Jammu & Kashmir High Court
Kaka Ram vs State Th.Excise And Taxation And Ors. on 6 February, 2017
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP no.822/2005 Date of decision:06.02.2017
With MP nos. 330/2011, 1586/2011, 1834/2011, 1854/2011, 395/2012, 428/2012, 431/2012, 505/2012, 1682/2012,
1920/2012, 2301/2012, 2311/2012, 2395/2012, 2477/2012, 633/2013, 2/2016, 3/2016, 4/2016, 7/2016, 8/2016, 9/2016, 10/2016.
OWP no. 524/2005 with MP no.684/2005;
OWP no.536/2005 with MP no.703/2005;
OWP no. 802/2005 with MP no.371/2008;
OWP no.817/2005 with MP no.376/2008;
OWP no.826/2005 with MP nos. 329/2008, 379/2008 & 427/2012;
OWP no.827/2005 with MP no. 216/2007, 319/2008, 373/2008, 396/2012, 512/2012;
OWP no.835/2005 with MP nos. 271/2007, 318/2008, 372/2008, 361/2011, 397/2012;
OWP no.326/2006 with MP no.422/2006;
OWP no. 972/2006 with MP no.1322/2006; and
OWP no.137/2010 with MP no.171/2010.
i) Sandya Devi & ors. v State of J&K & ors.
ii) Kaka Ram. v State of J&K & ors.
iii) Ekta Devi. v State of J&K & ors.
iv) Sandya Devi & ors. v State of J&K & ors.
v) Ved Kumari & ors. v State of J&K & ors.
vi) Manish Mahajan. v State of J&K & ors.
vii) Abdul Majid & ors. v State of J&K & ors.
viii) Namrata Kotwal. v State of J&K & ors.
ix) Sanjay Khanna & ors v State of J&K & ors.
x) Sandya Devi & ors. v State of J&K & ors.
xi) Ganesh Kumar Sharma & ors.v State of J&K & ors.
Coram:
Hon'ble Mr. Justice Ali Mohammad Magrey, Judge
Appearing counsel:
For Petitioners: Mr. Z. A. Shah, Sr. Advocate, with
Mr. Vipin Gandotra, Advocate;
Mr. R. K. Gupta, Sr. Advocate, with
Mr. Riteesh Mahajan, adv
Mr. Abhinav Sharma, Advocate;
Mr. S. K. Shukla, Advocate.
For official Respondents: Mr. J. I. Ganai, Advocate General, with
. Mr. Ehsan Mirza, Dy. AG; and
Mr. Faraz Iqbal, Dy. AG;
For private Respondents: Mr. Pranav Kohli, Ms. Meenakshi Salathia, Mr. Sachin Dogra,
Mr. W. S. Nargal, Mr. Ravi Abrol, Mohd Shaqir Hussain and
Mr. C. S. Azad, Advocates.
Whether approved for reporting: Yes
1. These eleven writ petitions relate to licences for retail sale of Indian
Made Foreign Liquor (IMFL), popularly termed as JKEL-2 license, and I
wish to commence this judgment recording my conviction about the
2
universal truth that gross loss of unimaginable magnitude in intoxicants
overweighs the little benefits in them, and that there cannot be any good in
something that covers minds, induces ruin in the biological beings and
economy of a people, and reduces most of the consumers to abject penury.
2. In four of these petitions - OWP nos.822/2005, 826/2005, 827/2005
& 835/2005 - the petitioners challenge communications dated 14.12.2005,
styled as 'notice for cancellation of temporary licence' addressed to them
by the Excise Commissioner; in the other four writ petitions - OWP nos.
802/2005, 817/2005, 972/2006 and 137/2010 - mostly, the very same
petitioners seek, inter alia, regularisation of the temporary licenses issued
in their favour by the competent authority by draw of lots after they were
subjected to the procedure formulated by the respondents; in writ petition,
OWP no.326/2006, the petitioner has challenged Government order
no.668-STS of 2005 dated 30.12.2005 insofar as the same directs opening
of sub-vends at Palma Mendhar, Gujroo, Nagrota, and, at the same time,
has raised his grievance against grant of licenses in favour of the private
respondents 3 to 5 therein for sale of liquor as a sub-vendees and prayed
or issue of command to the respondents to allot the sub-vends in his
favour; in OWP no.536/2005, the petitioner therein is aggrieved of an
order issued by Excise Commissioner debarring the petitioner - a women
of 45 years of age - from obtaining the off-license for retail sale of IMFL;
in OWP no.524/2005, the petitioner is aggrieved of selection of
respondents 3 for allotment of license in his favour and of placement of
respondent no.4 in the waitlist. In all these petitions, the petitioners have
also prayed for other and/or consequential reliefs.
