T. Sivakumar vs The Government of Tamil Nadu

B. Subhashan Reddy, C.J.—This writ petition has been filed questioning G.O. Ms. Nos.128, 129 and 130 Prohibition and Excise (VI)

Department, dated 8.7.2002.

In a batch of cases in THE SECRETARY TO GOVERNMENT OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT

AND ANOTHER v. K. VINAYAGAMOORTHY (Writ Appeal No.2209 of 2002 and W.P. No.25181 to 25185 of 2002 and batch) arising

out of the same G.Os., this Court by judgment dated 24.7.2002, has already issued certain directions. Following the same, this writ petition is

disposed of as indicated infra.

(i) The Government is at liberty to go ahead with the grant of privilege of retail vending of Indian Made Foreign Liquor to the extent of 7,000 shops

as decided.

(ii) But the Government shall adhere to the places of retail vending which have been licenced for the excise year 2001 - 2002 and held by the

petitioner, and renew the licence of the petitioner for the excise year 2002 - 2003 on the petitioner''s remittance of the privilege amount on the

basis of the amount fixed in G.O. Ms.No.129, dated 8.7.2002 and also taking into account the re-categorisation of the shops for the purpose of

levy of the privilege amount.

(iii) The above facility of renewal to the petitioner shall be made available if the petitioner remits the requisite amounts on or before 31st of July,

2002.

(iv) For any reason, if there is a delay in grant of renewal, the petitioner shall be entitled to vend the Indian Made Foreign Liquor in retail on

payment of the proportionate privilege amount till the grant of licence.

(v) The Government, the Commissioner and all the District Collectors shall be entitled to re-locate the shops out of 7,000, at the places they feel

expedient, but only after safeguarding the shops run by the petitioner.

Consequently, the connected W.P.M.P.Nos.45108 to 45110 are closed.