NAGIRI DUGGAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the order of the learned Single Judge dtd. 3/3/2016 in dismissing the Writ Petition No.14608 of 2007, the present appeal has been preferred.

(2.) For the sake of convenience, parties are referred to as arrayed in the Writ Petition.

(3.) The petitioner/ appellant filed the Writ Petition seeking to declare the action of the respondents particularly the 1st respondent in rejecting to refund the proportionate license fee and F.D.R., amount to the petitioner on suspension and cancellation of license of M/s.Bhairava Wines shop, proprietary concern of the petitioner as illegal, unjust, arbitrary and to set aside the order passed by the 1st respondent vide Memo dtd. 22/1/2007 with a further direction to refund the proportionate license fee and F.D.R., amount to the petitioner/licensee.