M. PANDIYAN Vs. THE GOVERNMENT OF TAMIL NADU, REP. BY ITS SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT, FORT ST. GEORGE, CHENNAI,

JUDGEMENT

(1.) THIS writ petition has been filed questioning G.O. Ms. Nos.128, 129 and 130 Prohibition and Excise (VI) Department, dated 8.7.2002.

(2.) 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.