ADITYA ENTERTAINMENT INC Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking following reliefs:

(2.) Learned counsel for petitioner submitted that though there is change in composition of partnership, original licencee has not divested more than 50% share in firm, but respondents are not renewing license without payment of additional transfer fees as per Rule 17-B of the Karnataka Excise (General Condition of License) Rules, 1967 (for short, 'Rules'). Learned counsel refers to partnership deeds at Annexures-A to D to substantiate his submission.

(3.) It was submitted that this Court in case of M/S. Shankar Wines Vs. The Commissioner of Excise in Karnataka and Another in W.P.no30596/2014 and W.P.no.56657/2014 disposed of on 22/8/2017 had laid down law regarding manner of consideration of application for renewal and transfer and that respondents are not following said ratio. Further submitted that last date for renewal of license would expire tomorrow.