TITAN RECREATION CLUB, REPRESENTED BY ITS SECRETARY, P KARPAGARAJA Vs. GOVERNMENT OF TAMIL NADU, REPRESENTED BY ITS PRINCIPAL SECRETARY, HOME

JUDGEMENT

(1.) By consent, the writ petitions are taken up for final disposal. Since the issue involved in all these writ petitions, is one and the same, they are disposed of by this common order.

(2.) The Commissioner, Prohibition and Excise Department, Ezhilagam, Chepauk, Chennai - 600 005, vide Letter No.P&E 2(4)/12740/2016, dated 31.03.2017, issued the following instructions to all the District Collectors in the State of Tamil Nadu:

(3.) Aggrieved thereby, most of the petitioners herein have challenged both the proceedings of the Commissioner, Prohibition and Excise Department, Ezhilagam, Chepauk, Chennai - 600 005, vide Letter No.P&E 2(4)/12740/2016, dated 31.03.2017 as well as the orders passed by the respective District Collectors.