3. I heard learned counsel for the parties and considered the matter.
4. The grievance of the petitioners in these writ petitions, barring
OWP no.524/2005, OWP no.536/2005 and OWP no.326/2006, mostly
seems to be surrounding the legality or otherwise of the action of the
3
official respondents to cancel the temporary licenses and/or notice dated
14.12.2005 issued by the Excise Commissioner in his capacity as the
Licensing Authority, but there is something more to be dealt with, in that
in the lead case, OWP no.822/2005, private respondents 4 to 53 have been
impleaded as such in terms of orders dated 03.06.2011 and 18.08.2011
passed in various CMPs moved by the these respondents in that behalf
after they were allowed to do so by the Supreme Court. The matter,
therefore, calls for a resume of its genesis of the controversy and of the
circumstances in which the above private respondents had been allowed to
seek impleadment in these writ petitions as also of their case. The
backdrop of facts of the matter is elaborately drawn by a Division Bench
of this Court in its judgment in State of J&K v Vikas Jandial, 2005(2) JKJ
451. In fact, private respondents 4 to 53 impleaded in OWP no.822/2005
had gone to the Supreme Court feeling aggrieved of the judgment of the
Division Bench of this Court in the aforesaid case. The petitioners in OWP
no.822/2005 have also stated these facts in their writ petition. Therefore, I
feel that narration of some of these background facts from the said
judgment herein becomes imperative, and I lift such facts from the
aforesaid judgment and proceed to reproduce them hereunder.
5. The trade of liquor and intoxicating drugs in the State is governed
by the Jammu and Kashmir Excise Act, 1958 and the Rules, known as
J&K Liquor Licence & Sales Rules, 1984. Earlier, there was a dual system
adopted by the State to regulate the trade of liquor: the Indian Made
Foreign Liquor was sold through separate retail vends on a fixed annual
licence fee whereas the Country Liquor was sold exclusively through
identified vends with the privilege of trading granted in open auction
conducted yearly and/or through departmental operations as per the
provisions of J&K Excise Act and the Rules made thereunder.
4
6. For opening of a vend for the purposes of sale of Indian Made
Foreign Liquor (IMFL), a person desirous of trading in the commodity
was required to apply to the Excise Commissioner, who had the
competence/authority to grant a licence after the applicant fulfilled the
requisite formalities and the Excise Commissioner satisfied himself about
the need for the grant of licence to the person/premises.
7. During the year 1996 the grant of licences to liquor shops by the
State Government became the subject matter of controversy which
resulted in filing of certain writ petitions in Public Interest before this
Court viz. PIL nos. 7/1999, 70/1999 and 136/1999. The said petitions were
filed by residents of the areas where the liquor vends had been opened or
were likely to be opened. The challenge in the said Public Interest
Litigations was common to the effect that the State was under an
obligation under Article 47 of the Constitution of India to impose
prohibition for consumption of liquor. It was averred that the State was
bound to impose prohibition and discourage the policy of grant of licences
for opening of liquor vends in the State of Jammu & Kashmir but, instead
of doing so, the State was proliferating the trade of liquor by granting
fresh licences to liquor vends.
8. The aforesaid writ petitions filed in public interest were disposed of
by a Division Bench by a common order, whereby directions were issued
to the State respondents to declare the policy in regard to licensing of
liquor vends.
9. Consequent upon the directions of the Court, the Government took a
policy decision and issued Government Order No. 112-F of 2001 dated
3.4.2001, laying down the following policy for the year 2001-2002:
"i. The Government does not recognize sale of liquor as a
normal trade activity but one which requires to be kept
5
under restriction and strictly confined within the
parameters of laws and rules framed on the subject.
ii. Requests for issuing of licences for manufacturing,
stocking, sales (wholesale, retail, bars etc.) shall be
generally denied and any fresh licences issued only if
justified by exceptional circumstances.
iii. Even when such exceptions are made, fresh licences shall
strictly conform to the provisions of the Act and the
Rules which govern issue of such licences and due regard
shall also be given to the public sensitivities as also to the
factors like public nuisance, environmental pollution etc."
10. The State Government after formulating the aforementioned Policy,
placed it on the record of LPA No. 145/99, titled 'Residents of Kunjwani
v. State of Jammu & Kashmir'. However, before fresh licences could be
issued under the Policy for the year 2001-02, another writ petition in
public interest, being PIL No. 803/2001, titled, "Vaid Vishnu Dutt v. State
of J&K" came to be filed. That petition was disposed of by the Court on
30.5.2003, observing that the grievance made in the petition stood already
redressed in terms of the directions of the Court passed in the earlier writ
petitions filed in public interest directing the Government to formulate a
policy, pursuant to which the Government, vide Order No. 112-F of 2001
dated 3.4.2001, had, in fact, formulated the above quoted policy.
11. It may be mentioned here that, however, no licence was issued till
2003. On expiry of the policy for the year 2001-02, the Government, vide
Order No. 99-F of 2003 dated 7.4.2003 read with Order No. 156-F of 2003
dated 22.7.2003, notified the Excise Policy for the year 2003. The policy
recognized the need for restrictive and regulative trade in the liquor till the
time it was considered appropriate to bring about a total prohibition.
Under the policy it was decided that in processing the requests for grant of
retail licences, consideration of un-serviced areas arresting the menace of
bootlegging, the demand potential and the relevance from tourist point of
view shall be of paramount importance. The Policy further provided that a
6
clear precedence shall be drawn in processing the applications with
priority consideration for educated unemployed youth and ex-servicemen.
