Telangana High Court
M/S. Sri Venkateshwara Traders And ... vs The State Of Telangana And 4 Others on 22 March, 2022
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY
WRIT PETITION No. 7119 of 2021
ORDER:
Heard learned counsel for petitioners and learned Government Pleader for Civil Supplies appearing on behalf of respondent Nos.1, 3 and 4 and Sri T.P. Acharya, learned Standing Counsel appearing on behalf of respondent Nos.2 and 5. With their consent, the present Writ Petition is being disposed of at the admission stage itself.
Questioning the action of the respondents in refusing to accept CMR rice from the petitioners in furtherance of notice dated 01.03.2021 and seeking to recover monies from the petitioners, the present Writ Petition has been filed.
Learned counsel for the petitioners has stated that subsequent to the filing of the present Writ Petition, the Government has issued G.O.Ms.No.22, Consumer Affairs, Food and Civil Supplies (CS.I.CCS) Department, dated 06.12.2021, wherein certain benefits have been given to the 2 AAR, J W.P.No.7119 of 2021 millers. The learned counsel also states that the petitioners may be granted liberty to approach the authorities concerned for getting the benefits of the said G.O. Having regard to the above, this Writ Petition is disposed of granting liberty to the petitioners to make appropriate application to the authorities concerned for availing the benefits under the said G.O. Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.
_____________________ A. ABHISHEK REDDY, J 22nd MARCH, 2022.
Note: issue c.c. in two (2) days.
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