LOTUS RECREATION CLUB (REGD SOCIETY) Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF PROHIBITION AND EXCISE; DISTRICT COLLECTOR AND THE ASSISTANT COMMISSIONER (EXCISE)

JUDGEMENT

(1.) The petitioner is a registered recreation club, whose application for grant of FL2 licence for running a bar was rejected by the Special Commissioner and Commissioner of Prohibition and Excise, the first respondent herein dated 12.04.2006, seeks for a Writ of Certiorarified Mandamus to quash the above order with consequent direction to the respondents to grant FL 2 licence in their favour, within the time frame as fixed by this Court.

(2.) Brief facts leading to the writ petition are as follows:

(3.) It is the case of the petitioner that a lease agreement was entered into between the petitioner and Tvl. Ganesan, the landlord on 30.03.2005 to run the club for a period of 10 years. On receipt of the application dated 21.03.2005, the first respondent sent a communication dated 23.03.2005 to the District Collector, Virudhunagar, the second respondent herein, and sought a detailed inspection report with reference to the affairs of the petitioner. The second respondent directed the third respondent, The Assistant Commissioner (Excise), Virudhunagar to inspect the premises of the petitioner and submit a report. The premises of the petitioner was inspected in the first week of April 2005 and the third respondent was fully satisfied the requirements for grant of FL2 licence.