Chhattarbhan Singh Son Of Col. ... vs State Of Rajasthan
2022 Latest Caselaw 1440 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                D.B. Civil Writ Petition No. 12650/2021

Chhattarbhan Singh Son Of Col. Late Girdhar Singh, Aged About
90 Years, R/o Dhauji Ki Haweli, Mandi Atalband, Bharatpur
(Rajasthan)
                                                                     ----Petitioner
                                     Versus
1.      State    Of   Rajasthan,         Through         Commissioner,      Excise
        Department, Vitta Bhawan, Jyoti Nagar, Jaipur.
2.      District Excise Officer, Bharatpur
3.      District Collector, Bharatpur
4.      Assistant Commissioner, Devsthan Department, Bharatpur
5.      Excise Inspector, Circle Bharatpur City, Bharatpur (Raj.)
6.      Arun Saraswat S/o Suresh Saraswat, License Holder,
        Theka Dishi Sharab And English Wine, Ward No. 21,
        Ataband Chauraha, Bharatpur (Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr. Ambrish Vashishtha For Respondent(s) : Mr. Nikhlesh Katara Mr. Jaivardhan Singh Shekhawat for Mr. R.P. Singh, AAG

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

10/02/2022

Learned counsel for the State has placed on record a

communication dated 04.02.2022 from the District Excise Officer,

Bharatpur to Excise Commissioner Rajasthan. On the basis of the

said communication he stated that the private respondent-original

allottee has agreed to shift the location of the existing liquor shop

(2 of 2) [CW-12650/2021]

to another place where there is no dispute about breach of any of

the rules.

In that view of the development this petition has become

infructuous. Disposed of accordingly.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

BRIJ MOHAN GANDHI/58

Powered by TCPDF (www.tcpdf.org)