Champa Bai vs State Of Rajasthan
2022 Latest Caselaw 4481 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3267/2021

Champa Bai S/o Shri Gamer Singh, Aged About 46 Years, R/o

Bassi Jhunjawat, Baseetar Jhunjhawat, Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Finance

(Excise) Department, Government Of Rajasthan,

Secretariat, Jaipur.

2. The Joint Secretary, Finance (Excise) Department,

Government Of Rajasthan, Secretariat, Jaipur.

3. The Commissioner, Excise Department, Government Of

Rajasthan, Secretariat, Udaipur.

4. The District Excise Officer, Banswara.

----Respondents

For Petitioner(s) : Mr. Jayant Joshi For Respondent(s) : Mr. Girish Shankhla

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

22/03/2022

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 vs. State of

(2 of 2) [CW-3267/2021]

Rajasthan & Ors. (DBCWP No.10936/2020) and other

connected writ petitions.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J 101-Arun/-

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