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Praveen Dangi vs State Of Rajasthan
2022 Latest Caselaw 2637 Raj

Citation : 2022 Latest Caselaw 2637 Raj
Judgement Date : 15 February, 2022

Rajasthan High Court - Jodhpur
Praveen Dangi vs State Of Rajasthan on 15 February, 2022
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 4073/2021

Chetna Kunvar Rathore W/o Praveen Singh Rathore, Aged About 36 Years, R/o Tirupati Nagar, Udaipur Road, Banswara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniawala, Panchwati, Udaipur, Rajasthan.

4. The District Excise Officer, Banswara, Rajasthan.

----Respondents Connected With (2) S.B. Civil Writ Petition No. 4075/2021 Lalita W/o Dinesh, Aged About 50 Years, R/o Mukam Post-Obri, Bus Stand Obri, District Dungarpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary, Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur, Rajasthan.

4. The District Excise Officer, Dungarpur, Rajasthan.

----Respondents (3) S.B. Civil Writ Petition No. 4077/2021 Shejal Shivhare D/o Shri Kamlesh Shivhare, Aged About 19 Years, R/o Ekta Nagar, Sagartal Road, Bahodpur Gwalior, Madhya Pradesh.

                                          (2 of 6)                  [CW-4073/2021]


                                                                   ----Petitioner
                                   Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniawala, Panchwati, Udaipur, Rajasthan.

4. The District Excise Officer, Banswara, Rajasthan.

----Respondents (4) S.B. Civil Writ Petition No. 4131/2021 Lal Kunwar W/o Takhat Singh, Aged About 58 Years, R/o Buchiya Bara , Sagawara , Distt. Dungarpur , Rajasthan

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary , Finance Department , Government Of Rajasthan , Secretariat , Jaipur , Rajasthan

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan , Secretariat , Jaipur

3. The Excise Commissioner, Rajasthan , Rajasthan State Excise Department , 2, Gumaniwala , Panchwati , Udaipur , Rajasthan

4. The District Excise Officer, Dungarpur , Raj.

----Respondents (5) S.B. Civil Writ Petition No. 4136/2021 Sankalp Khatri S/o Surendra Khatri, Aged About 20 Years, R/o Udaipur Road, Pratap Circle, Banswara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

(3 of 6) [CW-4073/2021]

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur , Rajasthan

4. The District Excise Officer, Banswara, Rajasthan.

----Respondents (6) S.B. Civil Writ Petition No. 4137/2021 Narendra S/o Savji, Aged About 42 Years, R/o Kathiwada Road, Bhavra Bhabhra, Alirajpur, Madhya Pradesh.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur , Rajasthan

4. The District Excise Officer, Banswara, Rajasthan.

----Respondents (7) S.B. Civil Writ Petition No. 4139/2021 Prakash Chandr Joshi S/o Hira Lal Joshi, Aged About 48 Years, R/ o Village Deval Khas, Deval, Dungarpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary, Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur , Rajasthan

4. The District Excise Officer, Banswara, Rajasthan.

----Respondents (8) S.B. Civil Writ Petition No. 4140/2021 Praveen Dangi S/o Hira Lal Dangi, Aged About 28 Years, R/o

(4 of 6) [CW-4073/2021]

Guru Kripa Bhavan, Galiyakot Mod, Sagwara, Dungarpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur , Rajasthan

4. The District Excise Officer, Dungarpur, Rajasthan.

----Respondents (9) S.B. Civil Writ Petition No. 4141/2021 Hirji S/o Dhulendra, Aged About 50 Years, R/o Unda Khora, Gorcha, Bhuganda, Banswara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Joint Secretary, Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur , Rajasthan

4. The District Excise Officer, Banswara, Rajasthan.

----Respondents (10) S.B. Civil Writ Petition No. 4144/2021 Banshi Lal Khatik S/o Shri Gotamji Khatik, Aged About 42 Years, Resident Of Khatikwara, Sagwara, District Dungarpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

(5 of 6) [CW-4073/2021]

2. The Joint Secretary , Finance (Excise) Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Excise Commissioner, Rajasthan, Rajasthan State Excise Department, 2, Gumaniwala, Panchwati, Udaipur , Rajasthan

4. The District Excise Officer, Dungarpur, Rajasthan.

----Respondents

For Petitioner(s) : Ms. Suhani for Mr. Himanshu Choudhary, through VC For Respondent(s) : Mr. Girish Sankhla

JUSTICE DINESH MEHTA

Order

15/02/2022

1. Mr. Girish Sankhla, learned counsel appearing for the

respondent - State, at the outset, submitted that the controversy

involved in the present writ petitions has been decided against the

petitioners by a Division Bench judgment dated 08.12.2020,

passed in D.B. Civil Writ petition No.10936/2020.

2. Learned counsel for the petitioners, is not in a position to

dispute the aforesaid position of facts and law. She,

however, submits that against the Division Bench judgment, an

SLP being SLP No.837-838/2021 (Het Ram Meel & Ors. Vs. The

State of Rajasthan & Ors.) is pending consideration before Hon'ble

the Supreme Court.

3. All these writ petitions are disposed of in terms of order

dated 08.12.2020, passed by the Division Bench of this Court in

D.B. Civil Writ Petition No.10936/2020.

4. Having regard to interim order passed by Hon'ble the

Supreme Court in the case of Het Ram Meel (supra), it is hereby

(6 of 6) [CW-4073/2021]

ordered that the petitioners would deposit the disputed amount

with the respondent - Excise Department within a period of four

weeks.

5. If that is done, the respondent No.3 - Department, on

petitioners' application, shall release the security amount and all

other applicable amount to the petitioners in accordance with law.

6. With the consent of the parties, it is hereby declared that

petitioners' rights will be governed by the decision to be given by

Hon'ble the Supreme Court in the case of Het Ram Meel (supra).

In case SLP No.837-838/2021 is decided in favour of the license

holder (Het Ram), on simple application being filed by the

petitioners, the respondents shall give effect to the same.

7. The stay application(s) also stand disposed of accordingly.

(DINESH MEHTA),J 77-86-pooja/-

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