ALEX V. CHACKO Vs. DIRECTOR GENERAL OF POLLICE

JUDGEMENT

(1.) Introduction:

(2.) Petitioner Alex V. Chacko, a resident of Peroor, wants to conduct the baptism ceremony for his grandson on 25.6.2017. After the ceremony, he wants to treat his guests-about 300 friends and relatives-to dinner. Alex wants to serve liquor in the dinner, in keeping with what he calls the custom followed in his community.

(3.) In Jan. 2015, he celebrated his eldest daughter's betrothal and the "Mylanji ideel." On that occasion, when he had intended to serve liquor, the excise officials directed him to take a permit for serving liquor. Given the paucity of time, Alex did not contest the officials' directive; instead, he complied with it: he took two permits-FL-6 licences-for 2 days, said to be as per rule 13 (6) of the Foreign Liquor Rules.