A.V. Sesha Sai, J. - (1.) Since these two writ petitions are inter related, this Court deems it appropriate to dispose of these writ petitions by way of this common order.
(2.) W.P.No.27000 of 2018 prays for a direction to the respondents 2 to 4 herein not to renew the licence to the Bar of the 5th respondent herein in the premises bearing No.D.No.7/3359 and 7/3361, Srinivas Nagar, Proddatur, YSR Kadapa District.
(3.) In W.P.No.32860 of 2018, challenge is to the orders of the Deputy Commissioner of Prohibition and Excise, Kadapa District vide proceedings Rc.No.A1/340/2017, dated 20.07.2018 and proceedings in RC.No.A1/340/2017, dated 31.08.2018. Petitioners in these two writ petitions jointly purchased the premises bearing D.No.7/3359 and 7/3361 by way of a registered sale deed dated 31.07.2008. Petitioner in W.P.No.27000 of 2018 who is the co-owner of the premises executed a lease deed on 20.04.2013 for a period of 5 years in favour of the petitioner in W.P.No.32860 of 2018, leasing out his share of the property. On 28.05.2018, petitioner in W.P.No.27000 of 2018 got issued a legal notice, stating inter alia that despite the expiry of the lease period on 20.04.2018, petitioner in W.P.No.32860 of 2018 is running the bar and restaurant in the subject property without there being any extension of the lease period. By way of the said legal notice dated 28.05.2018, ultimately the Excise and Prohibition authorities were called upon to stop the renewal of the license of bar and restaurant. On 05.07.2018, pursuant to the said legal notice, the Deputy Commissioner of Prohibition and Excise, Kadapa issued a show cause notice, asking the petitioner in W.P.No.32860 of 2018 to submit an explanation as to why the action should not be taken under Rule 11 (1) (vi) of A.P. Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2017.;