SHANKARLAL Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been preferred under Article 226 of the Constitution seeking a direction to the respondent No. 2 for the renewal of the licence FL II, which the petitioner has been holding since 1.4.90. When the petitioner applied for renewal of his licence, which was to expire by 31st of March, 1994, after complying with all the necessary formalities, he was refused the renewal by respondent No. 2, the Collector (Excise), District Vidisha by his order dated 30.3.1994, Annexure P -13, on the ground that as the relaxation with regard to the condition of population for the grant of licence was not sought from the Government and further that it was not as per the conditions, Annexure R -2, laid down by the Excise Commissioner, the licence could not be granted to him.