RAJANALA SRIHARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner and the learned Government Pleader for Excise appearing for the respondents.

(2.) The petitioner seeks an order declaring the issuance of permission for Elite Bars as illegal, arbitrary and unconstitutional and a direction to the second respondent - Commissioner of Prohibition & Excise, Hyderabad, not to sanction any permission for Elite Bars in accordance with G.O.Ms.No.223, dated 27.09.2017. Thus, G.O.Ms.No.223 providing for grant of permission for Elite Bars is under challenge.

(3.) G.O.Ms.No.223, dated 27.09.2017, delineates different aspects relating to allotment of bar licenses and running of Three Star and above category hotels. It is also the provision of that Government Order that the Government will have the special power for relaxation in case recommended by the Commissioner in special cases, which are called as Elite Bars, provided that such Elite Bars satisfy the norms, which are enumerated in Clause VI of G.O.Ms.No.223. Those norms relate to the plinth area, equipment, dining facility, air conditioners, type of cuisine, parking area, kitchen conditions, hygiene etc.