BHARATI SACHIN JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) By this petition, the petitioner has challenged orders passed by the respondents herein, whereby an application for grant of FL-III Licence to the petitioner, has been rejected.

(3.) The petitioner is carrying on business of Eating House at Pusala, Tq. Warud, Dist. Amravati. In order to obtain licence for running Eating House, the petitioner had to institute proceedings, which came up to this Court and upon the matter being remitted to Collector, Amravati, licence for Eating House of the petitioner was renewed. During the pendency of proceedings for licence of Eating House, petitioner had also applied for aforesaid FL-III Licence for Eating House in order to able to serve liquor at the said Eating House.