KHODAY DISTILLERIES LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a bunch of appeals, special leave petitions and writ petitions. The first group consists of CA Nos. 4708-12 of 1989, 4718-27 of 1989, WP (C) Nos. 666, 667, 693, 694, 774, and 910 of 1990 wherein constitutional validity of the (0 Kamataka Excise (Distillery and Warehouse) (Amendment) Rules, 1989, (ii) Kamataka Excise (Manufacture of Wine from Grapes) (Amendment) Rules, 1989, (iii) Karnataka Excise (Brewery) (Amendment) Rules, 1989, (iv) Kamataka Excise (Sale of Indian and Foreign Liquors) (Amendment) Rules, 1989 and (v) Kamataka Excise (Bottling of Liquor) (Amendment) Rules, 1989 was unsuccessfully challenged by various parties before the Kamataka High court, inter alia on the ground that the Rules in question affected adversely the fundamental right of the parties to carry on trade or business in liquor and that the said Rules were violative of Articles 14, 19 (1 (g) , 47, 300-A, 301, and 304 of the Constitution of India. A bench of three learned Judges of this court which heard this group of matters has referred them to the Constitution bench.

(2.) The second group consists of CA Nos. 6043-50, 6051 and 6052 of 1993. These appeals arise out of the decision of the Kerala High court upholding the validity of the government order dated 9/12/1992 passed by the government of Kerala deciding to cancel all foreign liquor licences issued under Rule 13 (3 of the Kerala Foreign Liquor Rules, 1974 to Hotels, Restaurants and Tourist Homes. A bench of two learned Judges has referred the said matters also to the Constitution bench for decision on the question whether appellants have a fundamental right to carry on trade in liquor.

(3.) The third group consists of SLP (C) Nos. 13817-28, 16208, 16601-02, 17935, 17953 of 1993, 185, 2479, 2962-63, 5898 of 1994 and WP (C) Nos. 587, 591, 592, 608, 612 and 625 of 1993. These matters arise out of various decisions of the A. P. High court upholding the validity of the amendments to the A. P. Foreign Liquor and Indian Liquor Rules, 1970 from time to time and A. P. (Regulation of Wholesale Trade, Distribution and Retail Trade in Indian Liquor and Foreign Liquor, Wine and Beer) Act, 1993 (hereinafter referred to as the "a. P. 1993 Act"). The High court has held that the Rules and the amendments thereto as well as the Act are not invalid on the ground that they violate the right to carry on trade in liquor which is not fundamental.