KALVA KRANTHI SWAROOP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:

(2.) Petitioner claims to be in the business of white jaggery in the name and style of M/s.Kranthi Agro Industries. It is his case that the respondent-authorities are frequently visiting his business premises and merely harassing that he is supplying jaggery for the purpose of manufacturing liquor. Petitioner, therefore, seek protection of fundamental right to do business guaranteed under Article 19(g) of the Constitution of India.

(3.) Learned Government Pleader for Prohibition and Excise, on instructions, specifically submits that the allegations made by the petitioner are not true and none of the officers had visited the petitioner's premises.