- (1.) We have heard learned counsel for the parties.
(2.) The petitioner - The Gram Panchayat, Chanarathal Kalan - seeks special leave to appeal to this Court from the order dated 21st March, 1990 of the High Court of Punjab and Haryana in C.W.P. No. 3563 of 1990 dismissing the petitioner's writ petition which in turn challenged the order dated 6th February, 1990 of the Excise and Taxation Commissioner, Punjab. The Commissioner had overruled and set at naught the resolution dated 21 st Sept. 1989 of the petitioner-Gram Panchayat under S. 26 of the Punjab Gram Panchayats Act, 1952 (Act) with the requisite 2/3rd majority directing that intoxicating liquor be not sold in the liquor vend situate in the village Chanarthal Kalan.
(3.) The resolution of the Gram Panchayat took note that the liquor vend was at a distance of 20 yards from the Government High School right opposite to Bus Stand and was just 100 yards away from the Primary Health Centre. Such a resolution, if made after the 1st day of April and before 30th day of September of any year, would under S. 26 be effective from the 1st day of April of the following year and would also be binding on the Excise and Taxation Commissioner. But the proviso to the Section, however, authorises the Commissioner, if he be of the opinion for reasons to be recorded, that within such local area illicit distillation or smuggling of alcohol in the local area has been carried on or connived at, within two years preceding the date of the passing of such resolution, such resolution shall not be binding upon the Commissioner. The Commissioner by his order dated 13-2-1990 exercising powers conferred by the said proviso overruled the said resolution. The Commissioner's order referred to the registration of offences of illicit distillation under three F. I. Rs. which were all long prior to the period of two years prior to the resolution. The Commissioner held: "This vend was auctioned for Rs. 12,44,913/- for the year 1989-90 and its daily quota is of 90 bottles. In case the vend is closed, not only the State will suffer heavy loss of revenue but it will give boost to smuggling of liquor and illicit distillation in the area. The vend has been functioning in this village for last 9-10 years. I have considered the arguments advanced by the parties and hole also perused the relevant record of the case. The arguments advanced by the Sarpanct are not supported by any documentary evidence. However, from the arguments of the departmental representative, it is proved beyond doubt that the villagers are habitual drinkers and illicit distillation is also taking place at a large scale. " "This order of the Commissioner was challenged by the Gram Panchayat before the High Court. The High Court dismissed the writ petition in limine.;