R.KULLUPADAIYACHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Seeking a direction to the respondents to display the maximum retail prices of the liquors fixed by the TASMAC in a conspicuous place in front of each and every TASMAC wine shops for the information of the public as per the provisions of Rule 14(2) of the Tamilnadu Liquor Retail Vending (in Shops and Bars) Rules 2003 and consequently forbear the respondents from selling the Indian made foreign liquors at a premium (MRP Violation) against the provisions of Rule 14(1) of the Tamilnadu Liquor Retail Vending (in Shops and Bars) Rules, 2003, the present writ petition has been filed.

(2.) We have heard the learned counsel appearing for both the parties.

(3.) The sum and substance of the case of the petitioner is that the respondents are not taking adequate steps with respect to the actual retail price of the liquor being sold apart from taking care of the quality.