Toddy Tappers Coop.Society Ii, vs President, Toddy Tappers ...
2022 Latest Caselaw 5171 Tel

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

                                         WRIT APPEAL No. 1253 of 2014

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


         Heard Ms. Siva Teja, learned counsel for the appellant and

Mr. D.L.Pandu, learned Government Pleader for Prohibition and Excise

appearing for respondents No.2 to 5.

2. The writ appeal is directed against the order dated 12.09.2014

passed by the learned Single Judge allowing W.P.No.4962 of 2003 filed

by respondent No.1 as the writ petitioner.

3. Learned counsel for the appellant fairly submits that the license to

sell toddy in Nizamabad area was for the period from 01.04.2002 to

31.03.2007, which period has long expired.

4. That being the position, nothing survives for adjudication in this

case.

5. Writ appeal is accordingly 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 18.10.2022 Myk