SUJAN SINGH Vs. STATE OF H.P. AND OTHERS

JUDGEMENT

(1.) It is for the second time that the petitioner has approached the Court and this time for the grant of the following relief:-

(2.) It is not in dispute that the petitioner had applied for and thereafter fulfilled all the eligibility conditions for the grant of licence in form L4 & L5 (Beer Bar) in the name and style of M/s Dhruv Tara Restaurant, Jeori, Tehsil Rampur, District Shimla, H.P. It is further not in dispute that the application complete in all respects including NOC from the MLA-cum-Chief Parliamentary Secretary (Health) had been forwarded to respondent No. 2, and when no licence was issued in favour of the petitioner he initially approached this Court by filing CWP No. 1959 of 2016, wherein he prayed for the following relief:-

(3.) It was the specific case of the petitioner that it was on account of the competitor who was already running a Beer Bar at Jeori, that some frivolous objections were being submitted by the Mahila Mandal, women and youth of the area and also on account of the recommendations made by the MLA-cum-Chief Parliamentary Secretary not to grant licence in favour of the petitioner that he was not being granted the licence.