NIJAGUNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Ravi V.Hosmani, learned AGA is directed to take notice for respondent Nos.1, 2, 5 and 7. Notice to respondent Nos.3, 4 and 6 is dispensed with.

(2.) Heard.

(3.) The Government under Government Order No.FD/15/EFN/2015, dated 209.2016 sanctioned 900 CL-11C Excise Licences to Mysore Sales International Limited (for short MSIL ). On the basis of that, respondent No.2 issued Annexure B Circular dated 07.11.2016 to al l the Excise Officials coming under him and to MSIL laying guidel ines for identifying the locations and issue of l icences.