
or direction declaring the action of the respondents more particularly the 3rd
respondent in issuing notification vide Ref. No. C1/1013/2024 dated
07.12.2024 without following the rule of reservations per G.O. Ms 77 dated
02.08.2023 is illegal, arbitrary and violations of Article 14, 19 and 21 and
consequently set aside the same in respect of petitioner fair price shop and
pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
stay all further proceedings issued by the 3rd respondent vide notification
Ref. No. Cl/1013/2024 dated 07.12.2024 in respect of petitioner fair price shop
pending disposal of the above Writ Petition and pass
Counsel for the Petitioner:
1. K SRINIVAS
Counsel for the Respondent(S):
1. GP FOR CIVIL SUPPLIES
20
HONOURABLE SMT. JUSTICE V.SUJATHA
WRIT PETITION NOs.46346 of 2018 and 1268, 2404, 1218, 1269, 1872, 27,
1251, 5592 & 4068 of 2025
COMMON ORDER:
Writ Petition No.46346 of 2018 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of the 2nd respondent issuing Notification in Roc.C1/367/2018, Dt.05.12.2018 for filling up the FP Shop Dealer under BC-B(Women) Category without following the rule of reservation for shop No.19 of Maneendram Village, Ramakuppam Mandal, Chittoor District is illegal arbitrary and violation of principles of natural justice and consequently set aside the same."
2. Writ Petition No.1268 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue an appropriate writ order or direction more particularly in the nature of Writ of Mandamus declaring the action of the respondents more particularly the 5th Respondent in issuing notification vide Ref. No. D/483/Karapa/0436024/2024 dated 01-01-2025 for appointment of permanent dealers in respect of Shop No.0436024 situated at China Mamidada village of Karapa Mandal of Kakinada District is contrary to the GO.Ms.No.4 dated 28- 02-2014 and GO.Ms.No.32 dated 03-12-2018 without issuing prior notice without following procedure and without following roster points contrary to GO.Ms.77 dated 02-08-2023 despite representations dated 10-10-2024 and 14-10-2024 as illegal, arbitrary. Capricious, colorable exercise of power, violative of principles of natural justice, contrary to the law laid down by Full Bench of this Hon'ble Court reported in M. Vanaja Vs. B. Balaseshanna and others, 2007 (4) ALD 388 (FB), apart from violation of Article 14, 16, 19 and 21 and 350 of Constitution of India and set aside the notification dated 01-01- 2025 forthwith in the interest of justice, consequently, continue the petitioner as dealer to the FPS No.0436024 by supplying commodities as usual forthwith in the interest of justice..."21
3. Writ Petition No.2404 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue a writ or direction preferably writ of mandamus declaring the Notifications issued by the 4th respondent vide Rf.A/06/2025 dt-03-01-2025; Rf.A/06/2025 dt 03-01-2025; Rf.A/06/2025 dt-03-01-2025 and Rf.A/11/2025 dt-3-1-2025 for appointment of permanent dealers for FP Shops in respect of Shop Nos.0458011; 0458006; 0458022 and 0453033 located at Amalapuram Revenue Division of Konaseema Dist., instead of regularizing the petitioners existing dealership without following the roster fixed in G.O.Ms.No.77 General Administration (Services-D) Department dt-2-8-2023 is illegal, arbitrary, and volatile of principles of natural justice and consequently set aside notification dt-03-01-2025 (to the extent of present shops are concerned) and further direct the respondents to continue the petitioners as fair price shop dealers for their respective shops as permanent dealers by regularizing the petitioners authorization."
