JYOTI PARTAB LALWANI Vs. COLLECTOR OF MUMBAI

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Perused the records.

(2.) RULE. By consent, the rule is made returnable forthwith.

(3.) THE short point which arises in both these petitions is whether the provisions of the Bombay Prohibition (Privilege Fees) Rules, 1954, hereinafter called as "the Privilege, Fees Rules" are attracted in case of transposition of the names of the legal heirs of the deceased licence holder in the liquor licence and that therefore the legal heirs are liable to pay the privilege fees7 Since common question of law and facts arise in both the Petitions, they were heard together and are being disposed of by this common judgment.