AMARAVATHI WINES Vs. ASSISTANT COMMISSIONER OF EXCISE

JUDGEMENT

(1.) Heard Mr.Veeramani, learned counsel appearing for the petitioner and the Government Advocate appearing for the first respondent.

(2.) The petitioner has prayed for the issue of a writ of certiorari to call for the records on the file of the respondent No.1 in proceedings No.Roc B & C, 3/46989/99, dated 3.11.1999 and quash the same as illegal.

(3.) With the consent of counsel on either side the writ petition itself is taken up for final disposal.