LAWS(SC)-1994-7-65

MADRAS CITY WINE MERCHANTS ASSOCIATION A J JOY RAMANATHAPURAM MADURAI DISTT LIQUOR DEALERS ASSOCIATION Vs. STATE OF TAMIL NADU

Decided On July 27, 1994
Madras City Wine Merchants Association A J Joy Ramanathapuram Madurai Distt Liquor Dealers Association Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The first appellant in CA No. 4981 of 1994 arising out of Special Leave Petition (C) No. 9854 of 1993 is an Association registered under the Societies Registration Act. The members of the Association have been granted licences to carry on business in the retail vending of Indian-made foreign spirits (hereinafter referred to as I. M. F. S. ').

(3.) The second appellant is a licensee of 1. M. F. S. Shop No. 336 at No. 7, Thyagaraja Road, Madras-17 for the year 1992-93.