SARASWATHI WINES Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.J.Kumaran, learned Additional Government Pleader (Pondicherry) accepts notice for the respondents and is armed with instructions to proceed with the matter.

(2.) By consent expressed by both learned counsel, this matter is taken up for final disposal even at the stage of admission.

(3.) I have had occasion to deal with an identical issue in W.P.Nos.9472, 9473 and 9476 of 2020 and have passed the following order: