Rajaram vs The State Of Rajasthan
2022 Latest Caselaw 7204 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6554/2022

Rajaram S/o Shri Banwari Lal, Aged About 36 Years, By Caste Bhaat, R/o Gandhely Tehsil Rawtsar District Hanumangarh. License Holder Of The Local Wine (Composite) Shop, Ward No. 27 To 34 Nagar Prishad, Hanumangarh Zone No. 7 Shop No. 2 Pin Code, 3102024, District Hanumangarh.

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Finance (Revenue) Department Of Excise, Government Of Rajasthan, Jaipur.

2. Director, Excise Department Of Rajasthan, Udaipur.

3. The District Collector, Hanumangarh, District Hanumangarh.

4. The District Excise Officer, Hanumangarh, District Hanumangarh.

5. The Excise Circle Inspector, Circle Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Parvesh Kumar Rawla for Mr. D.L. Rawla

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/05/2022

This writ petition is filed by the petitioner being aggrieved

with the letter of the District Excise Officer, Hanumangarh dated

30.04.2022 whereby, the petitioner has been asked to furnish any

alternate location for running composite shop of country made as

well as Indian made foreign liquor within a period of seven days.

Learned counsel for the petitioner has submitted that the

(2 of 2) [CW-6554/2022]

petitioner has not suggested any alternate location and the shop

in question is still operating.

In view of the fact that the shop in question is still

operating, I do not find any reason to interfere in this writ

petition, which is dismissed as such.

However, the petitioner is free to avail appropriate remedy,

in case, any adverse order is passed against him by the District

Excise Officer, Hanumangarh.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

212-AjaySingh/-

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