Sln Traders vs. The State Of A.P.

Held

The Court held that the issue involved in the present Writ Petition is squarely covered by the orders of the Division Bench of the High Court in W.P.Nos. 30185 of 2021 and batch, dated 24.03.2023. Consequently, the Writ Petition was disposed of in terms of the said Division Bench order. The reasoning is based on the petitioner's submission that the matter is covered by a previous binding precedent. The operative direction was to dispose of the petition in terms of the Division Bench order and to attach a copy of that order. No specific issues were expressly left undecided.

Facts

The petitioner filed a Writ Petition challenging Notification No. 318/FSSA/AP/2014-21, dated 06.12.2021, seeking to declare it illegal and arbitrary. During the hearing, the petitioner's counsel submitted that the issue in this petition is squarely covered by the orders of the Division Bench of the High Court in W.P.Nos. 30185 of 2021 and batch, dated 24.03.2023. The Court noted this submission and directed that the present Writ Petition be disposed of in terms of the aforementioned Division Bench order. A copy of the Division Bench order was directed to be attached to the present order. No costs were awarded.

Key Issues

1. Whether Notification No. 318/FSSA/AP/2014-21, dated 06.12.2021, is illegal and arbitrary. The petitioner argued that the issue involved in this Writ Petition is squarely covered by the Orders of the Division Bench of this Hon’ble Court in W.P.Nos. 30185 of 2021 and batch dated 24.03.2023. The revenue or State did not record any arguments in the provided judgment.