Citation : 2021 Latest Caselaw 18802 Raj
Judgement Date : 10 December, 2021
(1 of 5) [CW-12925/2018]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12925/2018
Kanchan Bai W/o Sh. Banshi Lal, Aged About 47 Years, Vpo Kejad, Tehsil Sarada, District Udaipur (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents Connected With S.B. Civil Writ Petition No. 11664/2018 Pushpa Devi W/o Sh. Bhanwar Lal Mewara, Aged About 45 Years, Bassi Jhunjhawat, Tehsil Salumber, P.s. Salumber, District Udaipur (Raj.)
----Petitioner Versus
1. The State Of Rajasthan, Through Secretary To The Government Revenue (Excise) Department, Secretariat, Jaipur
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.)
3. District Excise Officer, Dungarpur
----Respondents S.B. Civil Writ Petition No. 12805/2018 Rakesh Kumar S/o Shri Prabhulal, Aged About 28 Years, R/o Semari, District Udaipur (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2 -
(2 of 5) [CW-12925/2018]
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12811/2018 Ravindra Jairamdas Chhugani S/o Shri Jayramdas, Aged About 43 Years, R/o Laxmi Park Warisa, Vododara (Gujarat).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2 -
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12812/2018 Mahesh Vaishnav S/o Sh. Bhanwar Lal Vaishnav, Aged About 35 Years, Resident Of Near Power House, Eklingpura, Girwa, District Udaipur.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12818/2018 Vijay Choubisa S/o Sh. Nagina Kumar, Aged About 28 Years, Ward No. 25, Dungarpur (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
(3 of 5) [CW-12925/2018]
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12820/2018 Amba Lal S/o Sh. Madhu, Aged About 28 Years, Gadriyavas Goraji Ka Nimbahera, Kapasan, District Chittorgarh (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12823/2018 Happy Choubisa W/o Sh. Mahesh Choubisa, Aged About 25 Years, Selota Patidar Falan, Sagwara, Dungarpur (Raj.)
----Petitioner Versus
1. State Of Rajasthan, Thrugh The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.).
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12846/2018 Usha Sunil Kewalramani W/o Sh. Kanhaiyalal Topandas Nathani, Aged About 29 Years, Resident Of Vodadara, Fatepura, (Gujarat)
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.)
(4 of 5) [CW-12925/2018]
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12850/2018 Priyanka Jhala W/o Sh. Dilip Singh Jhala, Aged About 32 Years, Resident Of Dahod Road, Opp. Filter House, Banswara (Raj.)
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.)
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12854/2018 Deepa Ben Udhvani W/o Sh. Vijay Kumar, Aged About 36 Years, Resident Of A-8, Vallabh Complex Opp. Aradhana, Vadodara (Gujarat)
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.)
3. District Excise Officer, Dungarpur.
----Respondents S.B. Civil Writ Petition No. 12930/2018 Rajesh Udhvani S/o Sh. Murlidhar Udhvani, Aged About 27 Years, New Vip Road, Vadodara (Gujarat).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Revenue (Excise) Department, Secretariat, Jaipur.
2. The Excise Commissioner, Abkari Bhawan, 2-
Gumaniyawala, Panchwati, Udaipur (Raj.).
(5 of 5) [CW-12925/2018]
3. District Excise Officer, Dungarpur.
----Respondents
For Petitioner(s) : Mr. BS Sandhu For Respondent(s) : Mr. Abhishek Mehta Mr. Girish Kumar Sankhla Mr. Kapil Puorhit
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
10/12/2021
Counsel for the respondents Mr. Girish Sankhla, Mr. Kapil
Purohit & Mr. Abhishek Mehta submits that the controversy
involved in the present case is not more res integra as the issue
has already been decided by Hon'ble Division Bench of this Court
in Satveer Chaudhary Vs. State of Rajasthan & Ors. (D.B.
Civil Writ Petition No.10936/2020 decided on 08.12.2020) as well
as the Single Bench judgment dated 11.01.2021 in Balveeer
Bana Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition
No.11384/2020).
Counsel for the petitioner submits that though he has
challenged the notice, but in the given circumstance when Hon'ble
Division Bench has rendered the aforementioned judgment
Satveer Chaudhary (supra), he fairly submits that the challenge
does not survive.
All the writ petitions are dismissed accordingly.
(DR.PUSHPENDRA SINGH BHATI),J.
158-169-nirmala/Sanjay-
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