SARAL MANUFACTURING CO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL these petitions under Article 226 of the Constitution of India can be disposed of by this common judgment as they involve the common question

(2.) ALL these petitioners are the holders of D. S. P. I. licenses issued under the Maharashtra Denatured Spirituous Preparations Rules, 1963 (hereafter referred to as the Rules of 1963) effected under the provisions of the Bombay Prohibition Act, 1949 (hereafter referred to as the Prohibition Act ). They were granted sometime in 1963 for the purpose of manufacture and sale of French Polish and Thinners.

(3.) THE grievance of these petitioners is that for the period from November, 1979 to September, 1980, the quota of Ordinary Denatured Spirit (hereafter referred to as OSD) granted to them for enabling them to manufacture French Polish and Thinners came to be drastically reduced illegally.