Sahiram vs State Of Rajasthan
2022 Latest Caselaw 9584 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9518/2022

Sahiram S/o Shri Narpat Ram, Aged About 20 Years, By Caste Jat, Resident Of Village Parasara, District Nagaur (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Chief Secretary, Govt. Of Rajasthan, Jaipur (Rajasthan).

2. Principal Secretary, Finance Department, Govt. Of Rajasthan, Secretariat, Jaipur

3. Secretary, Finance, Revenue Department, Secretariat, Jaipur.

4. The Excise Commissioner, Govt. Of Rajasthan, Udaipur.

5. The District Excise Officer, Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. Raghvendra Mundel

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/07/2022

Learned counsel for the petitioner has submitted that

license for opening the liquor shop was issued to the

petitioner on 28.4.2022 and he started selling liquor from

29.4.2022. It is further submitted that the respondent -

Excise Department is demanding composite fees from the

petitioner for the whole month of April, 2022, whereas,

admittedly he has operated the liquor shop only for two

days in the month of April, 2022.

(2 of 2) [CW-9518/2022]

Issue notice. Issue notice of stay petition as well.

In the meantime, the respondent - Excise

Department is restrained from forcing the petitioner for

depositing the composite fees for the month of April,

2022.

However, the petitioner is required to pay the

composite fees for all the months after April, 2022.

(VIJAY BISHNOI),J

37-msrathore/-

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