VANDANA DISTILLERIES PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition, which is of the year 2004, was filed praying for the following substantive reliefs:-

(2.) On the earlier occasion when the proceedings were listed before the Court on 9/6/2023, on behalf of the petitioners, it was stated that the issue in the present proceedings would stand cover by the decision of this Court in Sahakar Maharshi Shankarrao Mohite Patil Sahakari Sakhar Karkhana Ltd. vs. State of Maharashtra & Ors .,2011 SCC OnLine Bom. 616. To enable Ms. Kantharia, learned GP to take instructions, the proceedings were adjourned for today.

(3.) We have perused the decision of the Division Bench of this Court in Sahakar Maharshi Shankarrao Mohite Patil Sahakari Sakhar Karkhana Ltd. vs. State of Maharashtra & Ors . (supra). We are of the opinion that the challenge, as raised by the petitioners and as seen from the prayers as noted by us above, is covered by the said decision of the Supreme Court. We accordingly allow this petition in terms of the judgment and order passed in Sahakar Maharshi Shankarrao Mohite Patil Sahakari Sakhar Karkhana Ltd. vs. State of Maharashtra & Ors . (supra).