K K JHARIYA Vs. STATE OF MP

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Petitioners in the instant writ petition have impugned the legality and validity of the orders dated 16-2-2010 contained in Annexures P-l to P-3 by which petitioners have been informed that District Excise Committee has taken a decision not to renew the existing licence of the petitioners to run the liquor shops. By the aforesaid orders, petitioners have been further debarred from participating in the tender proceedings.

(3.) Admittedly, petitioners were partners of one Vaibhav and Company, which was granted licence to run the liquor shops for the year 2008-09. However, for the subsequent year, i.e., 2009-10, petitioners were granted separate licences in their individual names. On 23-4-2009, 9,500 bulk litres of illicit liquor was seized on the eve of elections. In the course of enquiry, aforesaid illicit liquor was found to be belonging to Vaibhav and Company of which the petitionees were admittedly the partners.