SRI SAI SRINIVAS WINES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the order dtd. 4/6/2025 passed in W.P.No.7682 of 2025 by the learned Single Judge, the present Writ Petition is filed.

(2.) Heard Sri Sreenivas Shivaraj, learned Senior Counsel representing Sri Deepak Misra, learned counsel appearing for the appellant; learned Government Pleader for Prohibition and Excise appearing for respondent Nos.1 to 5 and Sri Barla Mallesh Yadav, learned counsel for respondent No.6.

(3.) Learned Senior Counsel appearing for the appellant had contended that an excise license was granted to the appellant on 5/12/2023 to operate a retail liquor shop at Sarangapur village and Mandal. However, as the business at the licensed premises was not performing well, the appellant submitted an application to respondent No. 2 seeking permission to shift the retail shop from Sarangapur village to Laxmidevipally village, both of which fall within the same Mandal. Vide proceedings, dtd. 20/2/2024, respondent No.2 was pleased to permit the appellant to shift the shop from its original location at Sarangapur to the newly proposed premises at Laxmidevipally village in Sarangapur Mandal.