HOTEL SRINIVAS Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the Learned Counsel appearing for the petitioner and the Learned Counsel appearing on behalf of the respondents. At this stage of the hearing of this writ petition, it had been submitted, on behalf of the respondents, that the impugned order, suspending the licence issued in favour of the petitioner, may be set aside. However, the petitioner may be directed to participate in the enquiry to be conducted by the respondent concerned, pursuant to the notice issued to him, as per the procedures prescribed, under Rule 22(1) of The Tamil Nadu Liquor( License & Permit) Rules, 1981.

(2.) IT had been further submitted that the respondent concerned would consider the objections filed by the petitioner, if any, and pass appropriate orders thereon, based on the enquiry, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner.