POTU BHASKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of the 5th respondent in issuing the show cause notice for suspension of License vide proceedings in Cr.No.166/2021/P&Ex/B6, dtd. 7/6/2021, the show cause notice for cancellation of License vide proceedings in Cr.No.166/2021/P&E/B6, dtd. 13/7/2021 and the cancellation proceedings in Cr.No.166/2021/P&Ex/B6, dtd. 31/7/2021 cancelling the License vide Lic.No.KHM084/2019-2021, dtd. 2/11/2019 of the petitioner in respect of the shop No.A4 (for short 'the subject shop') of the petitioner-M/s. Kanakadurga Wines, Karepally, issued by the 5th respondent, as illegal and to set aside the same.

(2.) Heard Sri Shaik Madar, learned counsel, representing Mr. Shaik Laiq Pasha, learned counsel for the petitioner, and learned Government Pleader for Prohibition and Excise, appearing for respondents and perused the record.

(3.) FACTS OF THE CASE