SHATRUGHANLAL SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ALL these petitions involve common questions of law; therefore, they are disposed of by a common order. M.P. No. 5091 of 1989 and M.P. No. 5067 of 1989 relate to the grant of licence for the period fro4m 1 -4 -1989 to 31st March, 1990.

(2.) THE writ petitions M.P. Nos. 913/93, 914/93, 1818/93, 1884/93, 1943/93 and 1969/93 relate to the grant of licence for the period 1992 -93.

(3.) PETITIONERS by this petition have prayed that Section 24 of the M.P. Excise Act, 1915, (for short the Act) and Rule II (3) of the General Licence Conditions Rules may be declared as ultra vires of the Act and Article 14 of the Constitution of India; that notice dated 8 -10 -1989 (Annexure -F) may be quashed; that respondents may be restrained from giving effect to the aforesaid notice for closure of the liquor shops; that the petitioners may be granted remission of proportionate licence fee for the period the shops remained closed in pursuance of the aforesaid notice; and that they may be paid compensation against the profit and loss to the extent as detailed in Annexure G.