A. Ramalingeswara Rao, J. - (1.) ALL these Writ Petitions are being disposed of by this common order in view of the point of law involved in these cases. Heard the learned Counsel for the petitioners and the learned Government Pleader for the respondents.
(2.) THE petitioners are fair price shop dealers of Veidhurthy Mandal in Kurnool District. The authorisation of the petitioners was suspended by the second respondent and challenging the same, the petitioners filed appeals before the Joint Collector and when no orders were passed by the Joint Collector, they filed Writ Petition Nos. 27385, 28611 and 26674 of 2014 respectively. Thereafter, a show cause notice was issued to the petitioners on 01.04.2015, and the petitioners submitted their explanation. After receiving the explanation, the second respondent passed an order on 18.04.2015 (in the case of petitioners in W.P. Nos. 12920 and 13215 of 2015) and 20.04.2015 (in the case of petitioner in W.P. No. 13077 of 2015) cancelling the authorisation of the petitioners, challenging which the present Writ Petitions are filed. It is submitted by the learned Counsel for the petitioners that, pursuant to the show cause notice dated 01.04.2015, the petitioners submitted their explanation and without conducting any enquiry, the impugned orders were passed. He placed reliance on the decisions of the Division Bench of this Court in Ambati Srinivasulu v. District Collector, Nellore : 2006 (1) ALT 273 (DB) and M. Kalyani v. District Collector, Prakasam District, Ongole : 2006 (5) ALD 796 (DB).
(3.) LEARNED Government Pleader submitted that there is a provision for appeal against the impugned orders and without availing the said remedy, the petitioners cannot challenge the orders of cancellation of authorisation directly in this Court.;