SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the owner of commercial building in Sy.No.8/18 at post Mangasuli Village, Kagwad Taluka and requested the 7th respondent to establish a retail Liquor Shop in his place. As no decision has been taken till today, the present writ petition is filed.

(2.) The 7th respondent is MSIL, a State owned Corporation, which is involved in the business of retail sale of liquor products in the State of Karnataka. The advocate for the 7th respondent submits that the request of the petitioner is being considered and subject to approval of the State Government, a decision will be taken in accordance with law.

(3.) Learned AGA submits that, if all necessary documents showing the feasibility of establishing a liquor shop in the place of the petitioner is shown, then in that event subject to the policies of the State Government permission will be given.