CHAMUNDESHWARI MANILA MANDALI Vs. COMMISSIONER FOR FOOD & CIVIL SUPPLIES

JUDGEMENT

(1.) The appellant is a Mahila Mandali, represented by its Secretary. Appellant, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No.13003/2012 (GM-EC) dated 1st August 2012, has presented this writ appeal.

(2.) In the said writ petition, the appellant herein had sought for quashing of the order dated 31st March 2012 passed by the Commissioner for Food and civil Supplies, in Appeal No.CFS.Appeal.140/2010-11 vide Annexure A to the writ petition and confirm the order passed by the Deputy Commissioner, Mandya District, Mandya.

(3.) The said writ petition was dismissed by the learned Single Judge, holding that the allegations made against the appellant were found to be proved by the first Appellate Authority and based on such proved facts, the first Appellate Authority has taken a decision in the matter of cancelling the licence and hence, interference in the same is uncalled for. Being aggrieved by the said order of the learned Single Judge, the present appeal is filed by the appellant, seeking to set aside the impugned order passed by the learned Single Judge and to confirm the order passed by the Deputy Commissioner, Mandya District, Mandya.