SUNANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for respondents.

(2.) In the instant petition, petitioner has prayed for the following reliefs:

(3.) Petitioner's husband was a license holder for running Fair Price Shop provided by the Food, Civil Supplies and Consumer Affairs Department. When the license was in vogue in favour of the petitioner's husband, he died on 11.06.2019. Consequently, petitioner submitted application on 10.07.2019 seeking transfer of license in favour of the petitioner. The competent authority rejected the petitioner's request for transfer of license in favour of her on 11.09.2019. Thus, the present petition.