Andhra Pradesh High Court - Amravati
Mahendra Bhaskar Lirmaye And Others vs I. Ad A Br Ae on 28 January, 2026
Author: D Ramesh
Bench: D Ramesh
[ 2208]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATT |
(SPECIAL ORIGINAL JURISDICTION) -
WEDNESDAY, THE TWENTY EIGHTH DAY OF JANUARY":
TWO THOUSAND AND TWENTY SIX 7
PRESENT: -
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 2104 OF 3026
Setween:
G M8 Mural'Rrishna, C/o. Gobbiis Subbarayudu, Aged about G4 years,
Oce Member, District Consumer Disputes, Redressal Comm sion,
Kadana, YSH Oistrict, Rien, UNo4a2zie?i-1-1, Jaya Nagar Colony, Near
Lalitha Type Institute, Kadapa. a 7
Petitiiier
AND
3, Union of India, Ministry of Consumer Atlars, Represented by Secretary
(Cons umer Affairs), Room No 49° Krishi Bhawan, Rafl Marg, Connaught
Place, New Delhi-1 10001.
«. The State of Andhra Pradesh, Rep by iis Principal Secrélary, Consumer
Affairs, Food Civil Supplies Deparirnent, AP. Secretarial, Velagapudl,
Amsravatl, Guntur District. Sepeaa ST
3. The Commissioner, Consumer Affal rs, Food Chi Suppl 18S Deparment,
Supplies, Sai Towers, Besides SIRES Gampany, Bandar, Ashok Nagar,
roa
The Es- Officio » Secretary t fo Government, Consumer Affairs, Food Civil
Suogh es Department i Floar, Buviding No 8. A.B Secrefariah
Velagapudi, Amaravathi, Guntur fisirics.
e
Andhra Pradesh State Consur iisputes Redressal Commission,
Sy mer -
Represented by He Registrar, 1° Foor, Besides SIRIS Company, Ashok
Nagar, Ranur, Viayawada-S20007
ne ane
Respondents
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Respondent No.1 and of GP for Services Il for Respondent Nos.2 to 9 and the
cour made the idiawing, -
ORDER
Heard the learned sounse! for the petitioner and the learned Government Pleader for the respondents." The writ petition is filed seeking a declaration that the inaction af ithe 2° respandent in passing ordars on the representations of the petitioner dated 16.92.2025, secking his cantinuation as Member of the District Consumer Disputes Redressal Cammission, Kadapa, YOR District In terms of the directions issued in the judgment of the Non'bis Apex Court in Civil Appeal No. 9992 of 2024 (arising out of SLP No. 28812 of 2023) in Ganeshkumar Rajeshwarrao Selukar and others v. Mahendra Bhaskar Lirmaye and others, dated 21.05.2025, is Higegal and arbitrary.
The learned counsel for the petitioner submits thal, in similar identical ines, this Court passed an-interim order dated 23. ot 2026 int AALP. No. 197d of 2026. it is further stated that the present case stands on the same footing and, therefore, Of the nrinciple of parity, the petitioner is entitled fo similar Interim relief. in view of the above submissions and following the srinciple of parity, this Court fs inclined to pass a similar interim order. Accordingly, there shall be aq interim direction to the respondent a we authorities to permit the petitioner herein to coftinue as Member of thé (istrict Conaumer Disputes Redressal Commission, Kadapa, YER District, UN the new Rules are framed in terms of Clause (S} of the Fost fie matier alter four (04) 0 Weeks. FYRUE COPY! syyt Ny IY PS;
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3. One spare capy HIGH COURT OR J GATED 28/01/2028 POST THE MATTER AFTER FOUR (04) WEEKS ORDER VP No. 2idd of 2026 . S INTERIM DIRECTION