SANJIB BANERJEE,J. - (1.) The petitioners are the owners of a restaurant and bar at Mayabunder which has now stopped functioning, since the renewal of the bar licence has been declined by the order impugned dated March 9, 2016 passed by the Deputy Commissioner, North and Middle Andaman District.
(2.) At first blush, the order impugned appears to have some striking features in the Deputy Commissioner playing it safe by yielding to the influence that may have been exerted on him, but by leaving sufficient indication in the order impugned that he was subjected to some kind of pressure.
(3.) The petitioners' bar on the Andaman Trunk Road near the bus-stand at Mayabunder was granted a licence in 2012. The licence was renewed for two subsequent periods of one year each. Upon a further renewal being sought in the year 2014, the same was declined. The writ petitioners approached this Court by way of WP No. 005 of 2015. The Deputy Commissioner's order of December 15, 2014 was challenged in such petition. The petition succeeded and, by an order of December 15, 2015, the petitioners' application for renewal of the bar licence was directed to be considered "in accordance with law and Rules and Regulations so also Guidelines dated November 18, 2008.";