C DEVAKI Vs. COMMISSIONER (EXCISE) GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) Heard Mr.V.T.Gopalan, learned Senior Counsel for Mrs.S.Radha Gopalan, learned counsel for the petitioner and Mr.J.Kumaran, learned Government Advocate (Puducherry) for the respondents.

(2.) With the consent on either side, these writ petitions are taken up for final disposal.

(3.) The petitioner has filed Writ Petition No.14469 of 2018 challenging the order passed by the second respondent dated 04.06.2018 rejecting the petitioner's application dated 28.02.2017 for renewal of FL.II licence granted under Tourism Category for the period 2018-19 and for a consequential direction upon the second respondent to renew the petitioner's licence in terms of the said renewal application.