COMMISSIONER, DINDIGUL MUNICIPALITY Vs. VRAJAMANI IYER

JUDGEMENT

(1.) THE executive authority declined to renew the license and the acquittal of the accused on the ground that the order of refusal is not valid is unsustainable. THE order of acquittal is therefore set aside and there will be a retrial in accordance with law by the District Magistrate or such other Magistrate as he may direct.