S KUMARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this Court seeking a direction to the respondent-Excise Department to consider their objections and representation vide Annexure-G dated 15.04.2016 and restrain respondents 8 to 10 from giving any licence in favour of any person to run the wine shop at the address given in the said representation. The petitioners in the said representation have also referred to R.F.A.No.25/2016 which is pending in this Court between the parties about the partition suit between the family members.

(2.) The averments made in the said representation clearly show that the writ petitions are pre-mature. The relevant portion of the representation is quoted below for ready reference.

(3.) It appears that the present writ petitions have been filed prematured just to seek an advance protection against the purported licence, which the petitioners apprehend may be granted by the Excise Department in favour of the disputing family members or other persons at the said place.