N.SUSEELA Vs. COMMISSIONER (PROHIBITION AND EXCISE)

JUDGEMENT

(1.) Mr.N.E.A.Dhinesh, learned counsel on record for the writ petitioner and Mr.R.P.Pratap Singh, Government Advocate on behalf of the four official respondents are before this Court.

(2.) All the four respondents have filed a common counter affidavit dated 06.06.2019 and therefore, pleadings are complete.

(3.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.