VENKAFESHWARA KIRANA AND GENERAL STORES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) IT is conceded at the Bar that the instant writ petition is squarely covered by an order passed by this Court in number of writ petitions, including W.P. No. 27040/96 dated 19-12-1996. IT is required to notice that the Government had already issued Circular instructions to the Subordinate Authorities in the Department of Excise not to interfere with the business of traders in the matter of purchase and sale of Jaggery and Alum. In spite of it, the respondents are causing obstruction to the business by the Traders in the matter of purchase and sale of Jaggery and Alum.

(2.) HAVINGREGARD to thefacts and cirucmstances of the case, this writpetition is allowed directing the respondents herein not to interfere with the business of the petitioners (Traders) in purchase and sale of Jaggery and Alum. The parties are directed to bear their own costs.