Smt. Sarma Devi W/O Shri Madan Lal ... vs The State Of Rajasthan
2023 Latest Caselaw 1358 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17309/2022

Smt. Sarma Devi W/o Shri Madan Lal Kumawat
                                                                  ----Petitioner
                                   Versus
The State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. R.B. Mathur, Sr. counsel assisted by Mr. Nikhil Simlote, Adv.

Mr. Salim Khan Gori, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

02/02/2023

Counsel for the petitioner submitted that the issue involved

in this writ petition has been considered by this Court in the

matter of Pushpa Devi Vs. The State of Rajasthan (S.B. Civil Writ

Petition No.1385/2023) wherein on 23.01.2023, the following

order was passed:-

"Mr. R.B. Mathur, Sr. Adv., assisted by Ms. Falak Mathur appearing on behalf of the petitioner submits that the excise inspector has no jurisdiction to issue the order of recovery against the petitioner based on the audit objection. Counsel relied upon the judgment passed by the Hon'ble Supreme Court in the matter of State of Bihar & Ors. Vs. Industrial Corporation Pvit. Ltd. & Ors. reported in (2003)11 SCC 465.

In that view of the matter, issue notice to the respondents, returnable by six weeks.

Meanwhile, no coercive action shall be taken against the petitioner."

In that view of the matter, issue notice to the respondents

returnable by six weeks.

                                                                          (2 of 2)                       [CW-17309/2022]



                                          List   this   matter      alongwith         S.B.      Civil   Writ   Petition

No.1385/2023 after six weeks.

Meanwhile, no coercive action shall be taken against the

petitioner.

(INDERJEET SINGH),J

JYOTI /80

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