Deva Ram vs State Of Rajasthan
2021 Latest Caselaw 8778 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 4842/2021

                                   Deva Ram S/o Jag Ram, Aged About 47 Years, Bhakal Bas,
                                   Bhakrod, Tehsil And District Nagaur.
                                                                                     ----Petitioner
                                                                 Versus
                                   1.    State Of Rajasthan, Through The Secretary, Department
                                         Of Finance, Government Of Rajasthan, Secretariat, Jaipur.
                                   2.    The Excise Commissioner, Rajasthan, Udaipur.
                                   3.    The District Excise Officer, Nagaur.
                                                                                 ----Respondents


                                   For Petitioner(s)         :     Mr. RS Choudhary
                                   For Respondent(s)         :     Mr. KS Lodha on behalf of
                                                                   Mr. MS Singhvi, AG



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   05/04/2021

                                         In wake of onslaught of COVID-19, abundant caution is being

                                   taken while hearing the matters in Court.

                                         Counsel for the parties are in agreement that the controversy

                                   involved in this writ petition is no more res integra in view of judgment

                                   passed by Hon'ble Division Bench of this Court (Jaipur Bench) in batch

                                   of writ petitions led by D.B. Civil Writ Petition No.2993/2021 (M/s Lucky

                                   Wines Vs. State of Rajasthan & Ors., rendered on 24.03.2021) covering

                                   the issue.

                                         In light of such submission made and the judgment of M/s Lucky

                                   Wines (supra), the present writ petition is dismissed.




                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

26-Nirmala/-

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