GOVERNMENT OF ANDHRA PRADESH Vs. A SUDHAKAR

JUDGEMENT

(1.) This writ appeal is directed against a judgment dated 5th February 2001 passed by a learned Single Judge of this Court whereby and whereunder the writ petition filed by the respondent herein was allowed.

(2.) The writ petitioner-respondent in his writ application prayed for a Writ in the nature of Mandamus to declare the action of the respondents-appellants in not granting proportionate remission of licence fee for the writ petitioner from 18-4-1997 to 17-6-1997 pertaining to IL and FL shop situated at Bheemaram village of Hanamkonda Mandal, Warangal District as illegal and to direct the respondent No. 3 to levy licence fee from 18-6-1997 to 31-3-1998 and to grant remission of proportionate licence fee for the period 18-4-1997 to 17-6-1997.

(3.) Admittedly, an auction was held on 17-6-1997 and the licence was granted in favour of the Writ Petitioner on 18-6-1997. The licence fee, however, was demanded from 18-4-1997.