12. In regard to the disposal of applications, which had already been
received, the policy provided that such applications would be treated as a
class and processed along with other new applications, as would be
received by the Government within the time prescribed. In accordance
with the policy decision, the department identified the locations for which
it could consider grant of licences. In this regard the Excise Department
issued a public notice on 22.7.2003 notifying a tentative list of
areas/places. Simultaneously, a Committee was constituted to make
survey of un-served/under-served areas and also the areas requiring the
facility from tourist point of view. Based on the recommendations of
Committee, 89 locations were finally put to notice by the department vide
No. EC/STS/207/2003-04/1027-31 dated 22.9.2003 inviting applications
from individuals, societies/partnerships for such locations. It was
specifically made clear in the notice that the applicants, who had
previously applied to the department, should also submit their bio-data
with documentary proof of having applied earlier.
13. In consequence of the above notices, the department received 7781
applications for aforesaid 89 locations.
14. Before the applications for issuance of licenses for the aforesaid 89
locations could be processed, the Government of India convened a
meeting of Excise Commissioners of all the States to discuss, inter alia,
the broad strategies about the trade of liquor in the States. Based on the
experience of the States, a consensus was evolved for doing away with the
system of public auction for granting licences. It was felt that the auction
system prevalent then had led to creation of mafias in different States,
seriously prejudicing the revenue interests of the States. As a sequel to the
consensus arrived at the national level, the State of Jammu & Kashmir
7
also decided to do away with the dual system of sale of liquor trade in the
State. It was decided that the sale of country liquor shall be abolished and,
instead, IMFL of the same strength, degree and essence would be provided
to the consumers of country liquor. For this purpose, it was provided that
the existing country-liquor vends would be converted into IMFL vends,
through which, apart from other brands of IMFL, the liquor of the
strength, degree and essence of erstwhile country liquor, to be branded as
JK-Desi Whisky, shall be allowed to be sold as a branded product on a
fixed fee. The shift in discarding the system of sale of country-liquor and
replacing it by branded liquor, known as JK-Desi Whisky, involved a
major policy decision which was announced by the Government as a part
of budgetary measure for the year 2004-05 in the State Legislature. The
decision was formally communicated after the legislature accorded its
approval to the budget proposals for the year 2004-05.
15. Because of the shift in the policy of sale of IMFL and country
liquor, apart from 89 locations already notified, need was felt to issue
licences for 170 erstwhile country-liquor vends also. Since 54 vends of
country-liquor were already operating in 89 locations notified for grant of
IMFL licences, the actual number of locations for which the IMFL
licences were required to be issued came to 205.
16. As already indicated, in response to the notice issued for grant of
licences for 89 locations, the Excise Commissioner received more than
seven thousand applications. For the additional vends, numbering 116, the
State decided to make selection out of the applicants who had already
applied.
17. However, a question arose as to how should the Excise
Commissioner make selection when there were large number of
applications for the limited number of vends. The Excise Commissioner
suggested the short listing of the applicants for any vend through the
8
procedure of draw of lots. The Government considered the proposal of
Excise Commissioner and accorded approval to the suggestion and
Notification No. ET/E/5/2004 dated 25.02.2004 was issued in this regard.
18. As mentioned above, in all there were 7334 aspirants for grant of
such IMFL licenses, also known as OFF-Licences, for retail sale of IMFL
liquor for the 89 locations notified by the department. The said applicants
were also considered for 116 remaining erstwhile country-liquor vends as
well. In the preliminary process, 447 applications were found to have been
received in duplicate, while 759 applicants (with the break-up of 438
educated unemployed youth, 27 ex-servicemen, and 294 general) had not
applied for any specific location notified by the Government. Since as per
the Excise Policy for the year 2003-04 preferential treatment was to be
given to educated unemployed youth and ex-servicemen, applications
were categorized and a break-up of the various categories was as under:
General : 2192
Educated unemployed youth : 4648
Ex-servicemen : 494
19. The procedure to be adopted for draw of lots was that if for a
particular location the first candidate happened to be from general
category and second and/or third candidates from the preferential
categories, i.e., educated unemployed or ex-servicemen, the candidate
from the preferential categories would be graded as selected and placed
above the candidate of general category, who, in turn, was to be pushed
down to the waiting list in accordance with the preferential treatment laid
down in the excise policy. The first candidate was to be graded as selected
and the second and third candidates were to be placed on the waiting list
in the order in which they were picked.
20. Two consecutive lucky draws were to be drawn, the first being in
respect of the 89 notified locations. For each of these locations, the draw
was to be confined to those who had applied for a particular location. The
9
second draw in respect of 116 locations was to be amongst the applicants
including those who had applied for non-specific locations. Those who
would be selected in the first draw for 89 locations were to be excluded
and those of the applicants, who would figure in the waiting list for
various places in the first draw, were also to be included in the second
draw. The applicants, who would figure in the waiting list of any location
in the second draw, were to be included in the draw for each subsequent
location as well. An applicant who figured in the waiting list of a
particular location of the first draw and may subsequently be selected for
another location in the second draw, was to forego the selection for the
second draw in case he had been picked up from the waiting list because
of the person already selected in the first draw for that specific location
being dropped for any reason including non-fulfilment of formalities. It
was also decided that if any computer error would occur during a draw for
a particular location, lots would be redrawn for the said location
immediately. Before actual grant of licences, applicants were to fulfil
conditions under the rules.
