State Of Ap vs M/S. Yelamuri Restaurant And Bar
2022 Latest Caselaw 8616 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE

                                    &

          HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                   WRIT APPEAL No.818 OF 2018

The State of Andhra Pradesh,
Represented by its Secretary,
Prohibition and Excise Department,
Secretariat, Hyderabad and others.
                                                           ..Appellants
                                 Versus

M/s. Yelamuri Restaurant and Bar,
Rep. by its Proprietor, Sri Y.Srinivasulu Reddy,
S/o Late Venkatasubba Reddy,
Aged 64 years, Occ: Business,
R/o. D.No.13-1-47, Peddakapu Street,
Tirupathi, Chittoor District
                                                         ...Respondent

ORAL JUDGMENT Dt:09.11.2022

(per Prashant Kumar Mishra, CJ)

1. Learned counsel for the appellants submits that this writ appeal

has been rendered infructuous.

2. Learned counsel for the respondent/writ petitioner would not

dispute the aforesaid statement, but he prays that liberty may be

reserved to the writ petitioner to pursue his remedy seeking refund of

licence fee of Rs.23,00,000/-.

3. In view of the aforesaid submission, the Writ Appeal is

dismissed as infructuous reserving liberty to the respondent/writ

petitioner as prayed for. No costs. All pending miscellaneous

applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Ksp