B.G.YOGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The challenge in this petition is to the order dated 31st July, 2019 passed by the Deputy Commissioner of Excise by which CL-2 licence granted to the eighth respondent was transferred to another place. By the order dated 2nd December, 2019 while issuing rule nisi, this Court stayed the said order. However, a liberty was granted to eighth respondent to make a fresh application for seeking transfer of licence.

(2.) The learned counsel appearing for the eighth respondent has filed a memo which is supported by an affidavit of the eighth respondent. In the affidavit, the eighth respondent has stated that on a fresh application filed by him an order has been made on 21st December, 2019 by the fourth respondent against which the eighth respondent has preferred an appeal which is pending.

(3.) The learned Additional Government Advocate states that according to his information, the subsequent application is not finally decided and is pending.