GANESH MEDICAL STORES Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The 31 petitioners are the owners of the medical shops runningwithin the municipal limits of Jagtyal Municipality. They are assailing the jurisdiction of the Commissioner of Municipality to call upon them to take licence for the running of the shops.

(2.) The main contention of Sri Ramachandra Reddy, the learnedCounsellor the petitioner is that under Section 263 of the A.P. Munici-palities Act (For short 'The Act'), it is provided that the persons have to obtain licence if the places are being used for any purposes mentioned in Schedule IV Schedule, and that running of the medical shops is not one of the items mentioned in Schedule IV. He, therefore, contends that there is no need for the petitioners to obtain licence under Section 263 of the Act.

(3.) The question, therefore, is whether the petitioners are required toobtain a licence as enjoined under Section 263 of the Act.