Kailash Chandra vs State Of Rajasthan
2022 Latest Caselaw 10549 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10263/2022

Kailash Chandra S/o Jagdish Chand, Aged About 32 Years, By Caste Lakhara, R/o House N. 127, Lakhapati Market, Tehsil Bhopalgarh, Sevki Kalan, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary (Excise), Government Of Rajasthan, Secretariat, Jaipur.

2. Commissioner, Excise Department, Government Of Rajasthan, 2, Gumaniwala, Panchwati, Udaipur, Rajasthan.

3. District Excise Officer, Jodhpur (Rajasthan).

                                                                     ----Respondents


For Petitioner(s)             :     Mr. Nikhil Bhandari
For Respondent(s)             :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/08/2022

Learned counsel for the petitioner submits that issue

involved in the present case is squarely covered by the judgment

of this Court dated 16.02.2021 passed in S.B. Civil Writ Petition

No.6496/2020 : Prabhu Singh & Ors. Vs. State of Rajasthan & Ors.

Learned counsel for the petitioner further submits that

relying upon the judgment of Prabhu Singh, the interim order has

been passed on 15.02.2022 in S.B. Civil Writ Petition

No.2500/2022 : Pooja Kanwar Vs. State of Rajasthan & Ors. at

Jaipur Bench, Jaipur.

Issue notice, returnable on 24.08.2022.

(2 of 2) [CW-10263/2022]

In the meanwhile and till the next date, the operation of the

impugned order (Annex.2) shall remain stayed.

Let a copy of the writ petition be served upon Mr. Girish

Sankhla, learned Standing Counsel for the respondent-department

within a period of three days.

List the matter along with S.B. Civil Writ Petition No.

9041/2022.

(VINIT KUMAR MATHUR),J

115-payal/-

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