WALTAIR CLUB, VISAKHAPATNAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed to issue a "Writ of Mandamus" or any other appropriate writ, with the following order or direction:

(2.) The Respondent No.4 filed counter-affidavit.

(3.) The case of the petitioner is that the petitioner Club was established in the year 1883 for providing recreational and other facilities to Europeans who were working in East Coast Railways and East Coast Battalion and for other Civilian Officers staying in Visakhapatnam and constructed halls, auditoria, beauty parlour, library, gym, dining hall, restaurant, pub, etc. As a part of its recreational facilities, the petitioner Club intended to make available liquor to its members, in a designated consumption area, within the Club premises, for which the petitioner obtained license under Andhra Pradesh Excise Act, 1968, r/w Andhra Pradesh Excise (Grant of Licence of Selling by in-house and Conditions of Licence) Rules, 2005 in Form C-1.