FATEH MAIDAN CLUB Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed challenging the order in Memo No.306/Legal/A2/2019, dtd. 16/7/2019 wherein and whereby the application filed by petitioner for grant of entertainment Tambola licence for the period from 1/3/2019 to 29/2/2019 is rejected.

(2.) Learned counsel for the petitioner submits that for the period from 1/3/2018 to 28/2/2019 the Government has issued licence vide G.O.Rt.No.1441, dtd. 3/10/2018 and after lapse of said period, again the petitioner applied for licence under Sec. 5 of Telangana Lotteries Act, 1968 (for short "the Act") by fulfilling all the conditions including payment of fee in advance, but without assigning reasons the application has been rejected which is in violation of principles of natural justice.

(3.) Heard learned Assistant Government Pleader for Home, who, submits that after application is filed by thepetitioner, a report was called for and said report indicates that game of Tambola involves collection of money. Basing on the same, the application of the petitioner has been rejected. He placed written instructions to that effect.