BHARAT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 27.3.1998, issued under the signature of the Assistant Commissioner of Excise, Bokaro. Respondent No. 3 informing the petitioner that his licence for the year 1998-99 for running a beer bar under the provisions of the Excise Act has not been renewed by the Deputy Commissioner for public interest as well as in the interest of revenue.

(2.) The admitted fact is that the petitioner was a licensee under the Excise Act to run a beer bar. He applied for renewal of the licence for the year 1998-99 and impugned order has been passed.

(3.) No person can claim renewal of licence as a matter of right but that does not mean that the authority who is vested with the power to renew the licence will act in arbitrary manner in the sense that without assigning any cogent reason, it can refuse to renew the licence.