Jetharam vs State Of Rajasthan
2022 Latest Caselaw 14368 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18446/2022

Jetharam S/o Sitaram Chahar, Aged About 27 Years, Jato Ka Mohalla, Dhora Bass, Ridmalsar Purohitan, Ridmalsar, Bikaner.

----Petitioner Versus

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

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

3. District Excise Officer, Excise Circle, Bikaner.

----Respondents

For Petitioner(s) : Mr. Shreekant Verma For Respondent(s) : Mr. Sandeep Shah, AAG-cum-Sr.

Advocate assisted by Ms. Akshiti Singhvi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/12/2022

Learned Additional Advocate General, at the outset,

submits that all the demand notices/orders impugned and

under challenge in this writ petition may be treated as show

cause notice to the petitioner. He submits that the petitioner

may file his response/reply/representation against the

notices/orders within a period of four weeks from today

whereupon, the respondents shall proceed in accordance with

law. Learned AAG further submits that all consequential

proceedings including attachment orders in pursuance of the

(2 of 2) [CW-18446/2022]

demand notices/orders in the instant writ petition shall stand

withdrawn.

Learned counsel for the petitioner has no objection to

the aforesaid submission and prays that the instant writ

petition may be disposed of in the aforesaid terms.

In view thereof, this writ petition is disposed of in terms

of submission made by learned AAG.

The pending applications also stand disposed of

accordingly.

(VIJAY BISHNOI),J

139-msrathore/-

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