SRI LAKSHMI VENKATESHWARA ENTERPRISES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the parties in the writ petitions are same and the issues involved are inter-related, the writ petitions are disposed of by this common order.

(2.) WP.No.28529 of 2024 is filed aggrieved by the action of the respondents No.2 to 5 in interfering with the business of the petitioner-firm on 4/10/2024 and sealing the Bar counter Fridge Liquor Store and Liquor Fridge without any proceedings as being illegal and arbitrary and contrary to the substituted Rule 9-A of the Telangana Excise (Grant of Selling by Bar and Conditions of Licence) Rules, 2005 (for short 'the Rules, 2005')

(3.) WP.No.29567 of 2024 is filed challenging the proceedings in Cr.No.B4/454/2022/DPEOH dtd. 19/10/2024 (rejection of renewal of 2B License) issued by the respondent No.6 herein as illegal, arbitrary and violative of substituted Rule 9-A of the Rules, 2005 and order of this Court dtd. 16/10/2024 in WP.No.28529 of 2024