(1.) Brief factual overview of the Writ Petitions: All these writ petitions involve common question of law and fact and are thus considered and disposed of by this common judgment.
(2.) Writ petitioners herein are either residents of the locality or existing IL 24 licensees, who are aggrieved by the revisional orders of the State Government, by which, orders of cancellation of particular licences during the year 1998-99 by the concerned Excise Superintendents, have been invalidated. Some of the writ petitions are against revisional orders directed not against orders of cancellation, but against non-grant of licences for the current Excise Year, to such of those licensees who have surrendered their licences and have also withdrawn the proportionate licence fee for and during the year 1998-99. All these orders of the State Government are passed in purported exercise of the revisional power available under Section 64 of the A.P. Excise Act, 1968 (for short 'the Act'). W.P.No.2679/2001;
(3.) The writ petitioner is an existing IL 24 licensee of L.Kota village, Vizianagaram District. The 4th respondent's licence was cancelled b'y the Excise Superintendent, Vizianagaram, by the order dated 26-5-98 on the ground that the licensee indulged in loose sales contrary to the conditions of licence. This order was challenged in a writ petition in this Court. After disposal of the said writ petition an enquiry was conducted and the cancellation of licence confirmed by the order dated 31-10-98. The 4th respondent filed a representation dated 12-12-2000. This representation was considered as a revision petition and allowed setting aside the order of the Excise Superintendent, Vizianagaram, in G.O.Rt.No.371 Revenue (Excise III) Department, dated 14-2-2001. The reason recorded by the 1st respondent in the said G.O. is-