REGENT COMPUTRONICS PVT. LTD.

E.SAVARI Appellant

V/S

EXCISE SUPERINTENDENT, KURNOOL Respondents

Referred Judgements :-

S.M. SHARMA VS. SOUTH GUJARAT UNIVERSITY [REFERRED TO]
CHIEF CONSTABLE OF THE NORTH WALES POLICE VS. EVANS [REFERRED TO]
BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION U.P. VS. BAGLESHWAR PRASAD [REFERRED TO]
V. PARASURAMAIAH VS. GOVT. OF A.P. [REFERRED TO]
UNION OF INDIA VS. H.C. GOEL [REFERRED TO]
POOVERJEE B BHARUCHA VS. EXCISE COMMISSIONER AND THE CHIEF COMMISSIONER AJMER [REFERRED TO]
STATE OF ASSAM GOLAP CHANDRA NEOG KHAN DEONARAYAN SINGH HARIDAYANANDA KAKATI RAHOT CHANDRA RAJKHOWA VS. SRISTIKARDOWERAH:SRISTIKAR DOWERAH:RAFIQUAL PETITIAIN:TULESWAR SAIKIA:RAHOT CHANDRA BURGAHAIN:SUKHRAM KOIRI [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
RAJ RESTAURANT VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
H B GANDHI EXCISE AND TAXATION OFFICER CUM ASSESSING AUTHORITY KARNAL VS. GOPINATH AND SONS [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
STATE OF WEST BENGAL VS. ATUL KRISHNA SHAW [REFERRED TO]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
U P FINANCIAL CORPORATION VS. GEM CAP INDIA PRIVATE LIMITED [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
STATE BANK OF INDIA VS. SAMARENDRA KISHORE ENDOW [REFERRED TO]
PATEL JAGRUTIBEN VS. GUJARAT SECONDARY EDUCATION BOARD [REFERRED TO]
KALARI NAGABHUSHANA RAO VS. COLLECTOR PANCHAYAT WING GUNTUR [REFERRED TO]
G ISRAIL AND VS. GOVT OF ANDH PRA [REFERRED TO]
M HEMASUNDARA KOTESWARA RAO VS. DISTRICT COLLECTOR [REFERRED TO]

JUDGEMENT

(1.) The petitioners seek a Writ of Certiorari quashing the order No. B. 2355/94 dated 23-2-1994 of the 2nd respondent i.e., the Deputy Commissioner of Excise, Kurnool confirming the order of the 1st respondent i,e., the Excise Superintendent, Kurnool in his proceedings bearing Re. No. CI/76/94 dated 19-1-1994 cancelling the T.F.T. licences of the petitioners herein.

(2.) The petitioners have been granted T.F.T. licences for toddy shops in various villages within the jurisdiction of the Excise Sub-Inspector, Kurnool rural. The said licences granted to them covered the excise year 1993-94 i.e., from 1-10-1993 to 30-9-1994.

(3.) The petitioners were all served with show cause notices bearing Rc. No. CI/76/94 dated 10-1-1994 by the 1st. respondent herein which are all identical. The petitioners and certain other T.F.T. licence holders are named therein. It is alleged therein "that on 10-1-1994 at 4-00 P.M. the Excise Inspector, Kurnool and the Excise Sub Inspector, Kurnool Rural with their staff accompanied by the mediators, during route watch intercepted a lorry bearing No. AP-21-T-1206 while transporting toody illegally from Kothakota village of Kurnool Mandal without any permit". The the various T.F.T. shops and the T.F.T. licence holders in respect of the said shops are mentiond. Thereafter it is stated as follows : -

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E SAVARI Vs. EXCISE SUPERINTENDENT KURNOOL

Referred Judgements :-

JUDGEMENT

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