D. Srinivas, S/O. D. Pulliah, vs State Of Andhra Pradesh,
2022 Latest Caselaw 8234 AP

     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

              WRIT PETITION No.20703 OF 2016


JUDGMENT:

1. This writ petition is filed with the prayer to declare

the action of the 2nd respondent in issuing the proceedings

dated 21.06.2016 with further prayer to direct the

respondents 3 and 4 the Deputy Commissioner of

Prohibition and Excise, Nellore and the Prohibition Excise

Superintendent, Nellore respectively not to permit the 6 th

respondent-Kota Malayadri Naidu to run the Urvasi Bar

and Restaurant in premises bearing No.9-19-6, Trunk

Road, Kavali Town, S.P.S.R. Nellore District.

2. By order dated 28.06.2016, this Court, having regard

to the certificate issued by the Municipal Corporation vide

letter dated 09.09.2014 provided that the order dated

21.06.2016 passed by the 3rd respondent-Commissioner of

Prohibition and Excise, Nellore shall be stayed for a period

of two weeks by directing the third and fourth respondents

not to permit the sixth respondent to run the bar and

restaurant in the premises in question.

3. The certificate issued by the Municipal Corporation

vide letter dated 09.09.2014 was to the effect that the

structure in question, in which the Bar and Restaurant

was running is a 'dangerous structure' and the petitioner

was directed to remove the same.

4. By the impugned proceedings dated 21.06.2016, the

bar license was granted to the 6th respondent for the year

2016-17.

5. Sri A.S.C Bose, learned counsel for the 6th

respondent submits that the structure has fallen down.

6. It has also been submitted by Sri M. Balaji, learned

Assistant Government Pleader representing respondents 1

to 4 that the period of the trade license of 6th respondent

for the year 2016-2017 has already come to an end.

7. Sri P.Ravi Shankar, learned counsel for the petitioner

does not dispute the aforesaid facts.

8. In view of the aforesaid, the writ petition has been

rendered infructuous and the same is dismissed as such.

9. No order as to costs.

Pending miscellaneous petitions, if any, shall stand

closed in consequence.

________________________ RAVI NATH TILHARI, J Date:01.11.2022 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.20703 OF 2016

Date:01.11.2022 Gk