- (1.)THIS Court ordered notice before admission on 30/8/2007 and issued rule nisi on 23/11/2007. Counter-affidavit is filed.
(2.)HEARD Sri V. Sai Ram Goud, counsel representing the writ petitioner and the learned Government Pleader for Civil supplies. At the request of Counsel on record, the writ petition itself is being disposed of finally though the matter is appearing under the caption "interlocutory".
(3.)THE writ petition is filed for a writ of mandamus declaring the impugned proceedings of the 1st respondent in case No. CS 1/991/2007 dated 17. 8. 2007 as illegal, arbitrary and contrary to the principles of natural justice and consequently set aside the same in respect of Fair Price Shop dealer of Chinnakonduru Village of choutuppal Mandal, Nalgonda District and to pass such other suitable orders.