PREMA CHANDRAKANT SAVLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) We believe this Petition requires to be allowed immediately. The 1st Petitioner and one Varajlal Ravji Savla ran a business holding a valid Foreign Liquor-II referred as Vendor License No.FL/II-55 and CL/FL/TOD III-236. The premises in question were at Shop No.329/330, Adarsh Nagar, New Link Road, Andheri West, Mumbai 400 058. The name of firm was 'Juben Wines-2'.

(3.) Varajlal fell ill and was unable to attend to the day-to-day affairs of this partnership wine shop business. He decided to retire and to get his name deleted from the FL-II License No.FL/II-55 and CL/FL/TOD III-236. He also wanted to add the name of the 2nd Petitioner, Satyam, in that license. On 14/9/2022, the 1st Petitioner applied to the Superintendent, State Excise Department and Collector, Mumbai Suburban, State Excise pointing out these facts and asking for a deletion of the name of Varajlal and introduction of name of the Satyam. The Collector issued a public notice calling for objections. On 27/9/2022, the Superintendent of the State Excise issued a letter to the police to enquire as to whether there were any criminal offences. A favourable report is said to have been received from the police.