(1.) TODDY contractors, individual licencees of Toddy Shops, and members of Toddy Workers Welfare Fund Act, who are interested in securing the right to conduct the toddy shops in certain areas in the State have approached this Court, inter alia questioning the Abkari Policy of the State Government for the excise year 2007-2008, and the notifications issued by the State Government amending certain provisions of Kerala Abkari Shops Disposal Rules, 2002.
(2.) THE learned Single Judge while entertaining the writ petitions had granted an interim order of stay, staying the abkari policy of the State Government for the excise year 2007-2008 and also the order giving preference to certain Co-operative Societies in certain ranges in certain district.
(3.) THE correctness or otherwise of the interim order passed by the learned Single Judge was questioned in batch of Writ Appeals filed both by the State Government and certain other individuals before a Division Bench of this Court. The Division Bench by its order dated 28th day of March, 2007 has stayed the interim order passed by the learned Single Judge.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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