Dinesh Maheshwari, J. - (1.) HAVING heard the learned Counsel for the Petitioner and having perused the material placed on record, this Court is unable to find any reason to issue any writ, order or direction at the instance of the Petitioner so as to compel the Excise Department to allow the country liquor shop at a particular location of the Petitioner's choice.
(2.) IT is noticed from the material placed on record that even when the Petitioner has been granted licence for a shop at Ward No. 8 Makrana for retail sale of country liquor from 01.04.2011 to 31.03.2012, the location of the shop was approved temporarily for a period from 01.04.2011 to 30.04.2011. It appears that the Tehsildar, Makrana made a report on 25.04.2011 opining against the location of the shop for law and order problems. The District Excise Officer, Nagaur, by his notice dated 26.04.2011 (Annex.11), has informed the Petitioner of the report so made by the Tehsildar and has asked the Petitioner to shift the shop after getting the new location approved while reminding him that the earlier location of the shop was approved temporarily and only upto 30.04.2011. The Petitioner seeks to question such notice dated 26.04.2011 with the submissions that baseless complaints are being made against the shop in question for enmity and else, the concerned Municipal Ward Member and so also the Vice -Chairman of the Municipal Board have recommended for continuing with the shop at the present location; and that different licensees had in the past too, for about 30 years, maintained the shop at the very same location.
(3.) THE submissions as made on behalf of the Petitioner hardly make out a case for interference by this Court.;