Andhra Pradesh High Court - Amravati
Gurram Koteswara Rao, vs The State Of Andhra Pradesh on 15 October, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI eset A TD (Special Original Jurisdiction) THURSDAY, THE FIFTEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION NO: 13406 OF 2020 Between: Gurram Koteswara Rao, S/o Nagendram, aged about 39 years, Occ:Fair Price Shop ceaer of Shop No. 0822025, Daggubadu Village, Karamchedu Mandal, Prakasam istrict. Petitioner AND 1. The State of Andhra Pradesh, rep. by its Principal Secretary, Consumer Affairs and Civil Supplies Department, Secretariat, Velagapudi, Amaravati, Guntur District. The District Collector (CS), Prakasam District, At Ongole. The Tahsildar, Karamchedu Mandal, Karamchedu, Prakasam District ON Respondents 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 one in the nature of Writ of Mandamus, declaring the action of the respondent No.2 in suspending the authorization of the petitioner bearing Rce.No.C52(5)/254785/2020, dt.16-07-2020 is illegal, arbitrary, unjust, in violation of Principles of Natural Justice and contrary to the provisions of A.P. State Targeted Public Distribution System Control Order, 2018 and consequently set aside the same; . IA NO: 1 OF 2020 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 pass orders _ directing the respondent authorities to continue the petitioner as Fair Price Shop Dealer of Shop No.0822025, Daggubadu Village, Karamchedu Mandal, Prakasam District by suspending the impugned suspension order bearing Rc.No. C.9(5)/254785/2020, dt.16- 07-2020 issued by the 2nd respondent, pending disposal of Writ Petition No.13406 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court order dated 06.08.2020, 20.08.2020 & 23.09.2020 made herein and upon hearing the arguments of upon hearing the arguments of SMT.KAVITHA GOTTIPATI Advocate for the petitioner and of GP FOR CIVIL SUPPLIES for Respondents, the Court made the following. ORDER:
Interim order granted earlier is extended by eight (8) weeks.
List the matter after three (3) weeks. - 'Sd/- K. JAGANMOHAN DEPUTY Pali AR TRUE COPY// - SECTION OFFICER, One CC to SMT.KAVITHA GOTTIPATI Advocate [OPUC] Two CCs to GP FOR CIVIL SUPPLIES, High Court Of Andhra Pradesh. [OUT] . One spare copy "
HIGH COURT NJSJ DATED:15.10.2020 NOTE: LIST THE MATTER AFTER THREE (3) WEEKS ORDER ~WP.No.13406 of 2020 EXTENSION OF EARLIER INTERIM ORDER = DAO a