Andhra Pradesh High Court - Amravati
M/S Nps Restaurant And Bar vs The State Of Andhra Pradesh on 26 May, 2020
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATEC
Between t-
{SHOW CAUSE NOTICE BEFORE ADMISSION)
(SPECIAL ORIGINAL JURISDICTION) .
TUESDAY, THE TWENTY SIXTH DAY OF MAY, TWO THOUSAND AND TWENTY
TFRESENT: '
THE HONOURABLE SRE JUSTICE DB. RAMESH
WRIT PETITION No. 8871 of 2020
nN
M/s. NPS Restaurant and Bar, DB. Na.2-1243, Div No. 9, Offiners lane, Kangarccdipatle,
e
Chittoor, Rep. by its Licensee N.P. Jayanrakah, S/o, N.P.Bhas
kar Na ide,
Chittoer, Andhra Pradesh,
fu
An fot
ce St
2. EMVARATAH, presented this Petition under Article 224
. Petitioner
AND
The St tate oF Janet ra . radesh, P Pr eee Secretary, Frofibition and Excise
H agapuct Amaravath!, Gurtur (istrict
and Shra Pradesh,
velagapuc "Aman -avtht, G unutur Dist Esty
The Dep uty Commisst GHET ¢ 4 vean 4
>, Chittoor, Chittoar District.
too ar, Chittoor Districs.
Th
q
The i ssnector 0 yf Police, i Town 8 a : 3
The Station Nouse Officer, Chitteor Urban, Ci Hittoor, Chittoor Nstrict.
o Respondents.
VHEREAS the Petitioner bove named throughs its Advocate
; of the Canstitution of
(pray ing that in the circumatances stated in the affidavit fled therewith, the
surt may be pleased to issue writ, order or direction more particularly ane in
y
"F
the nature cf writ of mandamus or any other "appropriate writ by declaring the actian
x x
5
syed
of as 3° respondent in passing the ime ug: ned order Re No. 184/202 O/B, DLL OG4-
n suspending Ucense of Che petitioner in L.NaCT/O2/2B/AS2077-2022 Dei -OF-
aly? ig as [legal, arbitrary and against to law and consequently restare the license of
the petitioner bar and restaurant in LNoCT/O2/2BY Al zOTF- 2022 UN OF -OF 2017 by
setting aside the impugned order Re No. 184 / 2020/8, Dt. 20-04-2020,
filed herein and upon hearing the arguments o
Fe
hiener and of the Gay, Pleadar for Prohy bition and &
periging the petition and affidavit
\ MAH, Advocate far the
-
AND WHEREAS the High Court upor af % Fey {se on behalf af i $5, reapondents, directed issue a natice to the Respondents herein returnable in four weeks to show cause as to why this WRIT PETITION should nat be admitted. You yi?
ue Principat Secretary, Prohibition and Excise Denartmant, te ate of Andhra Pradesh , . secretarigt Buildings, Yelaganudi, Amaravathi, _ Guntur PHstrict ommnissioner of Prohibitian and Excise, Andhra Pradesh, iaganudl, Amaravthi, Gunutur Bistriect. : De puly Camimissicn ner of Prohibition and Excise, Chitteer, Chi Superinte nent a Profibition and Excise, Chit ttonor Chittoor Dist J he Inspector of Police, 17. own P. De _ Chittoor
6. The Station House Office art hiltoor, Chittoor District. are directed to st RW € yin the circa stane nes set out in the petition anc the sttidayit f WRET PET TION should mat be admitted, iA. No, tof 2020 ted.
th mn.
o% BR ourt fm the affidavit Alsd in support cknowledgement pending chepes Petition under Sect e circumstances stated be pleased t xO Q direct the respondent fo return ew l.A. No. 2 of 2020 :-
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of W.P., the High Court may be pleased to suspend the 2nd show cause notice in R.C.No.184/2020/B, Dt.23-04-2020 issued for cancellation of license in L.No.CT/02/2B/A/2017-2022 Dt.07-07-2017 pending disposal of W.P. No. 8971 of 2020, on the file of the High Court.
The Court made the following ORDER :-
"Notice before admission returnable in four weeks, Heard the learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise.
Both the counsel would submit that the issue involved in this Writ Petition is squarely covered by an order of Division Bench of this Court in W.A.Nos.413 of 2019 and batch dated 20.11.2019; and a order of learned Single Judge in W.P.No.5833 of 2020 dated 06.03.2020.
In view of the aforesaid orders of this Court, there shall be interim suspension of the order of respondent No.3 dated 20.04.2020."
Sd/- M. SURYANATH REDDY, ASSISTANT REGISTRAR / {TRUE COPY// J } for assista REGISTRAR To
4.The Principal Secretary, Prohibition and Excise Department, State of Andhra Pradesh , Secretariat Buildings, Velagapudi, Amaravathi, Guntur District ?.The Commissioner of Prohibition and Excise, Andhra Pradesh, Velagapudi, Amaravthi, Gunutur District.
3.The Deputy Commissioner of Prohibition and Excise, Chittoor, Chittoor District.
4.The Superintendent of Prohibition and Excise, Chittooor,Chittoor District.
5.The Inspector of Police, | Town P.S., Chittoor.
6. The Station House Officer, Chittoor Urban, Chittoor, Chittoor District. (Addressee Nos. 1 to 4 by RPAD along with a copy of Petition & Affidavit)
7. Two CCs to the G.P. for Prohibition & Excise, High Court of A.P., at Amaravati(OUT)
8.One CC to Sri G. Eswaraiah, Advocate(OPUC)
9.One spare copy.
TKK HIGH COURT DR.
DT. 28-05-2020, NOTICE BEFORE ADMISSION WLP. No. 8974 of 2020, INTERIM SUSPENSION