BHAGIRATHI Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondents. In this writ petition, the petitioner is challenging the order dated 11-2-2015 (Annexure-J) passed by the Excise Commissioner, Karnataka, rejecting the petitioner's claim for transfer of CL-9 licence. The Excise Commissioner has relied on Rule 17-A of the Karnataka Excise Licences (General Conditions) Rules, 1967 as amended in the year 2014 for rejection of the claim. The amended Rule reads as follows: