Bijendra Kumar Meena vs State Of Rajasthan
2021 Latest Caselaw 12293 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9248/2021

Bijendra Kumar Meena

----Petitioner Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Ramdev Rajpurohit For Respondent(s) : Mr. Sandeep Shah, AAG with Ms.Akshiti Singhvi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/08/2021

The second stay petition (9958/2021) is filed by the

petitioner being aggrieved with the action of the District

Excise Officer, Pratapgarh whereby, the license awarded

to him for liquor shop has been cancelled vide order

dated 23.7.2021.

Mr. Sandeep Shah, learned AAG has informed this

Court that the order dated 23.7.2021 has already been

withdrawn by the District Excise Officer, Pratapgarh on

5.8.2021. A copy of the order dated 5.8.2021 is placed

on record.

In view of the fact that the order dated 23.7.2021

cancelling the liquor license of the petitioner has already

been withdrawn by the District Excise Officer, Pratapgarh

(2 of 2) [CW-9248/2021]

vide order dated 5.8.2021, no order is required to be

passed on the second stay petition.

Hence, the second stay petition (9958/2021) is

dismissed.

List the matter on 9.8.2021.

(VIJAY BISHNOI),J

167-ms rathore

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