V VIJAYARAMAN Vs. SPECIAL DEVASWOM COMMISSIONER

JUDGEMENT

(1.) This DBP came to be registered on the basis of a complaint, made by certain tenants of shop rooms belonging to the Cochin Devaswom Board, that the additional 4 th respondent herein, Sri. C.S. Babu, who has been given the licence to occupy Room No. 13 in the Devaswom Board Shopping Complex, Chottanikkara, has been selling articles in the name of ayurvedic preparations without licence and thus in violation of the relevant Statutes, including the Abkari Act and its Rules.

(2.) Based on the proceedings from this Court, a report has been submitted on record by the learned Government Pleader from the Regional Chemical Examiner's Laboratory, Kakkanadu, Ernakulam wherein it is indicated that the samples obtained from the 4 th respondent's shop [said to be of various ayurvedic preparations] have tested positive of Ethyl Alcohol in the Iodoform test, Dichormate test and Ethyl Acetate test.

(3.) The learned Government Pleader appearing on behalf of the 3rd respondent - Excise Inspector says that further action will be taken against the additional 4th respondent and that the criminal prosecution launched against him is also being pursued.