PRABHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties. Rule, made returnable forthwith and heard finally by consent of the learned Counsel for the parties.

(2.) THIS writ petition is filed by the petitioner Prabhakar Wable being aggrieved by order dated 30.06.2001 passed by the State Minister, Excise and Drugs Department, in the revision application filed by the Respondent No.5 herein i.e. Vithal Phadke .

(3.) MR . Shelke , advocate appearing for the petitioner, vehemently submitted that since the petitioner was the original grantee of the license, the name of subsequent partner had to be deleted after the partnership, which was at will, came to be dissolved. To substantiate his argument, he relied upon three decisions of this Court viz. (1) in the case of Ramesh s/o Shrikrishna Dhore and Others Vs. The Commissioner of State Excise and others, reported in 1997 (1) ALL MR 272, (2) in the case of Shamlal Jaglal Jaiswal Vs. The State of Maharashtra and Others, reported in 1997 (3) ALL MR 481, and (3) in the case of Uttam s/o Shamlal Jaiswal Vs. State of Maharashtra and others, reported in 1998 (1) Mh.L.J.333.