POTU BHASKAR RAO Vs. V. SOMI REDDY

JUDGEMENT

(1.) Heard Mr. Shaik Madar, learned counsel for the petitioner and Mr. Palle Nageswar Rao, learned counsel for the respondent.

(2.) Mr. Potu Bhaskar Rao, the petitioner in C.C. No.1242 of 2022, had filed the writ petition vide W.P. No.10465 of 2021 to declare the action of respondent No.5 therein in suspending the license of the petitioner vide Proceedings in Cr.No.166/2021/P&Ex/B6-2, dtd. 15/4/2021 and also locking his liquor shop under a seal, as illegal, and consequently set aside the said order. This Court vide order dtd. 28/4/2021 in I.A. No.2 of 2021 in W.P. No.10465 of 2021, after hearing learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise, suspended the impugned proceedings dtd. 15/4/2021 issued by respondent No.5 therein in Cr.No.166/2021/P&Ex/ B6-2.

(3.) Like-wise, W.P. No.10469 of 2021 is filed by Mr. Gogineni Ravi Kumar, the petitioner in C.C. No.1243 of 2022, to declare the action of respondent No.5 therein in suspending the license of the petitioner vide Proceedings in Cr.No.166/2021/P&Ex/B6, dtd. 15/4/2021 and also locking his liquor shop under a seal, as illegal, and consequently set aside the said order. This Court vide order dtd. 28/4/2021 in I.A. No.2 of 2021 in W.P. No.10469 of 2021, after hearing learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise, suspended the impugned proceedings dtd. 15/4/2021 issued by respondent No.5 therein in Cr.No.166/2021/P&Ex/ B6-2.