CITY RESTAURANT & BAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned AGP for the State and learned Counsel for the respondent No. 3.

(2.) Being aggrieved and dissatisfied by the impugned order dtd. 16/5/2024 passed by the Commissioner of the State Excise, Maharashtra, thereby dismissing the appeal filed by the petitioner under Sec. 137 (2) of the Maharashtra Prohibition Act, 1949, challenging the order passed by Collector, Nagpur, dtd. 29/2/2024 of cancelling the FL-III licence in the name of petitioner.

(3.) The petitioner is a partnership firm running the M/s. City Restaurant and Bar in a premises at City Survey No. 1615, Sheet No. 74, Khasra No. 53/1-2, Mouza Ajni, situated in Central Excise Colony, Nagpur, and is in occupation of the suit premises since September 1987. A tenancy agreement was entered into between the petitioner firm and Mohan Laxman Samarth and the same was renewed on 1/8/1994.