Om Prakash Kaswan vs The State Of Rajasthan
2021 Latest Caselaw 8779 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 4265/2021

1.      Om Prakash Kaswan S/o Sarwan Kumar, Aged About 36
        Years, R/o Village Dhani Mana Post Sahawa Tehsil
        Taranagar District Churu, Rajasthan.
2.      Vinod Kumar S/o Gumaan Singh, Aged About 37 Years,
        R/o Nathusari Kalan, Sirsa At Present Residing At P.s.
        Taranagar, Rajgarh.
3.      Madho Singh S/o Ishwar Singh, Aged About 43 Years, R/o
        Vpo Biliya Tehsil Taranagar, Churu, Rajasthan.
                                                                     ----Petitioners
                                     Versus
1.      The   State     Of       Rajasthan,       Through         Chief   Secretary,
        Government Of Rajasthan, Jaipur.
2.      Principal    Secretary,       Finance Department, Secretariat,
        Jaipur.
3.      Secretary, Finance (Revenue) Department, Secretariat,
        Jaipur.
4.      The Excise Commissioner, Government Of Rajasthan,
        Udaipur.
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Shreekant Verma
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



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                                   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.

20-Nirmala/-

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