ANITA SHIVANAND WALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice to respondents No.4 and 5 is dispensed with since no relief is sought against them.

(2.) Heard.

(3.) The 1s t respondent proposed to issue licence to MSIL to run a retail liquor shop in Kilegaon village of Athani taluk in Belagavi district. The 2nd respondent is the authority to issue the said licence. For the purpose of setting up the liquor shop for the proposed licence of MSIL, the location/building is required to be identif ied.