21. Pursuant to a published by the Excise Commissioner in that behalf,
the draw of lots took place on 27.2.2004 and immediately its results were
announced. But before the process of formulation of the select list was
concluded, some of the non-selectee-applicants filed writ petitions before
this Court seeking quashing of selections made by way of draw of lots. In
some of those writ petitions challenge was in regard to the process of draw
of lots in respect of 116 locations, which earlier were dealing in the sale of
country liquor, on the ground that no public notice for the said vends was
given. The writ petitions were clubbed together and decided by the learned
Writ Court by a common judgment dated 10.6.2004, quashing the
selection of prospective licensees by draw of lots with liberty to the State
to conduct fresh exercise after inviting applications in respect of 116
locations and to consider the applications received in respect of 89 notified
10
locations on merits giving preference to educated unemployed youth and
ex-servicemen.
22. However, on appeals by the State and the selectees, a Division
Bench of this Court in State of J&K v Vikas Jandial (supra) set aside the
judgment of the learned Writ Court and held that the procedure of draw of
lots adopted by the Excise Commissioner was legal. The Division Bench
nonetheless directed that the State respondents shall initiate a fresh
exercise for identification of locations/areas, notify the same in all leading
newspapers and, thereafter, invite fresh applications, which shall be
restricted only to identified locations. It was held that the official
respondents shall be at liberty to make selection of prospective licensees
by resorting to draw of lots in accordance with the procedure already
approved by the Government vide order dated 22.2.2004. The State
Government, however, was held to be at liberty to change or modify the
policy in public interest. The concluding paragraphs of the aforesaid
Division Bench judgment are quoted hereunder:
"45. In the present case, as already noticed that vide
public notices the Excise Commissioner invited applications for
grant of licence in respect of 89 notified locations and the last
date for receipt of applications was 6.10.2003. Before the
applications could be processed, budget meeting of the State
Legislature took place on 13.2.2004 and a decision regarding
restructuring of the sale of liquor in the State was taken. On
20.2.2004 budget was announced in the State Legislature and
decision dispensing with the system of sale of country liquor by
auction and replacing it by branded liquor, known as JK-Desi
Whisky, to be sold on the same network of IMFL, was formally
communicated when the Legislature accorded its approval to
the budget proposal for the year 2004-05. On 22.2.2004 the
Government approved the suggestion of Excise Commissioner
in regard to the short-listing of the applicants through the
procedure of draw of lots. On 25.2.2004 proposal for draw of
lots was notified. The draw of lots took place on 27.2.2004,
which was not limited to only 89 locations already notified, but
for additional 116 locations as well, which had not been
notified. In this background, we find merit in the submission of
11
Mr. R.K. Gupta, learned counsel appearing for some of the writ
petitioners, that the decision of the Government with regard to
putting of country liquor, to be branded as JK-Desi Whisky, on
IMFL network was not given wide publicity, and for this reason
not only the persons carrying on the trade of country liquor, but
the new entrants, who may have been interested into the
business of sale of IMFL-cum-country liquor, branded as JK-
Desi Whisky, were shut out. In our view, the change in policy
not only should have been made known to all concerned, but the
appellants ought to have invited applications afresh in terms of
the change brought out in the previous policy. The action of the
appellants in restricting the selection amongst the applicants
who had applied before the policy came to be changed, was
clearly unfair, unreasonable and discriminatory. Such an action
cannot be sustained being violative of Article 14 of the
Constitution of India.
46. Resultantly, the order of learned Single Judge,
whereby learned Single Judge has quashed Notification No.
EC/STS/108/2004-05/1944-45 dated 27.2.2004 along with all
consequential actions of appellants for selection of prospective
licensees by draw of lots, is set aside.
47. Instead, we hold that the procedure of draw of lots
adopted by the Excise Commissioner was legal.
48. We further set aside the order of learned Single
Judge, whereby the learned Single Judge has directed the
appellants to conduct exercise afresh and consider applications
already received on merits in respect of 89 notified locations,
and further invite fresh applications in respect of 116 locations
for which the applications had not been invited for grant of
JKEL-2 license.
49. Instead, we direct that the appellants shall initiate the
exercise afresh for identification of the locations/areas and
notify the same in all leading newspapers.
50. The appellants, thereafter, shall invite fresh
applications, which shall be restricted only to identified
locations. They shall be at liberty to make selection of
prospective licensees by resorting to draw of lots in accordance
with the procedure already approved by the Government vide
order dated 22.2.2004. In the Notice Inviting Applications, the
appellants shall make it clear in unambiguous terms that mere
invitation of applications would not confer any right or claim
for the grant of license, and each selectee shall have to fulfill
the formalities prescribed under the Act and Rules before the
12
license is granted. The State Government, however, shall be at
liberty to change or modify the policy in public interest. The
appeals stand disposed of in the terms indicated above."
