K P RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ appeal is preferred against the order dated 17th February, 1992 passed in W.P. No. 3063 of 1992.

(2.) The petition is filed with an avowed object of advancing public interest. In the petition, the petitioner has sought for quashing the Notification No. FD 4 PES 92, dated 25-1-1992 issued by the State of Karnataka and to grant such other reliefs as may be deemed fit under the facts and circumstances of the case.

(3.) It is contended on behalf of the appellant-petitioner that having regard to the provisions contained in Sections 63,64 and 67 of the Karnataka Excise Act, 1965 (hereinafter referred to as the 'Act') and Rule 15 of the rules, Rule 15-A is beyond the rule-making power of the State.