MAHABUBNAGAR TODDY TAPPERS TAPPERS CO OPERATIVE SOCIETY MAHABUBNAGAR Vs. SUPERINTENDENT OF PROHIBITION AND EXCISE MAHABUBNAGAR

JUDGEMENT

(1.) In these two writ petitions the proceedings dated 19-1-2005 issued by the Superintendent of Prohibition and Excise, Mahabubnagar, the 1st respondent, under Section 34(1)of the A.P. Co-operative Societies Act, 1964 (for short 'the Act') are challenged. Hence, they are disposed of through a common or'der.

(2.) The petitioner, in W.P.No.405 of 2005, is the Toddy Tapper Co-operative Society, represented by its President; and W.P. No.716 of 2005 is filed by the same Society through one of its Directors. "The respondents in both the writ petitions are common.

(3.) The petitioner-society was formed under the provisions of the Act, with the Toddy Tappers of Mahabubnagar Town as its members. It is granted as many as 17 licences for establishment of 17 shops, in an around the Mahabubnagar Town. The licences are valid upto 31-3-2007. The petitioner is operating through an elected managing committee.