MURUGAN DISTILLERIES REPRESENTED BY ITS PROPRIETOR G MANIMARAN Vs. COMMISSIONER OF PROHIBITION AND EXCISE CHEPAUK, CHENNAI

JUDGEMENT

(1.) The application submitted by the appellant originally for Licence for manufacture of Indian Made Foreign Spirits (IMFS) was rejected by the Commissioner of Prohibition and Excise. The said order was set aside by this Court by order dated 23 January 2009 in W.P.No.29164 of 2007. The respondent was directed to re-consider the matter and pass an order within a period of eight weeks.

(2.) Thereafter, the application was taken up by the respondent. The respondent by order dated 23 April 2009 informed the appellant that the request cannot be considered on account of their failure to furnish certain documents, which were directed to be furnished. The appellant thereafter furnished the documents, which was received by the respondent on 8 September 2010. However, there was no follow up action taken by the respondent.

(3.) The appellant filed a writ petition in W.P.No.34934 of 2013 for issuance of a Writ of Mandamus directing the respondent to pass fresh orders on the application dated 8 May 2002 based on the direction in W.P.No.29164 of 2007.