SURINDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition seeks quashing of order dated 9.9.2010, Annexure P-8, cancelling liquor licence granted to the petitioner on accepting highest bid.

(2.) Case of the petitioner is that in pursuance of public notice he applied for liquor vend licence by way of bid which was accepted and licence was granted on 24.4.2010. The petitioner started running the vend. Respondent No.3 approached this Court with a grievance that as per excise policy 2010-11, the existing liquor vendor was entitled to renewal and though respondent No.3 was existing liquor vendor and had sought renewal, the same was wrongly declined. The writ petition was allowed vide order dated 3.8.2010, Annexure P-7, mainly on the ground that in case of other similarly placed existing vend holders, renewal had been allowed by the Department. Operative part of the order is as under:-

(3.) Grievance of the petitioner is that once the petitioner was given licence in pursuance of public notice, he was entitled to continue.