TEDDY CO OPERATIVE SOCIETY Vs. COMMISSIONER OF PROHIBITION

JUDGEMENT

(1.) The petitioner is a Toddy Tappers Co-operative Society functioning at Kondayapally Village, Doma Mandal, Ranga Reddy District. The licence of the said society was suspended in the year 2009 alleging that the toddy being sold by it was adulterated. The petitioner submitted a representation before the Commissioner of Prohibition and Excise, the first respondent herein, with a request to send the second sample left with it for analysis by an independent laboratory. The first respondent passed an order on 4.11.2010 directing that the second sample left with the petitioner be sent for analysis to an independent laboratory. However, he refused to interfere with the order of suspension. The petitioner submits, that the Chief Public Analyst, State Food Laboratory, Nacharam, submitted a report, dated 1.8.2011, after analyzing the second sample and recorded a finding to the effect that the said sample does not contain Chloral Hydrate, Diazepam, Alprazolam or Saccharine.

(2.) The petitioner made a representation on 12.7.2012 to the first respondent with a request to direct renewal of its licence. Its grievance is that no steps have been taken thereon.

(3.) Heard learned Counsel for the petitioner and learned Government Pleader for Prohibition and Excise appearing for the respondents.