UNION OF INDIA Vs. KANTILAL NANALAL JAIN

JUDGEMENT

(1.) Appeal is dismissed since we also take the view that the power to issue a licence also includes power to reject the same. Additional Collector's order rejecting the application is also appealable. Since the Collector who is also the Collector (Appeals) has exercised power under Section 80, according to us, it has been properly and legally exercised.