HOTEL VAITHEE PARK Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties concerned.

(2.) THIS writ petition has been filed challenging the impugned order of the third respondent, dated 16.8.2012, suspending the F.L.3 licence granted in favour of the petitioner temporarily under Rule 22(2) of the Tamil Nadu Liquor (Licence and Permit) Rules 1981 (hereinafter referred to as the Rules).

(3.) IT had also been stated that no samples of liquor had been taken by the inspecting officer at the time of inspection. Further, no proper stock verification has been made at the time of the inspection.