DURGALAL RUPLAL JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) The challenge in this writ petition is to the order dated 30.08.2019, passed by the State of Maharashtra in Excise Department, sanctioning the transfer of country liquor shop (CL-III License No. 58) from village Shirse, Taluka Radhanagari, District Kolhapur to village Karmad, Taluka and District Aurangabad. Respondent Nos. 2 to 4 are the officials of the respondent No. 1. It is respondent No. 5, whose country liquor shop has been permitted to be shifted vide the order impugned in this writ petition.

(3.) Heard.