SMT.PREMA KUMARI Vs. THE GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner has filed this writ petition with the following prayers:

(2.) The petitioner submits that the Commissioner of Excise should be directed to consider the representation of the petitioner to fix the number of liquor licence to be granted in a particular area in terms of Rule 12 of the Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 (hereinafter referred to as 'the Rules' of 1968).

(3.) The representation - Annexure-A, dated 01.03.2016 in this regard is however not addressed to the Excise Commissioner but to the respondent-Grama Panchayat, Mattur, Hobli and Deputy Commissioner of Excise as well as Deputy Commissioner, Chitradurga.