DINESAN Vs. COMMISSIONER OF EXCISE

JUDGEMENT

(1.) These writ petitions are related to the toddy shops in Group No.XXIV of Kuttanad Excise Range. Dinesan, the writ petitioner in W.P.(c)No.13582/2019, has license for 2018-19. It appears that he had stopped the running of the toddy shop due to dispute with the employees engaged by him. His license is expired on 31.03.2019. Since, the petitioner was not conducting toddy shop, he was given notice for revocation of the license, which was not done. It appears that the period of license is over.

(2.) Thereafter, Dinesan received a notice dated 20.04.2019, directing him to renew the license by 30.04.2019, failing which, it would amount to cancellation of license. Petitioner rushed to this Court with W.P.(C)No.13582/2019 on 9.05.2019. This Court ordered status quo.

(3.) It has to be noted that Dinesan had not applied for renewal of license. Dinesan has so many reasons for non conducting the toddy shop. I am not proposing to examine those matters. The employees union also filed W.P.(C)No.23580/2019, seeking direction to take over the toddy shop. They pray that, either the toddy shop be run by the Departmental Management or be disposed in accordance with the Abkari Shop Disposal Rules.