M.Katju, J. - (1.) This writ petition has been filed praying for a mandamus directing the respondents to permit the petitioner to sell the remaining liquor which is about 11,857 litres at least till May, 2004 which is lying unsold in the petitioner's sub-shop, and 3050 litres which is to be taken for the year 2003-04 and to be sold.
(2.) Heard learned counsel for the parties.
(3.) It is alleged in para 2 of the petition that the petitioner is running the main shop of country made liquor at Sharda Nagar, District-Saharanpur. He was granted licence for the year 2002-03 which was renewed for the Excise Year 2003-04 under the U.P. Excise Act and Rules.;