- (1.) Petitioner had licences of country liquor shops at Aruauwa and Belwar. He also had licence of foreign liquor shop No.2 of Machhalishahar. The said licences have been cancelled by the District Magistrate/Licensing Authority, Jaunpur vide order dated 5.7.2012 and the appeals as well revisions thereto have been dismissed vide orders dated 18.7.2012 and 24.8.2012. The review filed before the revisional authority has also been rejected on 12.12.2012.
(2.) All the above orders have been impugned in this petition.
(3.) Section 34 of the United Provinces Excise Act, 1910 provides for the suspension/cancellation of the liquor licenses. The Uttar Pradesh Excise (Settlement of Licences for Retail Sale of Country Liquor) Rules, 2002 vide Rule 21 lays down the grounds for cancellation of the license of country liquor shops whereas The Uttar Pradesh Excise Settlement of Licences for Retail Sale of Foreign Liquor (Excluding Beer and Wine) Rules, 2001 vide Rule 18 provides for grounds for cancellation of the licence of foreign liquor shops.;