B.Rajesh vs The State Of Andhra Pradesh
2022 Latest Caselaw 7935 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE : WRIT PETITION NO.4501 of 2021

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE.

13. 18.10.2022 CMR, J

Learned counsel for petitioner relied on the Judgment of the Delhi High Court in the case of Avijeet Saluja v. State of NCT of Delhi [2022 Live Law (Del) 167] in support of his contention that the entire quantity of liquor that is found, is to be proportionately allotted to each of the individuals from whose possession it was recovered to claim exemption under the G.O that was issued by the Government.

Learned counsel for Prohibition & Excise requested time to go through the judgment and to make his submissions.

List the matter after one (1) week.

________ CMR, J MP