SHAJI SHEKHAR Vs. EXCISE COMMISSIONER

JUDGEMENT

(1.) The petitioners are common in all these cases. The issues raised in these writ petitions are intrinsically connected and they can be conveniently disposed of by a common judgment. W.P (C) No.5311/2021 has been filed challenging Ext.P10 canceling a license issued to the 1st petitioner under the provisions of the Spirituous Preparations (Control) Rules, 1969. W.P (C) No.5505/2021 has been filed challenging confiscation proceedings initiated against the petitioners. W.P (C) No.9107/2021 has been filed seeking to quash the proceedings in Ext.P3 Crime and Occurrence Report in CR No.118/2020 of Excise Range office, Adoor.

(2.) It is submitted in the bar that W.P(C) No.9107/2021 can be taken as lead case. Therefore exhibits and documents referred to in this judgment are as they are marked as in W.P (C) No.9107/2021 unless otherwise specifically mentioned.

(3.) The brief facts necessary for consideration of issues arising in these writ petitions are that:-