23. The aforesaid judgment of the Division Bench in the bunch of
LPAs, lead by State of J&K v Vikas Jandial (supra), came to be
challenged in SLP nos.3309-3310 of 2005, titled Satvir Singh and ors. v.
State of J&K & ors. Therein the Supreme Court on 25.02.2005 passed an
order to the following effect:
"Issue notice limited to the question as to whether fresh steps
should have been, as directed, taken even in respect to 89 IMFL
shops."
Another SLP titled Vikas Jandial & ors. v. State of J&K & ors. was also
filed before the Supreme Court challenging the judgment of the Division
Bench and the two SLPs were clubbed together.
24. Since the Supreme Court did not pass any stay order against the
judgment of the Division Bench of this Court, the Excise Department was
free to proceed ahead with implementation of the directions made by the
Division Bench in its judgment. Resultantly, on 25.06.2006 a notice was
issued by the Excise Commissioner which was published in the local
dailies to the following effect:
"Whereas the Division Bench of Hon'ble High Court
J&K Jammu in its judgment dated 21.12.2004 in LPA(OW)
No.63/2004 titled State of J&JK & ors v/s Vikas Jandial & ors.
upheld the procedure of grant (of) licenses by draw of lots but
quashed the result of draw of lots for grant of JKEL-2 licenses
for 204 locations with the direction to initiate the exercise
afresh for identification of the locations for grant of JKEL-2
licenses.
Whereas Excise licenses are issued for a period of one
year only and the 204 locations for which draw of lots was
conducted have lost relevance as these pertained to the year
2004-05;
13
Whereas, the Committee of officers constituted for
identification of locations afresh for grant of off-licenses as per
Court directive has after taking into account the effect of the
restructuring of the distribution network and other factors
identified only 95 locations for grant of fresh licenses during
2005-06 out of which 39 locations coincide with the 89
locations which were advertised in the year 2003. All the rest of
the locations notified earlier numbering 50, it is not proposed to
grant a new license now.
Whereas the judgment of the Division Bench of Hon'ble
High Court of J&KJ has been challenged in the Hon'ble
Supreme Court of India through SLP (Civil) nos. 3309-3310 of
2005 titled Satvir Singh & ors. v. State of J&K & ors. and the
Apex Court has passed the following order:
'Issue notice limited to the question as to whether fresh
steps should have been, as directed, taken even in
respect of 89 IMFL shops.'
Whereas in another SLP titled Vikas Jandial & ors. v.
State of J&K & ors., filed in the Hon'ble Supreme Court against
the aforesaid judgment of the Division Bench of the Hon'ble
High Court, J&K, the Apex Couret has issued the following
order:
'Permission to file SLP is granted. Issue notice.'
Whereas, inviting of applications for 36 locations against
whom the word conditional has been mentioned under remarks
column shall be without prejudice to the litigation pending in
the Apex Court and subject to the outcome of SLP titled Satvir
Singh & ors. v. State of J&K & ors. pending before the Apex
Court. In the event of judgment in favour of the earlier selectees
for these 36 locations, the new applicants/selectees, if any, shall
have no claim whatsoever.
Whereas, the grant of license herein shall further be
without prejudice to the litigation pending in the Apex Court
and subject to the outcome of the SLP titled Vikas Jandial &
ors. v. State of J&K & ors.
Whereas, it is proposed to grant new off-licenses (JKEL-
2) for retail vending of IMFL for 90 locations noted below by
draw of lots:
...
...
14Whereas, out of the above locations sub-vends are functional at 75 places as an interim arrangement which are proposed to be replaced by regular license.
Now, therefore, interested persons may apply for grant of license on the above locations. Mere acceptance/receipt of an application in the Excise Department shall not confer any right or claim for the grant of a license. Each selectee shall have to fulfill the formalities prescribed under the Jammu and Kashmir Excise Act, Jammu & Kashmir Liquor License and Sales Rules, 1984 and the Policy framed under before the actual grant of a license."
25. In consequence of the process undertaken pursuant to the above notice, the Excise Department, under the supervision of Divisional Commissioner, Jammu, and in presence of respondent no.2, conducted the draw of lots. The result of the draw of lots was published vide notice no.EC/ST/207/2005-06/2889-92 dated 09.08.2005. Thereafter, respondent no.2 also informed the selectees, prospective licensees, about their selection and required them to fulfill the formalities under the J&K Excise Act and the Rules framed thereunder requisite to the grant of licenses in question, which included deposit of non-refundable amount of Rs.10,000/, execution of agreement, making necessary arrangements for operation of liquor vends at specified locations and furnishing of other documents such as undertaking, site plan of the proposed licensed premises, certificate from Deputy Director, Employment, and affidavits. While the selectees were in the process of completion of such formalities or had completed the same, the Excise Department issued Temporary Licenses (JKEL-2) in their favour on fixed annual license fee of Rs.2.00 lakhs for a period of four months commencing from 20.08.2005 to 19.12.2005 subject to the conditions mentioned in each of these licenses.
