TRIDIP AND COMPANY Vs. ROYAL ARMS

JUDGEMENT

(1.) PETITIONERS in these cases are aggrieved by a common order of the State Government dated 63 -1993 (Annexure -2), whereby and where under the prayer for renewal of the gun manufacturing licences was refused.

(2.) HEARD the learned Advocates for the petitioners well as the State and with their consent all these cases along with I.As are disposed of at this stage itself.

(3.) PETITIONERS were granted separate licences for manufacturing of gun barrels at Manger and the last renewal of their licences was granted on 27 -8 -1997. The prayer for renewal of the same has refused on the ground that there are certain dues against them with respect to rental of industrial estate as well as amount of sales tax.