VAIBHAV DEVILAL JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, petitioner challenges the order dated 12th July 2007 vide which the request made by the present petitioner for transferring his FL.II licence from Shendurjana Ghat, Amravati District to Nagpur District has been rejected.

(3.) The petitioner holds a FL II licence at Shendurjana Ghat in Amravati District. Since the petitioner desires to shift the premises from Shendurjana Ghat Amavati District to Nagpur District, an application was made to the Competent Authority through Collector. The Collector, Amravati, recommended the shifting of the license to the State Government. However, vide the impugned order, respondent no.1 has directed the Commissioner of State Excise to intimate the petitioner that his request for shifting of license has been rejected. The communication to that effect was received by the petitioner from Superintendent, State Excise, Amravati. Being aggrieved thereby, the present petition.