V.KRANTHI GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Excise.

(2.) This writ petition is filed challenging the cancellation of licence of Toddy shop, TFT Laxmapoor, Counter No.1, Laxmapoor Village, Varni Mandal.

(3.) Learned Assistant Government Pleader for Excise raised preliminary objection on the maintainability of writ petition on the ground that against the order of cancellation of TFT licence, remedy of appeal is available and the petitioner without availing said remedy instituted this writ petition.