2004 A I H C 3382

Madhya Pradesh High Court

Hon'ble Judge(s): Dipak Misra, A.k. Shrivastava , JJ

(A) Constitution of India , Art.19— Liquor trade - A citizen has no fundamental right to carry on business of liquor. (Para (Para 9) (B) Constitution of India , Art.14— M.P. Foreign Liquor Rules (1996) , R.8(1)(b)— Constitutional validity of R. 8(1)(b) - Fixing of different licence fee to restaurants of private parties selling foreign liquor and that of M.P. Tourism Development Corporation - Hotels, restaurants belonging to private parties and MPTDC form two distinct classes - No question of discrimination - Provision of R. 8(1)(b) not violative of Art. 14 of Constitution of India. (Para 11 12) .....