NEMMALI SARADHI Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) These two writ petitions are connected with each other. Hence, they are disposed of through a common order. For the sake of convenience, the parties are referred to as arrayed in W.P. No. 1397 of 2013.

(2.) The petitioner is a resident of Ward No. 13, which abuts Ward No. 15. The 4th respondent, Sri B. Vijaya Bhaskar, was granted licence to run a Bar & Restaurant in a premises situated in Ward No. 10 of Tirupathi Town. He submitted an application to the Commissioner of Prohibition & Excise, the 2nd respondent herein, with a request to permit him to shift the Bar & Restaurant to premises in Door No. 13-6-759/3E, Sandhya Complex, Jayashyam Road, Tirupathi in Ward No. 15. The 2nd respondent called for remarks from the Deputy Commissioner of Prohibition & Excise, Tirupathi and after taking the same into account, passed an order, dated 07.11.2012, rejecting the application. Aggrieved by that, the 4th respondent filed a revision before the Government, the 1st respondent herein. Through order, dated 15.01.2013, the 1st respondent accorded permission to the 4th respondent to shift the Bar & Restaurant to the premises in Ward No. 15. The said proceedings are challenged in W.P. No. 1397 of 2013.

(3.) While admitting W.P. No. 1397 of 2013, this Court passed an interim order on 22.01.2013 suspending the proceedings, dated 15.01.2013. Taking the same into account, the Prohibition and Excise Superintendent, Tirupathi, the 3rd respondent herein, passed an order, dated 25.02.2013, revoking the permission accorded to the 4th respondent for shifting the Bar & Restaurant. W.P. No. 6168 of 2013 was filed by the 4th respondent challenging the order passed by the 3rd respondent.