Roshan Lal Patel vs State Of Rajasthan
2022 Latest Caselaw 4413 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 89/2021

Roshan Lal Patel S/o Navalaji, Aged About 38 Years, Baghpura, Udaipur.

----Petitioner Versus

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

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

3. District Excise Officer, Udaipur.

----Respondents

For Petitioner(s) : Mr. Rishabh Handa For Respondent(s) : Mr. Girish Shankhla

HON'BLE MR. JUSTICE VIJAY BISHNOI Order

21/03/2022

Learned counsel for the parties have submitted that the

controversy involved in this writ petition is squarely covered by

the decision dated 12.01.2021 rendered by this Court in Pushkar

Lal Nai vs. State of Rajasthan (SB Civil Writ Petition No.

10867/2020) and other connected matters.

In view of the above, this writ petition is dismissed in terms

of the judgment dated 08.12.2020 passed by the Division Bench

of this Court at Jaipur Bench in Satveer Chaudhary and other

connected writ petitions (supra).

Stay petition also stands dismissed.

(VIJAY BISHNOI),J 3-Arun/-

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