SUJAYA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Shri Devi Prasad Shetty, learned counsel for petitioner submitted that petitioner was granted CL-7 license in respect of premises bearing Assessment no.332/2, property no.1524002009001016, Rippenppet Gram Panchayath, Gavaturu village, Hosanagara. It is submitted that while granting CL-7 license in respect of said premises, all objections were considered. However, thereafter on ground that objections were received from respondent no.5 - Gram Panchayath, action was sought to be taken against petitioner. Constraining petitioner to approached this Court in W.P.no.11456/2023. Said writ petition was disposed of reserving liberty to petitioner to make representation to higher authorities of Excise Department against illegal interference , if any.

(3.) But, immediately thereafter impugned show-cause notice was given and even though petitioner had filed application for renewal of licence, same was not considered, constraining petitioner to approach this Court once again.