BENNY THOMAS Vs. EXCISE COMMISSIONER, TVM

JUDGEMENT

(1.) Privilege of the right to vend toddy in the shops in group numbers 2 to 9 of Thodupuzha Excise Range in Idukki Division is notified for sale on 26/3/2022. Ext.P1 is the notice dtd. 22/3/2022 issued in the said regard. The same is under challenge in this writ petition by the petitioner who claims to be an intended purchaser.

(2.) Heard Sri.M.G.Karthikeyan the learned counsel for the petitioner and Sri.Bimal K.Nath, the learned Senior Government Pleader.

(3.) The petitioner alleges that Ext.P1 notice violates the requirements of Rule 4(1) of the Kerala Abkari Shops Disposal Rules, 2002 (hereinafter referred to as "the Rules"). As per the Rule, the Government has to notify the sale in the Gazette at least seven days before the sale. The same has been violated while issuing Ext.P1, is the contention.