SATYANNA GOUD Vs. EXCISE SUPERINTENDENT MAHBOOBNAGAR

JUDGEMENT

(1.) The Petitioners in these four Writ Petitions question the order bearing Rc. No. B2/7501/93 dated 16-2-1994 of the 1st respondent herein i.e. the Excise Superintendent, Mahabubnagar, whereunder the T.F.T licences of the petitioners among others have been suspended.

(2.) As the facts and questions arising are more or less common, these writ petitions are being disposed of by a common order.

(3.) The three petitioners (1, 2 and 3) in Writ Petition No. 2728 of 1994 are T.F.T. licence holders for counters Nos. 15,16 and 17 respectively in respect of Kishtareddipet village toddy shop which is under T.F.T. Scheme and their licences are for a period of 5 yearsfrom 1-10-1992 to 30-9-1997.