Chief Promoter/President, Tcs ... vs President, Toddy Tappers Coop ...
2022 Latest Caselaw 5133 Tel

              THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                              AND
                THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                        WRIT APPEAL Nos.1293 and 1525 of 2014

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


           Heard Mr. Mir Lukman Ali, learned counsel for the appellant in

W.A.No.1293 of 2014 and Mr. K.Uday Kumar, learned Assistant

Government Pleader for Prohibition and Excise appearing for the

appellants in W.A.No.1525 of 2014.


2.         The two writ appeals arise out of the common order dated

12.09.2014

passed by the learned Single Judge disposing of

W.P.No.4962 of 2003 and batch.

3. The related writ petitions and the two writ appeals pertain to

license to sell toddy in respect of Nizamabad area for the period from

01.04.2002 to 31.03.2007 under license dated 04.05.2002.

4. That being the position, we are of the view that the two writ

appeals have become infructuous.

5. Accordingly, the writ appeals are dismissed as infructuous.

Miscellaneous applications pending, if any, shall stand closed.

However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 14.10.2022 myk