V. SRINIVASA MURTHY Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) THE petitioner seeks a writ of mandamus for declaring the orders issued by the first respondent -State of Telangana through their G.O.Ms. No. 01 and G.O. Ms. No. 02 Revenue (Excise -II) Department dated 14.06.2014, as illegal, arbitrary, unreasonable and violative of principles of natural justice and consequently to set -aside the same.

(2.) THE petitioner was granted a license for retail sale of Indian Made Foreign Liquor and Foreign Liquor, which is known as A -4 Shop License. The duration of the license period is one year commencing from 01.07.2014 to end on 30.06.2015. Now, he challenges the orders of the first respondent -State through their G.O. Ms. No. 01 and G.O. Ms. No. 02 Revenue (Excise -II) Department dated 14.06.2014. Hence, I, consider it appropriate to extract in -toto the contents of the said orders herein below.

(3.) THE period of licence shall be one year i.e., from 01.07.2014 to 30.06.2015. There will be however no right of subsequent renewal beyond 2014 -15.