KUNWAR JAI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner objected to the establishment of a wine shop by one Smt. Babita Devi at Jagdishpur of Ara District in the financial year 2014-2015. It is stated that the shop is within the prohibited distance from the place of worship named as Shaheed Baba Mazar and Vishwakarma Temple.

(2.) Even before the writ petition was formally posted before us, the authorities of the Excise Department, Ara, filed a counter affidavit. According to them, proper verification was made before the licence was granted to Smt. Babita Devi and that no reports of any anti-social activities have been brought to their notice. The petitioner filed reply to it.

(3.) Heard learned counsel for the petitioner and learned A.P.P. for the State.