- (1.) Leave granted.
(2.) We are of the view that having regard to the peculiar facts and circumstances of the present case, the ends of justice will be met if we direct that (1) respondent No. 5 who has been given a lease of the arrack shop will maintain regular accounts in respect of the sales of arrack made by him; (2) the appellant and the State authorities will be entitled to inspect such accounts once every month preferably on or before the 15th day of each succeeding month; (3) the security deposit which has been made by the appellant will not be appropriated towards meeting the losses said to have arisen to the State authorities on account of the alleged default of the appellant and the consequent grant of the lease to the 5th respondent nor will the bank guarantee furnished by the appellant be encashed by the State authorities until the disposal of the writ petitions by the High Court, but the appellant will keep the bank guarantee alive for a period of 4 weeks after disposal of the writ petitions by the High Court and lastly (4) if the appellant succeeds in the writ petitions and the cancellation of, his licence is set aside by the court, then the appellant will be entitled to interest on the amount of the security deposit @ 12% per annum from the date of this order. We order accordingly and request the High Court to dispose of the two writ petitions before it at a very early date and as far as possible, before 30th October, 1985. There will be no order as to costs. ;