26. However, a week or so before the expiry of the temporary licenses, the licensees were issued notices with identical content for cancellation of the above temporary licenses requiring them to submit their 15 reply/objections thereto by or before 19.12.2005, i.e., the date of expiry of the temporary licenses. The aforesaid notices were issued to the licensees on the grounds mentioned therein, the sum and substance of which is that there were allegations of irregularities having been committed in the drawing of lots. The contents of one such notice issued under no.JKEL- 2/257/EXC-6539 dated 14.12.2005 to one such licensee are reproduced hereunder:
"OFFICE OF THE EXCISE COMMISSIOINER, J&K GOVERNMENT, EXCISE AND TRXATION COMPLEX, RAIL HEAD JAMMU Sub : Notice for cancellation of Temporary License.
1. Whereas applications were invited for grant of retail liquor vends by draw of lots vide this department notification No.EC/STS/207/2005-06/1531-34 dated 25.06.2005; and
2. Whereas 9,910 applications were received in the Department in response to the said notification; and
3. Whereas the electronic draw of lots for selection of prospective licenses from amongst the applicants for grant of off-licenses at 90 locations (84 Jammu Division and 6 Kashmir Division) was conducted on 09.08.2005; and
4. Whereas on the bass of the said electronic draw of lots conducted on 09.08.2005 Ninety applicants, whose names are given in the Schedule annexed to this Notice, were selected from amongst the applicants for grant of licenses; and
5. Whereas your name figures at Srl. No.11 in the annexed Schedule and were selected for grant of JKEL-2 license for establishment of a vend at BATYTAL BLLAN for retail sale of liquor; and
6. Whereas pending completion of prescribed formalities for grant of a regular license a temporary license under No.257 in Form JKEL-2 for a period of four months was granted to you on 8/20/2005 in terms of sub-rule (8) of rule 30 of the Jammu and Kashmir Liquor License and Sales Rules 1984; and
7. Whereas on receipt of information alleging irregularities in drawing of lots on 09.08.2005 for grant of said license, the State Vigilance Organization carried out a joint surprise check; and 16
8. Whereas the State Vigilance Organization vide its letter No.SVO/PE-SLK-2/05-11988-90 dated 16.09.2005 addressed to the Chief Secretary recommended to take appropriate remedial action; and
9. Whereas Commissioner of Vigilance, Jammu and Kashmir Srinagar vide is letter No.SVO/PE-SLK-2/05-15912- 14 dated 23.11.2005 has again intimated the Government that the C. D. carrying the programme through which lots were draw on computer by the Excise Department was referred to Senior System Analyst, CBI whose findings have been summarised as follows:
'i. On inspection of the code, it was found that the logic to pop-up a particular random number was so designed that first a 5 digit number will appear and then 2 or 3 digit numbers and lastly 4 digit numbers will appear. There was no 5 digit numbers to be allotted. Therefore, the probability of appearing listed numbers are divided into two categories i.e. 50% to 2 and 3 digit numbers and 50% to 4 digit numbers. ii. Chances of appearance of a 2 or 3 digit numbers is ten times more than appearance of a 4 digit number. iii. For favouring 4 digit numbers another code was available on system to draw only 4 digit numbers.'
10. Whereas the Commissioner Vigilance vide aforecited communication has concluded that the report has proved that there was inherent defect in the computer programme favouring 2 or 3 digit numbers and that the presence of abnormally high proxy candidates on behalf of serving/retired employees of the Excise Department in the select list as also brother-in-law of the software designer do raise a suspicion about the programme having been tutored; and
11. Whereas the draw of lot was become doubtful in view of the aforementioned report of the State Vigilance Organization and it would not be proper and just to allow the licensees the benefit of a defective e and doubtful draw of lots; and
12. Whereas the Government has considered the matter in the totality of the circumstances and is of the view that the licenses merit to be terminated forthwith.
Now, therefore, it is to inform you through the medium of this notice that before cancellation of liquor license No.257 JKEL-2 granted in your favour on 8/20/2005 for four months period you may submit your reply / objections, if any, to this 17 office by or before 19.12.2005 positively failing which it shall be presumed that you have to say nothing in this regard and your license shall stand cancelled."
