The Single Judge Bench of the Andhra Pradesh High Court, comprising Justice R. Raghunandan Rao in the case of Gadda Ramesh v. The State of Andhra Pradesh
has denied to internvene in the matter for extension of license as license is treated as contract and Court cannot interfere it.
Submission of the Petitioner
The counsel on the behalf of the Petitioner has submitted that the petitioner had obtained a license for running a Mobile Canteen in the premises of HOD Building Complex, Vijayawada for the period between 01.04.2021 to 31.03.2022. Due to Covid and Cuclones, the petitioner is said to have suffered huge losses. The Petitioner had also made representation to Government for extension but no response is received yet.
Reasoning and Decision of the Court
The Court considered the facts of the case and observed that it is true that various businesses have suffered on account of the Covid-19 Pandemic and its consequent Lock Downs.
The Court further averred that the fact remains that the license has to be treated as contract and the matter of extension is purely a matter of discretion of the 2nd respondent (Government).
Therefore, the Court disposed of the Writ petition with a direction to the 2nd respondent to consider the representation of the petitioner, dated 02.03.2022, and pass orders on the said representation within a period of one week from today.
The court also held that The auction that is proposed to be conducted may go on. However, the said auction would be subject to the result of the orders passed by the 2nd respondent on the representation of the petitioner dated 02.03.2022.
Case Details
Case: - WRIT PETITION NO.6760 of 2022
Petitioner: - Gadda Ramesh
Respondent: - The State of Andhra Pradesh
Judge: Justice R. Raghunandan Rao
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