RAJASEKHAR MANTHA,J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) The sum and substance of the dispute in question is whether the interest of one individual under Article 19 (1) (g) of the Constitution of India has precedence over the rights of a large number of consumers and beneficiaries under the Public Distribution System under the State. The latter's rights coming under Article 21 of the Constitution of India.
(3.) The writ petitioner had sought an M.R. Dealership being transferred in his name on a compassionate grounds in place and stead of her deceased mother.;