4. Writ Petition No.1218 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue an appropriate writ order or direction more particularly in the nature of Writ of Mandamus declaring the action of the respondents particularly the 4th Respondent in issuing notification dated 01-01-2025 more for appointment of permanent dealers in respect of ration shops vide (1) Shop Nos.0483056 situated at Wards-14,13 of Kakinada Urban Mandal of 1st petitioner (2) Shop No.0435041 situated at Pedapudi village and Mandal of 2nd petitioner (3) Shop No.0435014 situated at Peddada village of Pedapudi Mandal of 3rd petitioner and (4) shop No.0483103 of ward-35 of Kakinada Urban Mandal of 4th petitioner and all are pertains to of Kakinada Division and District is contrary to the GO Ms.No.4 dated 28-02-2014 and GO.Ms.No.32 dated 03-12-2018 without issuing prior notice without following procedure and without following roster points contrary to GO.Ms.77 dated 02-08-2023 as illegal, arbitrary, Capricious, colorable exercise of power, violative of principles of natural justice, contrary to the law laid down by Full Bench of this Honble Court reported in M. Vanaja Vs. B. Balaseshanna and 22 others, 2007 (4) ALD 388 (FB), apart from violation of Article 14, 16, 19 and 21 of Constitution of India and set aside the notification DATED 01-01-2025 forthwith in the interest of justice, consequently, continue the petitioners as dealer to the FPS No.0483056, 0435041, 0435014 and 0483103 respectively by supplying commodities as usual forthwith in the interest of justice."
5. Writ Petition No.1269 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue an appropriate writ order or direction more particularly in the nature of Writ of Mandamus declaring the action of the respondents particularly the 4th Respondent in issuing notification dated 01-01-2025 for appointment of permanent dealers in respect of ration shops vide (1) Shop Nos.0420044 situated at Tatiparthi of Peddapuram Mandal of 1st petitioner (2) Shop No.0420008 situated at Peddapuram village and Mandal of 2nd petitioner (3) Shop No.0420009 situated at Peddapuram village and Mandal of 3rd petitioner and (4) shop No.0420039 of Divili village of Peddapuram Mandal of 4th petitioner and all are pertains to of Peddapuram Division and District is contrary to the GO Ms.No.4 dated 28-02-2014 and GO.Ms.No.32 dated 03-12-2018 without following procedure and without following roster points contrary to GO.Ms.77 dated 02-08-2023 as illegal, arbitrary, Capricious, colorable exercise of power, violative of principles of natural justice, contrary to the law laid down by Full Bench of this Honble Court reported in M. Vanaja Vs. B. Balaseshanna and others, 2007 (4) ALD 388 (FB), apart from violation of Article 14, 16, 19 and 21 of Constitution of India and set aside the notification dated 01-01-2025 forthwith in the interest of justice, consequently, continue the petitioners as dealer to the FPS No.0420044, 0420008, 0420009 and 0420039 respectively by supplying commodities as usual forthwith in the interest of justice
6. Writ Petition No.1872 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue an appropriate writ order or direction more particularly in the nature of Writ of Mandamus the action of the respondents more particularly the 4th Respondent in issuing notification vide Ref.
A/303/Parthipadu/041022/2024 dated 01-01-2025 for appointment of 23 permanent dealers in respect of Fair Price shop vide Shop No.0410022 situated at U.Jagnnadhapuram Village, Parthipadu Mandal, Peddapuram Division, Kakinada District allocating category "EWS" against the previously "SC" category is contrary to the GO Ms.No.4 dated 28-02-2014 and GO.Ms.No.32 dated 03-12-2018 without following procedure and without following roster points contrary to GO.Ms.77 dated 02-08-2023 despite allowing the written examination dated 19-01-2025 without considering representation dated 10-10-2024 as illegal, arbitrary, Capricious, colorable exercise of power, violative of principles of natural justice, contrary to the law laid down by Full Bench of this Honble Court reported in M. Vanaja Vs. B. Balaseshanna and others, 2007 (4) ALD 388 (FB), apart from violation of Article 14, 16, 19 and 21 of Constitution of India and set aside the notification dated 01-1-2025 forthwith in the interest of justice, consequently, continue the petitioner as dealer to the FPS No.0410022 by supplying commodities as usual forthwith in the interest of justice."
7. Writ Petition No.27 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue a Writ of Mandamus or any other appropriate Writ Order or direction declaring the action of the respondents more particularly the 3rd respondent in issuing notification vide Ref No. B/1083/RCT/2024 dated 23.12.2024 is illegal, arbitrary and violations of Article 14, 19 and 21 and consequently set aside the same."
