(1.) Petitioner's mother-in-law was granted with licence in Form CL-2 for carrying on the business of retail sale of liquors. During the life time of the mother-in-law of the petitioner, a partition was effected between the family members and in the said partition, the CL-2 licence granted in favour of the mother- in-law of the petitioner was allotted to the share of the husband of the petitioner.
(2.) After the death of the husband of the petitioner, the petitioner submitted an application with the respondent No.3 for transferring the CL-2 licence in terms of Rule 17-A of the KARNATAKA EXCISE LICENSES (GENERAL CONDITIONS) RULE 1967. Petitioner's grievance is that, pending consideration of application, the respondents are not permitting the petitioner to carry on the business of vending liquor under the CL-2 licence granted in favour of the mother-in-law of the petitioner.
(3.) Heard, Mr. G.K. Bhat, learned senior counsel for the petitioner's counsel and learned AGA for the State.