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IN THE HIGH COURT OF JUDICATURE AT BOMBAY: NAGPUR BENCH: NAGPUR

WRIT PETITION NO.201 OF 2010

PETITIONER:

Rajendra s/o Shivnarayan Jaiswal, at post Ambada, tahsil Morshi, District :Amravati

VERSUS

RESPONDENT:

1] State of Maharashtra through its Secretary, Department of Prohibition & State Excise, Mantralaya, Mumbai 32. 2] The Commissioner of State Excise, Maharashtra State, Old Custom House, Fort, Mumbai.

3] The Collector, Amravati.

4] The Superintendent of State Excise Near Railway Station, Amravati.

5] The Superintendent of Police (Rural), Amravati. 6] Dr. Anil Bonde, M.L.A., High Tech Critical Care Hospital, Rajapeth, Amravati 444606

=================================================== Shri Anand Parchure, advocate for petitioner Smt. Sharda Wandile AGP for respondents no.1 to 5. Respondent no.6 served.

=================================================== CORAM: S.A. BOBDE & SMT. VASANTI A. NAIK, JJ.

DATE: 9TH MARCH, 2010

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ORAL JUDGMENT: [PER: S.A. BOBDE, J.] Rule returnable forthwith. Heard by consent. 2] According to the petitioner, his country liquor licence has been

suspended under section 142 of the Bombay Prohibition Act in view of

the law and order problem prevailing in the area. There is no dispute

about the existence of the law and order problem in the area.

3] Shri Parchure, learned counsel for the petitioner submits that the

petitioner had long ago applied for shifting of CL III Licence from

village Ambada to Morshi Town, but the authorities have not responded

to the request.

3] In these circumstances, we consider it appropriate to direct the

respondents to consider the petitioner's request for shifting the present

CL III Licence from village Ambada to Morshi, in accordance with law,

and take a decision within a period of 3 months from today.

Rule made absolute in the aforesaid terms.

JUDGE JUDGE

SMP