Vikash Kumar Kedia vs The State Of Jharkhand
2022 Latest Caselaw 1914 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P.(C). No. 2252 of 2021
Vikash Kumar Kedia, aged about 36 years, S/o Om Prakash Kedia, R/o
Barkakana Bazar, P.O. Barkakana, P.S. Patratu, District-Ramgarh.
                                    ....   ...    ...      Petitioner
                         Versus
1.The State of Jharkhand
2.The Secretary-cum-Commissioner, Department of Excise and
Prohibition, Government of Jharkhand
3.The Joint Commissioner, Department of Excise and Prohibition,
Government of Jharkhand
4. The Member, Board of Revenue, 1st Floor, H.T.I. Building, Dhurwa,
P.O. & P.S. Dhurwa & District-Ranchi... ...           ...     Respondents
                         with
                   W.P.(C). No. 2354 of 2021
1. Jharkhand Retail Liquor Vendor Association, having its registered
office at Aryapuri, Mainline, Ratu Road, P.O., P.S. Ratu & District
Ranchi through its President Achintya Shaw, aged about 62 years, S/o
Bishwanath Shaw, R/o Subhash Marg, Bara Bazaar, P.O. Hazaribagh,
P.S. Sadar & District Hazaribagh.
2. Purnanand Anand, aged about 42 years, S/o Late P.N. Prasad, R/o C
18, Road No.1, Near Park 1, Ashok Nagar, P.O. Ashok Nagar, P.S.
Argora & District Ranchi.             ....  ...   ...      Petitioners
                         Versus
1.The State of Jharkhand
2. The Chief Secretary, Government of Jharkhand.
3.The Department of Excise and Prohibition, Government of
Jharkhand, through the Secretary.
4.The Secretary-cum-Commissioner, Department of Excise and
Prohibition, Government of Jharkhand
5.The Joint Commissioner, Department of Excise and Prohibition,
Government of Jharkhand.
6. The Member, Board of Revenue, 1st Floor, H.T.I. Building, Dhurwa,
P.O. & P.S. Dhurwa & District-Ranchi... ...           ...     Respondents
                         ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioners : Mr. Ajit Kumar, Sr. Advocate : Mr. Prabhat Kumar Sinha, Advocate For the State : Mr. Piyush Chitresh, A.C. to A.G.

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Oral Order 14/Dated: 11.05.2022

These matters were heard at length and the judgment was

reserved on 23.12.2021. However, it is contended on behalf of the

petitioners that subsequently new rules came into existence and the

validity of the new rules are under challenge in W. P.(C) No.1852 of

2022 and W. P.(C) No.1919 of 2022.

Thus, it is contended at the Bar that these writ petitions have now

become infructuous as the rules under challenge is no more in existence

and therefore, its validity is not required to be tested.

In that background of the matter, the writ petitioners seek leave

to withdraw these writ petitions.

Accordingly, both the matters are dismissed as withdrawn having

become infructuous.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) APK/Saket