Andhra Pradesh High Court - Amravati
Shaik Moulali vs The State Of Ap on 20 January, 2023
Author: Battu Devanand
Bench: Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWENTIETH DAY OF JANUARY TWO THOUSAND AND TWENTY THREE 'PRESENT: THE HONOURABLE SRI JUSTICE BATTU DEVANAND iA No. 1 OF 2023 | iN WP NOo 9250 OF 2023 Between: Shatk Moulal, S/o Syed Basha Age:38 years, Goo. FP Shap Dealer of Shop No. 1081036, Madanapalll tawn and Mandal Annamayys Dist. Petitioner AND _ State of Andhra Pradesh, rep.by ifs Principal Secretary Civil Supplies Department, Secretariat, Velagapuci, Guntur Dist. The Coflector (C&S), Annamayya CNet, af Rayachotl, The Sub Collector/ Revenue Divisional Officer, Madananalll Division, Annamayya D:st. 4, The Tahsiidar, Madanapalli Mandal, Annarnayya Dist. oo Respondents Counsel for the Petitioner . SREM MM SRINIVASA RAO Seunsel for the Respondents : GP FOR CIVIL SUPPLIES Pettion under Section 187 CPC is Med praying that in the circumstances stated In the affidavit fled in support of the petition, the High Court may be pleased fo Stay all further praceedings pursuant io the order passed by the 3rd respondent d1.9-1-2083 by continuing the petNioner as dealer as usual for fhe FP Shop No. 1081038, Madananalll town and Mandal cf Annamayya Dist. pending disposal of WP No. 1250 of 2022, on the file of the High Court, The court while directing issue of notice fo the Respondents herein fo show cause as fo why this application should not he carnpiled with, made the following orer.(The receipt of this order wil be desmed fo be fhe receipt of notice in the case). The Court made the following ORDER:
"Heard Jearned counsel for the petitianer and learned Government Pleader for Civil Sunpiles, Perused the record.
On careful perusal the order impugned In this Writ Petition, i appears that the authorization of the pefifiener is suspended. Hi is not mentioned whether the said suspension is pending enquiry or H is passed ag a measure of punishment. if it is an order of punishment, oppertumity ought fo have given . to the petitioner.
Under these circumstances, in the prima facie opinion of this Caurt, the petitioner is entitled for the interim relief, Accordingly, there shall be an intern Slay 88 prayed for."
Sd/- B. CHITTI JOSEPH ASSISTANT REGISTRAR HTRUE COPY); A For ASSISTANT REGISTRAR
1. The Principal Secretary, Civil Supplies Department, State of Andhra Pradesh, Secretariat, Velagapuel, Guntur Diet 2 The Collector (CS), Annamayya Dist. at Rayachoti,
3. The Sub Collector/ Revenue Onisional Officer, Madanapalll Division, Annamayya Dist.
4. The Tahsiidar, Madanapalli Mandal, Annamayya Dist (Addresses 47 io 4 by RPAD) &. Gne CO to SRM MM SRINA 'ASA RAG Advonate fOPUC]
8. Two COs to GP FOR CAML SUPPLIES, High Court OF Andhra Pradesh, POUT) One spare copy HIGH COQURT DEVS DATED: 20/04/2023 POST AFTER Four (04) WEEKS ORDER LANO.4 OF 2023 iN WP.No. 1250 of 3023 INTERIM STAY