Bhupendra Choudhary vs The State Of Rajasthan
2022 Latest Caselaw 10820 Raj

(1 of 2) [CW-10767/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10767/2022

Bhupendra Choudhary S/o Shri Shyam Ji Choudhary, Aged About 26 Years, R/o Choudharyo Ka Mohalla, Mavali, Udaipur (Raj.).

----Petitioner 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.

5. District Excise Officer, Udaipur.

----Respondents

For Petitioner(s) : Mr. Hansraj Kuldeep on behalf of Mr. Arvind Kulhar, Sr. Advocate For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/08/2022

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.

(2 of 2) [CW-10767/2022]

Issue notice, returnable on 23.09.2022.

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

impugned notice dated 01.07.2022 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.

Connect with S.B. Civil Writ Petition No.8824/2022.

(VINIT KUMAR MATHUR),J

17-payal/-

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