HOT & COLD REP. BY ITS PARTNER G. SENTHIL KUMAR Vs. DEPUTY COMMISSIONER (EXCISE) GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) Mr. J. Kumaran, learned Additional Government Pleader takes notice for the respondent. By consent of both parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) Challenge made in this writ petition is against the order of the respondent dated 09.11.2019, wherein and whereby, the petitioner was directed to shift FL.2 licensed premises to the old premises (No. 174/11A, S.V. Patel Salai, Puducherry) from where it was shifted.

(3.) Mr. V.T. Gopalan, learned Senior Counsel appearing for the petitioner submitted that the impugned order was passed in violation of principles of natural justice, since the petitioner was not heard before issuing the order impugned in this writ petition. He further contended that the respondent has chosen to pass the impugned order only at the instance of the business rivalry viz., one K. Prabakar, that too, without giving an opportunity of hearing their objections. He also contended that there are several liquor shops like that of the petitioner in the very same location and however, the petitioner alone is targeted because of the rival business being run by the said Prabakar, very near to the petitioner's Shop.