(1.) These appeals have been filed against the impugned judgment dated 26.9.2005 delivered by the learned single Judge in WP(C) Nos. 17960/2005, 14310/2005 and 17805/2005. Since all these appeals involve common questions of law and fact, we are disposing them of together.
(2.) The writ petitioners had prayed for a mandamus directing the Government of NCT of Delhi through the Commissioner of Excise to grant L-52 licences to the petitioners in terms of respondent's policy vide public notice dated 22.11.2004. They have also prayed for quashing of Condition No.15 attached to the terms and conditions for grant of licence in form L-52 as per respondent's public notice for the year 2004-05.
(3.) In WP(C) No. 17960/2005 titled S.P. Khanna v. Govt. of NCT of Delhi it is alleged in para 3 (a) of the writ petition that the respondent Government of NCT of Delhi had issued a policy on 22.11.2004 for grant of L-52 licences in Delhi for retail vending of Indian Made Foreign Liquor (IMFL)/Beer in private sector for the year 2004-05 onwards and invited applications by public notice dated 22.11.2004 from the applicants who held the eligibility criteria as per said public notice. The eligibility criteria is enumerated in para 3(a) of the writ petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN