- (1.) Heard learned Counsel for the petitioner.
(2.) The main questions which need to be determined in this writ petition are;-- (i) whether the petitioner can claim a renewal of his licence as of right, even though he did not have the licence to sell Indian made foreign liquor after April 1, 1980; (ii) whether the Notification No. GSR 50, dated April 21, 1981, (Ex. 2) annexed with the writ petition is invalid; (iii) whether the petitioner has the locus standi to get the above Notification quashed, even though he does not hold a subsisting licence.
(3.) The facts giving rise to this petition are that the petitioner was granted a licence of retail sale of foreign liquor and Indian made foreign liquor in the year 1954 under the provisions of the Rajasthan Excise Act, 1950 (hereinafter to be referred to as 'the Act'). It was renewed from time to time and the licence remained valid upto March 31, 1980 and thereafter no renewal was granted as the scheme of total prohibition had been imposed with effect from April 1, 1980.;