K.S. DISTILLERY Vs. STATE OF KERALA

JUDGEMENT

(1.) In both the writ petitions, the petitioner raises identical issues against the same set of respondents. This Court has accordingly proposed to dispose of both the writ petitions through a common judgment.

(2.) The petitioner, a distillery, requires Extra Neutral Alcohol (ENA) as one of the raw materials for the purpose of manufacturing liquor. It has, in fact, periodically obtained permits to import ENA, which is not a portable spirit and not suited for human consumption.

(3.) In W.P.(C)No.375/2009, the petitioner distillery could not use six import permits having the validity period up to 23.08.2008. Similarly, in W.P.(C)No.423/2009 it could not use six more permits with different dates of validity.