AGRA CLUB LIMITED Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) A batch of writ petitions came to be decided by the High Court of Allahabad. These two appeals arise out of that batch of cases.

(2.) We have heard learned counsel for the parties.

(3.) The challenge in the writ petitions filed before the High Court was to the U.P. Permit For Possession of Foreign Liquor (By Club) Rules, 1980. The Division Bench of the High Court after a detailed discussion negatived the challenge. It was found that the Club Rules of 1980 were neither discriminatory nor arbitrary. The High Court while interpreting various Rules and Section 20 of the U.P. Excise Act, 1910 read with Section 7 of the Act found that a club which wants to keep liquor for supply to its members, is required to take a permit in accordance with law. On a careful consideration of the matter, we are not persuaded to take view different than the one taken by the High Court, with which we agree.