R.Muthuraj vs The Government of Tamil Nadu

Honourable Mr. Justice M. Jaichandren

Heard the Learned Counsel appearing for the petitioner and the Learned Counsel appearing on behalf of the respondents. At this stage of the

hearing of this writ petition, it had been submitted on behalf of the respondents concerned that the impugned order suspending the licence issued in

favour of the petitioner, may be set aside. However, the petitioner may be directed to participate in the enquiry to be conducted by the

respondents concerned, pursuant to the notice issued to him, as per the procedures prescribed under Rule 22(1) of The Tamil Nadu Liquor(

License & Permit) Rules, 1981.

It had been further submitted that the respondents concerned would consider the objections filed by the petitioner, if any, and pass appropriate

orders thereon, based on the enquiry, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner.

It had been further submitted that it would be open to the petitioner to run the bar in question, by following the procedures established by law

and as per the license conditions. In view of the above, the impugned order, suspending the licence issued in favour of the petitioner, are set aside.

The petitioner is directed to participate in the enquiry to be conducted by the respondents concerned, pursuant to the notices issued to him. The

enquiry shall be conducted, as per the procedures prescribed under Rule 22(1) of The Tamil Nadu Liquor( License & Permit) Rules, 1981. The

respondents concerned shall conduct the enquiry and pass appropriate orders thereon, as expeditiously as possible, not later than four months

from the date of receipt of a copy of this order. The authorities concerned shall enable the petitioner to run the bar in question, by removing the

seal, which have been put up by them, pursuant to the passing of the impugned order.

This writ petition is ordered accordingly. No costs. Consequently, connected Miscellaneous Petition is also closed.