H R KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner a grantee of CL-2/7 license has been carrying on the liquor business at Anantpur village in Athani Taluk of Belagavi District.

(2.) The State Government with intent to increase its revenue promulgated a policy decision vide Notification dated 07.11.2016 at Annexure-B to the Writ Petition to carry on the liquor business through its agency namely the 3rd Respondent M.S.I.L in various places in the State by establishing liquor outlets with CL-11C licenses.

(3.) In furtherance of the said policy decision, the Petitioner contends, the jurisdictional authorities have after survey and study identified various places proposing to establish the liquor shops therein. A list of feasible places is at Annexure-C to the Writ Petition.