P. SIVASUBRAMANIYAN Vs. THE GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) THE petitioner has prayed for issuance of a Writ of Certiorari, to quash the order passed by the first respondent, dated 28.02.2014, in exercise of his appellate powers under the provisions of the Pondicherry Excise Act and Rules framed thereunder.

(2.) HEARD Mr.M.Krishnappan, learned Senior counsel assisted by Mrs.R.Swarnalatha, learned counsel appearing for the petitioner and Mr.A.Tamilvanan learned Government Advocate appearing for the respondents.

(3.) ON a perusal of the impugned proceedings, it is seen that the original authority, first appellate authority as well as second appellate authority rejected the petitioner's request on the ground that there is no power under the Rules to re -grant a cancelled licence.