Neelima Jagdis vs Commissioner Of Excise Dept. Of ...
2022 Latest Caselaw 5807 Bom

                       (17 & 18)-WP-11011 & 11013-19.doc.


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
          Digitally
          signed by

BALAJI
          BALAJI
          GOVINDRAO
GOVINDRAO PANCHAL
                                   WRIT PETITION NO.11011 OF 2019
PANCHAL   Date:
          2022.06.25
          10:25:50
          +0530
                       Siddhi Vinayak Enterprises                     ..Petitioner
                            Versus
                       Commissioner of Excise,
                       Dept. of Excise, Daman and Ors.                ..Respondents

                                                WITH
                                   WRIT PETITION NO.11013 OF 2019

                       Neelima Jagdish                                ..Petitioner
                            Versus
                       Commissioner of Excise,
                       Dept. of Excise, Daman and Ors.                ..Respondents

                       Dr. Sujay Kantawala a/w V. V. Khemka, for the Petitioner.
                       Mr. H. S. Venegaokar, for the Respondents.

                                                    CORAM : NITIN W. SAMBRE, J.

DATE : 24th JUNE, 2022

P.C.

1. The wholesale liquor licence of the petitioner for dealing in foreign liquor and country liquor which was valid upto March, 2017 came to be cancelled on 30 th June, 2017 on account of failure to pay renewal fees.

2. Subsequent thereto, petitioner claimed to have approached the administrator who is an appellate authority under the statute questioning the order of cancellation as

BGP. 1 of 2 (17 & 18)-WP-11011 & 11013-19.doc.

it is claimed that under Rule 122 of Goa, Daman and Diu Excise Duty Act and Rules, 1964, licence can be directed to be renewed by setting aside cancellation subject to certain penalties, interest etc.

3. The contentions are, the issue is squarely covered by the judgment of this Court delivered in Writ Petition No.11014 of 2019 on 8th January, 2020.

4. In the aforesaid background, issue notice to the respondents, for final disposal, returnable on 15th July, 2022.

5. Mr. H. S. Venegaokar waives notice for respondents.

6. Parties are put to notice that if time permits, the matter will be finally decided at the admission stage.

                                     [NITIN W. SAMBRE, J.]




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