State May Mandate E-Auctions for Liquor Licenses as No Vested Right to Renewal Exists

The Respondents, holders of CL-9 (Refreshment Room/Bar) licenses that were either discontinued or not renewed, challenged the Karnataka Excise (Sale of Indian and Foreign Liquors) (Second Amendment) Rules, 2025

These "impugned rules" introduced "CL-2A" and "CL-9A" licenses to be granted via "e-auction" and mandated that non-renewed CL-2, CL-9, and CL-11(C) licenses be deemed lapsed, forfeited, and placed into an "auction pool"

A learned Single Judge stayed the operation of the amended Rules 5 and 5-A on 25.11.2025, finding prima facie that the introduction of reservation-based eligibility and automatic forfeiture travelled beyond the scope of the Karnataka Excise Act, 1965

The State appealed this interim stay

The Court applied the settled principle that there is no fundamental right to trade in liquor; it is a res extra commercium (State privilege), and the State can determine the terms for parting with this privilege

It relied on Section 71 of the Karnataka Excise Act, 1965, which empowers the State to make rules regulating the "persons or classes of persons" and the "procedure to be followed" for granting licenses

The Court followed Arun Tewari v. Zila Mansavi Shikshak Sangh, holding that sub-delegation to the same authority (the State) is not "excessive delegation"

It applied Bibi Sayeeda v. State of Bihar to distinguish "vested rights" (accrued property) from "mere expectancy" of renewal

Finally, it upheld the "presumption of constitutionality" for legislative instruments

The Court reasoned that Section 71(1) and (2)(e) of the Act provide broad powers to the State to regulate who may hold licenses and for what period

Since the Act does not grant an indefeasible right to renewal, the Court held that the Rules—which created the right to renew—could also validly limit or extinguish it

On the issue of "excessive delegation" regarding reservation norms, the Court noted that the State was not delegating power to a subordinate officer but was incorporating its own policy, which is akin to incorporation by reference

The Court found no violation of Article 14, stating that the State is permitted to create reasonable classifications of licenses and that uniformity in contract terms is not a constitutional requirement

Critically, the Court observed that the Single Judge failed to apply the "presumption of constitutionality," noting that a stay on legislation requires a "very strong case of invalidity," which the respondents failed to provide

The Court held that the impugned rules are prima facie within the State’s rule-making authority under the Excise Act

It concluded that the respondents had no "vested right" to renewal

The adoption of reservation norms by the State did not constitute unconstitutional sub-delegation

While the Court reserved the respondents' right to argue the validity of Rule 12 (population-based quotas) before the Single Judge, it vacated the interim orders against Rules 5 and 5-A