27. It may be mentioned here that prior to the issuance of the aforesaid notices to the selectees, some of them - 45 in number - sensing some trouble, on 13.12.2005 filed OWP no.802/2005 titled Sandya Devi & ors. v State of J&K & ors. wherein they sought mandamus to command the respondents to issue regular licenses in their favour on expiry of the period of temporary licenses, and for prohibition restraining the respondents from stopping the operation of the petitioners' retail vends. This petition came up for consideration before the learned Writ Court on 14.12.2005 and the Court issued notice to the learned Advocate General and directed the matter to be listed on the following day, i.e., 15.12.2005. On 15.12.2005, the matter was ordered to be listed on 16.12.2005 on which date it was posted for 19.12.2005. Meanwhile, since the aforesaid notices dated 14.12.2005 had been issued, the very same petitioners in collaboration with some other selectees (56 persons in all) filed another writ petition, OWP no.822/2005, questioning the legality of the said notice. Like-wise, six other selectees also filed a separate petition, being OWP no.817/2005, titled Ved Kumari & ors. v. State of J&K & ors., questioning the legality of the notices issued to them. OWP no.802/2005 ultimately came up before the Court on 19.12.2005 and on that date the Court ordered the same to be listed alongwith OWP nos. 817/2005 and 822/2005 after vacation. Meanwhile, by way of interim measure, the Court directed that till next date before the Bench there shall be status quo as on that date with regard to the business in question. As already mentioned, some twenty of the common petitioners in OWP no.802/2005 and 822/2005 have also filed another writ petition, OWP no.972/2006, titled Sandya Devi & ors. v. State of J&K & ors., challenging communication no.SVO/PE-SLK-2-2005/15912-14 dated 23.11.2005 which had been 18 addressed by the Commissioner of Vigilance, J&K, to the Chief Secretary of the State mention of which had already been made in the impugned notices.
28. In may be mentioned here that there have been numerous interim directions passed in the civil miscellaneous petitions moved by the petitioners from time to time whereby the official respondents have been directed to continue and/or renew the licenses issued in favour of the petitioners and to accept the requisite annual fee in lieu thereof from the petitioners.
29. Meanwhile, the two SLPs filed against the Division Bench judgment of this Court in State of J&K v Vikas Jandial (supra), which were pending before the Supreme Court, came to be disposed of by the Supreme Court by order dated 30.04.2009 in the following terms:
"These appeals arise out of a challenge to the Liquor Policy for the year 2004-05 framed by the State of Jammu & Kashmir. As the liquor vends are operable for a year, we find that no relief can now be granted to the appellants with respect to the policy for the year 2004-05. Mr. L.N. Rao, the learned senior counsel for the appellants has, however, pointed out that some of the observations made by the Division Bench in its judgment dated 21.12.2004 are in favour of the appellants but the grievance of the appellants is with respect to the direction to the Department to initiate action afresh for identification of the locations/areas and notify the same in all leading newspapers of all the liquor vends including the 89 for which selection had been made earlier. He also informs us that a writ petition being Original Writ Petition No.822/2005 challenging the selection made in the year 2005 has been filed and the matter is still pending before the High Court. In the light of what has been observed above we find that the observations afore-referred in the judgment of the Division Bench shall be deemed to be confined only for the year 2004-05 and will not affect any allotment for subsequent years. We also give liberty to the parties herein to intervene as parties in the writ petition pending in the J & K High Court. We would also request the High Court to dispose of the matter expeditiously and clarify that it will be open to all parties to raise all issues before the High Court. Mr. 19 T.S. Doabia, the learned senior counsel appearing for the appellants in C.A.No.7295/2008 has invited our attention to Annexure 'P-3', a Government Order dated 22.07.2003 in which some exceptions have been carved out with reference to the liquor licenses. This question too will be available to the appellants to argue before the High Court. The appeals are disposed of accordingly."
30. It is in the aforesaid background facts and circumstances that the appellants before the Supreme Court sought permission to be impleaded as party respondents in the lead case, OWP no.822/2005. Their prayer was allowed and they have been arraigned as respondents 4 to 53. These respondents have filed their objections to the claim of the writ petitioners made in their writ petitions.
31. The grievance of the writ petitioners in writ petition, OWP no.822/2005, which is the lead case herein, and the connected petitions filed on identical cause, principally relates to the notice dated 14.12.2005 issued to them wherein they were informed that the draw of lots has become doubtful and that the Government was of the view that the licenses merited to be terminated forthwith, though they have taken numerous other grounds claiming a right to be issued regular licenses in terms of Rule 30(7) of the J&K Liquor License and Sales Rules, 1984, and renewal and continuation of the same year after year subject to their depositing the annual fee in accordance with the relevant provision(s) of the Rules. It is pleaded that the decision not to issue regular licenses in favour of the petitioners in terms of Rule 30(7) of the Rules is actuated by the report of the Vigilance Commissioner recommending cancellation of licenses on the plea that the draw of lots was screwed. It is the case of the petitioners that the report of the Vigilance Commissioner cannot be relied upon to scuttle the rights of the petitioners vested in them under the provisions of the Excise Act and the Rules framed thereunder, particularly when they were never associated with any such inquiry conducted by the 20 Vigilance Commissioner. It is the further case of the petitioners that the licenses issued under the J&K Liquor Licenses and Sales Rules, 1984 are automatically renewable subject to fulfillment of certain formalities and do not terminate by afflux of time. The licenses issued in the form JKEL-2 are not only renewable every year but are inheritable also. According to the petitioners, refusal on the part of the respondents to issue regular licenses in their favour is arbitrarily and violative of the provisions of the Act and the Rules framed thereunder as well as Article 14 of the Constitution.
