HOTEL PICNIC P LTD Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF PROHIBITION AND EXCISE CHEPAUK CHENNAI

JUDGEMENT

(1.) THE writ petition of the appellants was directed against the order made by the Commissioner of Prohibition and Excise on 20.9.1999 suspending the F.L.3 licence No.2/82-83. THE reasons for suspension were furnished to the petitioners subsequently by the Commissioner on 21.9.1999.

(2.) THE order of suspension is one against which an appeal lies to the Government under Rule 2 of the Tamil Nadu Prohibition Appeal and Revision Rules, 1983. Rule 2(5) provides that an appeal shall lie to the Government from an original order passed by the Commissioner of Prohibition and Excise and against the original order passed by the Commissioner in the discharge of his functions as a Collector.

(3.) PERSONAL permits referred to in the unamended Rules were the personal permits for grant of which provision was made in Chapter III titled Rules Relating to the grant of personal permits?. Those Rules from 7 to 16 were omitted by G.O.Ms.No.216, dated 17th October, 197 with effect from 7th March, 1990.