SUDDHA SURI BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed seeking the following relief :

(2.) It is stated in the affidavit filed in support of the Writ Petition as follows:

(3.) 1st respondent issued a Notification, vide G.O.Ms.No.527, Revenue (Excise) Department, dtd. 13/7/2022, framing the the Rules, 2022. 2nd respondent issued a Notification Cr.No.2199/2022/CPE/ E3, dtd. 21/7/2022 issuing a Notice of e-auction to grant lease of right to sell Indian made foreign liquor and foreign liquor by Bar, under the Rules, 2022. As per Condition No.9 of the said Notification dtd. 21/7/2022, the auction purchaser / successful bidder shall pay the lease amount in one lump sum on the day of auction or in case the day of auction is a bank holiday, on the immediate next working day. As per Condition No.10 thereof, in case the auction purchaser / successful bidder fails to pay the lease amount as stipulated in Rule 17 of the Rules, 2022, the lease shall be cancelled without any notice and same shall be put to re-auction. The date of auction was fixed on 30/7/2022.