- (1.) Heard Sri S.D.Singh, learned counsel for the petitioner, learned Standing Counsel for respondents No.1 to 4 and Sri Neeraj Sharma, learned counsel for respondent No.5.
(2.) The dispute in the present writ petition is regarding FL-6 licence between two brothers for the sale of foreign liquor in a hotel in Allahabad.
(3.) The petitioner has challenged the order dated 18.3.2013 passed by the Commissioner Excise, U.P. in Appeal No.72 of 2012 by which he has suspended the above licence and has refused to record/substitute the name of the petitioner in place of his deceased mother in the liquor licence unless a succession certificate is produced and the interim order dated 28.3.2013 passed by the Special Secretary/Prescribed Authority in revision No: 11 (Revision)/ 2013 arising there from.;