RANJAN ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) The writ petition is filed by the petitioner for quashing the letter No.675/Ex. Dtd. 8/4/2025 issued by the Collector, Kendrapara revealing that the Self Help Group (SHG) Mahila Committee of Chandibaunsamul GP has raised vehement objection demanding for shifting of the IMFL 'ON'Shop from the existing site on the grounds reflected therein. Interestingly, it is indicated in the said letter that the said Committee has given an ultimatum of one month to the District Administration failing which steps shall be taken by them. Taking into account such objection having filed, the said letter is caused for shifting of the said IMFL 'ON'shop to another place.

(2.) The challenge is basically founded upon the legal provisions applicable in this regard, more particularly, after the renewal of the license, the objections should not be entertained in the midway in terms of the provisions contained in Rule 33 of the Odisha Excise Rules, 2017.

(3.) The sum and substance of the pleading proceeds on the assertion that the letter impugned in the instant writ petition issued by the Collector, Kendrapara is founded upon the objections raised by the said SHG Mahila Committee and, therefore, the seminal point involved in the instant writ petition is whether such objection can be entertained subsequent to the grant of license/renewal of license by the authority.