R PRAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these writ petitions, who are licensees of toddy shops in Chittur/Palakkad Excise Range in Palakkad District have filed these writ petitions challenging the orders of the Deputy Commissioner of Excise, Palakkad, whereby their request to conduct the respective toddy shops in the buildings in which such shops were functioning till 31.03.2017 stands rejected. Since common issues are raised, the writ petitions are heard together and being disposed of by this common judgment.