B N RAGHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) all these writ petitions are taken up for final hearing with the consent of the learned counsel appearing for the parties and the learned advocate-general for the state. They are heard accordingly.

(2.) since common questions of law based on similar facts arise for consideration in all these writ petitions, they are disposed of by this common order.

(3.) the petitioners in these writ petitions have questioned the constitutional validity of amendment issued to Rule 5, of the Karnataka excise licences (general conditions) rules, 1967 (for short the rules 1967'), vide impugned notification dated 21st june, 1993 in No. Fd 20 pes 92, (annexure-d in W.P. nos. 22634 to 22660 of 1993), and have sought for a writ of mandamus directing the respondents to renew the licences of the petitioners for the excise year 1993-94 without reference to the amended rule5.