SHAMKUNWAR RAMESHLAL JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. With the consent of the learned counsel for the parties the present petition is heard and finally disposed of at the stage of admission.

(2.) BY this petition, the petitioner challenges the order rendered by the respondent No.3 Collector, Aurangabad directing holding afresh meeting of Gram-Sabha under section 54 of the Bombay Prohibition Act, 1949, in order to decide whether liquor vending licence of the petitioner may be continued or the shop may be closed down.

(3.) THE impugned judgment rendered by the Collector shows that he ordered holding of afresh Gram Sabha in order to ascertain the opinion of the villagers regarding feasibility of liquor vending shop's, business in the village. The public opinion was sought again.