32. The respondents on the other hand have taken objection to the maintainability of these writ petitions and/or pleaded that the relief prayed for cannot be granted in favour of the petitioners. The learned Advocate General specifically argued that no writ can lie against a show cause notice. In support of his argument, the learned Advocate General relied upon the decision of the Supreme Court in Special Director v. Mohd Ghulam Ghouse, (2004) 3 SCC 440. However, Mr. Z. A. Shah, learned senior counsel appearing on behalf of the petitioners, on submitted that the notice in question makes it abundantly clearly that the Government/respondents have already taken a decision to terminate the temporary licenses, therefore, the writ petition against the impugned notice is maintainable. Mr. Shah relied upon and cited the decision of the Supreme Court in Siemens Ltd. v State of Maharashtra, (2006) 12 SCC
33.
33. Having considered the matter, I think it stands concluded by the order of the Supreme Court dated 30.04.2009 quoted above, insofar as it has been observed therein that as the liquor vends were operable only for one year, no relief could now be granted at this stage. From a perusal of the order of the Supreme Court, inter alia, the following things become axiomatic:
21i) that the appeals before the Supreme Court arose out of a challenge to the Liquor Policy for the year 2004-05 framed by the State of Jammu & Kashmir;
ii) that the Supreme Court found that as the liquor vends were operable only for a year, no relief could now be granted to the appellants therein with respect to the policy for the year 2004-05;
iii) that the appellants before the Supreme Court had also some grievance with respect to the direction to the Department to initiate action afresh for identification of the locations/areas and notify the same in all leading newspapers of all the liquor vends including the 89 for which selection had been made earlier;
iv) that the Supreme Court laid down that the above observations made by the Division Bench in its judgment shall be deemed to be confined only for the year 2004-05 and will not affect any allotment for subsequent years;
v) that the aggrieved parties before the Supreme Court were also given liberty to intervene as parties in the Original Writ Petition No.822/2005 challenging the selection made in the year 2005 pending in the J & K High Court; and
vi) that the parties before the Supreme Court were also permitted to raise all issues before this Court, including the questions concerning the exceptions carved out with reference to the liquor licenses in terms of Government Order dated 22.07.2003.
34. In the instant petitions, Government Order dated 22.07.2003 is not in challenge. However, herein also there is no dispute that by notice dated 22 25.06.2006 issued by the Excise Commissioner the licenses were essentially operable only for one year, i.e., for the year 2005-06 and with respect to 95 locations only identified by the Committee of officers constituted by the respondents in compliance of the directions of the Division Bench. Therefore, I think, it would be inconsequential to delve into the legality or otherwise of the impugned notices issued to the petitioners. Any discussion on the submissions made at the Bar would have only academic value. Furthermore, the temporary licenses in question were issued in favour of the petitioners in terms of the Excise Police promulgated in terms of Government, vide Order No. 99-F of 2003 dated 7.4.2003 read with Order No. 156-F of 2003 dated 22.7.2003. More than thirteen years have passed since then. The said policy recognized the need for restrictive and regulative trade in the liquor till the time it was considered appropriate to bring about a total prohibition. Since the matter has been pending in the Court since then and there had been an interim order operating in the matter, obviously, the Government and the official respondents have not been able to revise the liquor policy during these years. On the other hand, the petitioners, who were granted temporary licenses for four months which could be regularised to be operable, at best, for one year, have been continuing on such licenses for more than eleven years now on Court orders merely because of pendency of these petitions.
35. I think it would be just and appropriate to dispose of all these writ petitions with liberty to the State respondents to review its Excise Policy, if they so feel, in view of the decision of the Court in PIL nos. 7/1999, 70/1999 and 136/1999 which was placed on record of LPA No. 145/99, titled 'Residents of Kunjwani v. State of Jammu & Kashmir', and the Government's recognition of the need for restrictive and regulative trade in the liquor till the time it was considered appropriate to bring about a total prohibition. This would take care of the grievances of all the 23 petitioners as well as private respondents. In that case, it would also be open to the respondents to undertake a denovo exercise to identify the locations for continuing or opening of such retail vends in accordance with any such policy as may be adopted.
36. These petitions are, accordingly, disposed of in terms of the above along with all connected CMPs. The official respondents shall undertake and complete the requisite exercise by the end of the current financial year, i.e., 31.03.2017, and issue fresh licenses to the selectees for the year 2017-2018 operative with effect from 01.04.2017. In case the present vendees have not paid the annual fee and other dues for the current or any other previous year, he shall deposit the same with the Excise Department before closure of the present financial year. If any petitioner has deposited his fee or other dues before the Registry of this Court pursuant to any Court order, the Registry shall release and pay the same along with interest in favour of the Excise Commissioner, J&K Government, Excise and Taxation Complex, Rail Head, Jammu, under proper receipt through the learned Advocate General.
37. This shall dispose of all the connected CMPs and the interim directions, whatever kind in operation, shall stand vacated.
38. Records produced by learned Advocate General are returned to him in the open Court.
39. No order as to costs.
(Ali Mohammad Magrey) Judge Jammu, 06.02.2017 Syed Ayaz Hussain, Secretary