DILIP KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the consent of the learned Advocates, this matter is heard and decided today.

(2.) This petition was filed by the three persons against the orders of cancellation of licence granted in favour of each writ petitioner. As a common petition by three individuals for redressal of their personal grievance is not maintainable, by order dated 28th July, 2011 we had ordered that the petition be entertained for petitioner no. 1 Dilip Kumar Rai alone and that the names of petitioner nos. 2 and 3 be deleted. Accordingly, this petition has now been amended. This petition is entertained on behalf of petitioner no. 1 alone.

(3.) For the financial year 2006-07 the petitioner had been granted licence for retail sale of country liquor. Before expiry of the licence period on 31st March, 2007, under communication dated 14th March, 2007 the period of licence was extended for further three months till 30th June, 2007. Under communication dated 30th June, 2007 sent by the Assistant Commissioner of Excise, Bhojpur and Buxar the said licence was cancelled and the security deposit was forfeited. The said communication refers to the order of cancellation made by the Collector. Feeling aggrieved the licensee has filed this petition under Article 226 of the Constitution.