MOHAN MEAKIN LTD Vs. STATE OF U P

JUDGEMENT

(1.) THE short question for consideration in this bunch of as many as eight writ petitions filed by one and the same petitioner is whether wastage of country spirit in transit in excess of 0.5% is exigible.

(2.) ALL these writ petitions involving a common question for decision, are being disposed of by a common judgment.

(3.) THE petitioner executed a general bond in Form P. D. 15 for transporting the spirit to the bonded warehouse which is transported in drums or bottles or in both from the distillery to the bonded warehouse.