LOTHUGADDA GROUP TRIBUNAL ARRACK SALES CO OPERATIVE SOCIETY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) (judgement of the Bench delivered by seethrama Reddy,. J) 1. These two Writ Appeals arise out of the judgments in W.P.Nos. 7448 and 6672 of 1979 respectinly. The petitionersin W.P.Nos. 7448 of 1979, who are five in number and gre group Arrack Sales Co operative Societies, have preferred these two appeals.

(2.) The historical back-ground based on records herein for the formation of Group Tribal Arrack Sales Co-operative Societies and the recommendation of the Government for the renewal o f lease in their favour for the Excise Year 1979-80, in brief, is: As per the Government Policy for the year 1975-76 envisaged by G.O.Ms.No. 1255 Revenue (T) Department, tinted 15 9-1975, the Tribal Co-operative Societies were formed on village level basis and also on taluk level basis and the right to sell airack was conferred on these Societies for the year 1975-76. For the ensuing year 1976-77, in supersession of the earlier G 0 Ms.No.- 1255, the Government laid down the Policy in their Memo.No.792 (T) 76-4 dated 5-7-1976 that the shops in the Tribal Areas should be run departmentally wherever possible and wherever it is not possible to do so, they may be allotted to Tribal Co-operative Societies. In the matter of delimitation of the area of operation of the Taluk Level Co-ope'ative Societies, disputes started, which wsre resolved by the Supreme Court in Civil Appeal Nos.503-504 of 1977 dated 28-9 1977, wherein it was held:

(3.) P.A. Choudary, J., who adjudicated these two Writ petitions, dismissed W.P. No. 7443 of 1979 and allowed W. P. No. 6672 of 1979. Hence these two Writ Appeals.