V. SRIKANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a CL-2 licensee under the Karnataka Excise Act, 1965 (for short 'the Act') is before this Court under Article 226 of the Constitution of India, questioning the correctness and legality of the order dated 31.08.2021 bearing No. EJPïìE/JAªÉÊJ¸ï(UÁæ)/£ÀAªÀ/ES20210626700/¹J¯ï-2/21-22, whereby the petitioner is directed to shift CL-2 license from Sy.No.55, Hosakote Village, Chikkayyana Chatra Hobli, Nanjanagudu Taluk to any other place within 15.09.2021, failing which, it is stated that appropriate action would be initiated under the provisions of the Act.

(2.) Heard Sri. O.Shivarama Bhat., learned counsel for the petitioner and learned AGA for respondent Nos.1 to 3. Perused writ petition papers as well as original records produced by learned AGA.

(3.) Learned counsel for the petitioner submits that petitioner, a CL-2 licensee was permitted to shift CL-2 License to Sy.No.55, Hosakote Village, Chikkayyana Chatra Hobli, Nanjanagudu Taluk under Annexure-B, order dated 19.07.2021 and the petitioner's license is valid up to 30.06.2022. In the meanwhile, respondent No.2 issued Show Cause Notice dated 21.08.2021 calling upon the petitioner as to why his CL-2 license should not be directed to be shifted to any other place in the interest of public. Under impugned Order passed by respondent No.2, the petitioner is directed to find out alternate place before 15.09.2021, so as to shift his CL-2 license. Assailing the said order the petitioner is before this Court.