C.V. Nagarjuna Reddy, J. - (1.) THIS Writ Petition is filed for a Certiorari to quash proceedings in R.P. No. 8/2012/CSR7, dated 08.08.2012 of respondent No. 1, confirming the order in A.C. No. 10/2010/CSR7, dated 31.03.2012 of respondent No. 2.
(2.) DESPITE service of notice on respondent No. 4, no one entered appearance on her behalf. I have heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Civil Supplies (AP) besides perusing the record.
(3.) THE petitioner averred that she is a resident of Cherlopalem Village, Nathavaram Mandal, Visakhapatnam District. In pursuance of the notification issued by respondent No. 3, the petitioner has applied for grant of fair price shop authorization in respect of Cherlopalem Village, Nathavaram Mandal. Respondent No. 4 is also one such applicant. That respondent No. 3 having found the petitioner more meritorious than respondent No. 4, appointed the petitioner as permanent fair price shop dealer vide his proceedings bearing Rc. No. 134/2010/C, dated 20.03.2010. Feeling aggrieved by the said order, respondent No. 4 has filed an appeal before respondent No. 2 on 22.05.2010. The petitioner has filed a counter -affidavit wherein she has inter alia raised an objection to the maintainability of the appeal as it is not filed within 30 days, prescribed as limitation for filing such appeal. Respondent No. 2 has however, not only entertained the appeal but also allowed the same and set aside the order of respondent No. 3 and remanded the case to the said respondent with a direction to him to inquire into the allegation of sanction of loan in favour of the petitioner under Rajeev Yuva Sakthi and pass a fresh order.;