K. SIVA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is running a Bar and Restaurant by the name of M/s. S.V.Restaurant and Bar, Ananthapuram on the basis of Form-2B licence issued under the A.P. Excise (Grant of Licence of selling by Bar and Conditions of Licence) Rules, 2017 (for short, 'the Rules, 2017 '). The petitioner received a notice bearing RC.No.110/2022/B2 dtd. 29/3/2022, calling upon the petitioner to show cause why his licence should not be suspended on the ground that the petitioner had violated Rule 27 of the said Rules. The show cause granted three days time to the petitioner, to submit his explanation. This show cause notice has been challenged by the petitioner in the present writ petition.

(2.) Sri O.Manoher Reddy learned counsel, appearing for the petitioner submits that the said notice is violative of the directions of a learned Single Judge of the erstwhile High Court of Andhra Pradesh and that the said notice has been issued for extraneous reasons, for pressurizing the petitioner, to withdraw W.P.No.31241 of 2021, filed by the petitioner before this Court.

(3.) Heard Sri O.Manoher Reddy learned counsel, appearing for the petitioner and the learned Government Pleader for Excise.