P.N. RAJMOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner was the original licensee of CL-9 and was running a Bar and Restaurant under the name and style of Asha Bar and Restaurant.

(2.) SUFFICE to say that due to certain incident, which occurred in and around the premises a case was registered as against the petitioner for the offences punishable under Sections 32(1), 34 and 36 of the Karnataka Excise Act, 1965. The entire material was seized from the premises.

(3.) INDEED , during this interregnum, CL-9 licence was suspended and ultimately it has been revoked. The said revocation was the subject-matter of an appeal before the Karnataka Appellate Tribunal. The Karnataka Appellate Tribunal has allowed the appeal of the petitioner and remitted the matter to respondent 3 for fresh consideration.