PRANAB KUMAR SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Civil first appeal, under Section 96 of the Code of Civil Procedure,1908 is directed against the judgment and decree dated 18.05.2001 and 02.06.2001 respectively, passed by learned Civil Judge, Sr. Division, Court No.1, West Tripura, Agartala in Money Suit No. 25 of 1999.

(2.) Heard learned senior counsel, Mr. A.K.Bhowmik assisted by learned counsel, Mr. R. Dutta for the appellant and learned Additional G.A., Mr. S. Chakraborty for the respondents.

(3.) The appellant as plaintiff instituted the suit praying for a decree of Rs. 7,98,627/- against the defendantrespondents alleging inter alia, that the plaintiff was the sole proprietor of a Bonded Warehouse for India Made Foreign Liquor(for short IMFL) and Beer etc., in the name and style of his Warehouse as "Tripureswari Bonded Warehouse" situated at Jagannathbari road, Krishnanagar. He was initially granted a license by the defendant No.2 for 1(one) month 15(fifteen) days w.e.f. 14.02.1991 to 31.03.1991. His license was time to time renewed upto to 31 st March,1995. Before expiry of the period of license, the plaintiff applied for renewal of his license for the year 1995-96 but the defendants rejected the prayer by Memo dated 31.03.1995. Challenging such renewal, plaintiff filed a Writ case vide Civil Rule No.487 of 1995 before this court but it was withdrawn on 25.06.1996 on technical ground.