(1.) Aggrieved over that portion of the order of the learned Single Judge in W.P. No.8364 of 2014 and batch dated 17.09.2016 in directing him to file an application for renewal with an affidavit declaring that he does not have more than one stall as directed by the Honble Supreme Court within a week from the date of receipt of a copy of the order giving further direction to the respondents to decide the request within one week thereafter, making it clear that the application shall be decided in terms of the observations in the judgment under challenge and the observations of the Honble Supreme Court in Civil Appeal Nos.618 - 620 of 2016 dated 29.01.2016, the writ petitioner in W.P. No.8364 of 2014 invoked the jurisdiction of this Court under Clause 15 of the Letters Patent.
(2.) For the sake of convenience, the parties herein are hereinafter referred to as arrayed in the writ petition.
(3.) Invoking the jurisdiction under Article 226 of the Constitution of India, the petitioner sought mandamus to declare that he is entitled to renewal of his licence of two Catering Stalls (Integrated Food Kiosks) at Vijayawada Railway Station in terms of the Catering Policy, 2010 and consequential direction to respondent No.3 - Senior Divisional Commercial Manager, Vijayawada Division, South Central Railways to consider his application dated 20.02.2014 for renewal of licence for two (2) catering stalls (IFKS) one at Platform No.10 and the other, between Platform Nos.2 and 3 of Vijayawada Railway Station in accordance with Catering Policy, 2010 and in accordance with the judgment of this Court dated 16.08.2013 passed in W.P. No.14577 of 2013 and batch of cases.