8. Writ Petition No.1251 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue a Writ of Mandamus or any other appropriate Writ Order or direction declaring the action of the 4th respondent in issuing notification Vide Ref. A/03/2025 dated 03.01.2025 is illegal, arbitrary and violation of principles of natural justice consequently set aside the same in respect of petitioners' fair price shops."
9. Writ Petition No.5592 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:- 24
"...to issue a Writ of Mandamus or any other appropriate Writ or Order or direction declaring the action of the respondents more particularly the 3RD respondent in issuing notification vide Ref. No.Cl/1069/2024 dated. 12.12.2024 without following rule of reservations per G.O.Ms 77 dated 02.08.2023 is illegal, arbitrary and violations of Article 14, 19 and 21 and consequently set aside the of petitioner fair price shop."
10. Writ Petition No.4068 of 2025 came to be filed under Article 226 of the Constitution of India seeking the following relief:-
"...to issue a Writ of Mandamus or any other appropriate Writ or Order or direction declaring the action of the respondents more particularly the 3rd respondent in issuing notification vide Ref. No. C1/1013/2024 dated 07.12.2024 without following the rule of reservations per G.O. Ms 77 dated 02.08.2023 is illegal, arbitrary and violations of Article 14, 19 and 21 and consequently set aside the same in respect of petitioner fair price shop."
11. Since the issue involved in all the writ petitions is one and the same, they are taken up together and are disposed of by this common order.
12. Heard learned for the petitioners and the learned Assistant Government Pleader for Civil Supplies.
13. During hearing, learned counsel for the petitioners submitted that the issue involved in these writ petitions, is squarely covered by the common order of this Court passed in Writ Petition No.31505 of 2024 and batch, dated 17.11.2025 and requested to pass a similar order in these writ petition also. The same is not disputed by the learned Assistant Government Pleader for Civil Supplies representing the respondents. The operative portion of the said order, reads as under:
"13. It has come to the notice of this Court that several writ petitions have been filed challenging the notifications and the said notifications have been 25 stayed by this Court only on the ground that there is no specification in the said notifications with regard to the category to which the Fair Price Shop has been reserved and also with regard to the preference to be given to the DWCRA group members who fall under Clause IX (iii) of G.O.Ms.No.32 dated 03.12.2018 and the subsequent circular instructions dated 15.09.2024. In view of the stay granted by this Court, the respondents are unable to make permanent appointments to the subject Fair Price Shops and the shops are being continued by temporary Fair Price Shop dealers.
14. In view of the same, this Court feels it appropriate to direct the respondents to specify in the notification, the category to which the fair price shop is being reserved and that the applications submitted by the DWCRA group members, who fall under Clause IX (iii) of G.O.Ms.No.32 dated 03.12.2018 and the subsequent circular instructions dated 15.09.2024 shall be received subject to fulfillment of roster point, age and educational qualifications as per the notification.
15. With the above observations, these Writ Petitions are allowed setting aside the impugned notifications pertaining to the petitioners Fair Price Shops with a liberty to the respondents to issue fresh notification in accordance with the above directions. There shall be no order as to costs."
14. In view of the same, for the reasons alike in the aforesaid order, these Writ Petitions are also allowed in terms of the common order dated 17.11.2025 passed by this Court in W.P. No. 31505 of 2024 and batch. There shall be no order as to costs.
15. Registry is directed to attach the copy of the common order dated 17.11.2025 passed by this Court in W.P. No. 31505 of 2024 and batch to this order.
Miscellaneous applications pending, if any, shall stand closed in consequence.
__________________ JUSTICE V.SUJATHA Dated: 18.11.2025 JLV 26 THE HONOURABLE SMT JUSTICE V.SUJATHA WRIT PETITION Nos.46346 of 2018 and 1268, 2404, 1218, 1269, 1872, 27, 1251, 5592 and 4068 of 2025 Dated: 18.11.2025 JLV