M/S. Karol Distilleries ... vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1576 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



             WRIT APPEAL No.237 of 2017

JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of an order

dated 29.12.2016 passed by the learned Single Judge in

W.P.No.11710 of 2013.              The said writ petition was

dismissed along with other connected writ petitions i.e.,

W.P.Nos.8601 of 2011, 22567 of 2012 and 5007 of 2013.

     The facts of the case reveal that a licence was granted

to the appellant/writ petitioner in the year 1968 and it was

cancelled in the year 1987. Thereafter, an application was

preferred for renewal.       The facts further reveal that the

licence was last renewed for the year 2010-2011. In the

considered opinion of this Court, the period under renewal

is already over and no further orders are required to be

passed in the present writ appeal.

     In fact, one writ appeal i.e., W.A.No.262 of 2017,

arising out of the connected writ petition i.e., W.P.No.5007

of 2013, was disposed of on 25.03.2022 with a liberty to
                                2




file a fresh application for grant of licence/renewal of

licence.

      In the light of the aforesaid, the present writ appeal is

disposed of with a liberty to file a fresh application for

grant of licence/renewal of licence, in case need so arises

in future.

      The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                            ______________________________________
                              SATISH CHANDRA SHARMA, CJ




                            ______________________________________
                               ABHINAND KUMAR SHAVILI, J


28.03.2022

vs