COMMISSIONER OF PROHIBITION AND EXCISE A P HYDERABAD Vs. TODDY CO OPERATIVE SOCIETY PILLAIPALLY VILLAGE BHOODAN POCHAMPALLY MANDAL NALGONDA DISTRICT

JUDGEMENT

(1.) By consent of both the parties the writ appeal is taken up for hearing and disposed of at the admission stage.

(2.) This writ appeal is directed against a judgment dated 16/04/2001 passed by a learned single Judge of this Court in WP No.253 of 2000 allowing the writ petition.

(3.) The respondents in the writ petition are the appellants herein. The writ petition was filed by a Toddy Tappers Co-operative Society of Pillaipally Village of Pochampally Mandal, Nalgonda District seeking a writ of mandamus for issuance of a direction to call for the records relating to proceedings in Cr. No. 21719/98/ CPE/E1, dated 31-3-1999 and 26-4-1999, and Rc. No.6844/Co-op/95-96 dated 3-1-2000 and to quash them as illegal.