HOTEL MEERA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

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

(2.) THIS writ petition has been filed challenging the impugned order of the second 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 been further stated that a copy of the report of the Assistant Commissioner (Excise), Kancheepuram, dated 6.8.2012, based on which the impugned order had been passed by the second respondent, had not been furnished to the petitioner.