Smt. Nandu Bai D/O Shri Devilal ... vs Union Of India ...
2023 Latest Caselaw 2211 Raj/2

[2023/RJJP/003187]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 8801/2019

Smt. Nandu Bai D/o Shri Devilal Wife Of Shri Bherulal, Resident
Of Bholu Post Badodiyakalan Tehsil Ramganjmandi District Kota.
                                                                     ----Petitioner
                                       Versus
1.       Union Of India, Through Dy. Narcotic Commissioner,
         Mahaveer Nagar-I, Jhalawar Road, Kota.
2.       District Opium Officer, Kota.
                                                                   ----Respondents

For Petitioner(s) : Mr. Birisingh Sinsinwar Sr. Advocate with Mr. H.S. Sinsinwar For Respondent(s) : Mr. Anand Sharma-UOI

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/02/2023

The instant writ petition has been filed by the petitioner

with the prayer to declare the action of the respondents in

denying the licence to him for cultivating the opium, as bad in law

and direct them to immediately issue licence for cultivating the

opium for the year 2018-19.

Counsel for the petitioner submits that a new

Notification dated 28.9.2022 has been issued by the Finance

Department. Counsel submits that he may be permitted to

withdraw the writ petition with liberty to the petitioner to make a

representation /application in the light of the new Notification

dated 28.09.2022.

Mr. Anand Sharma, counsel appearing for the

respondents Union of India, submits that he has no objection.

[2023/RJJP/003187] (2 of 2) [CW-8801/2019]

In view of the limited prayer of the counsel for the

petitioner, the writ petition is dismissed as withdrawn with liberty

to the petitioner to make a representation /application in the light

of the new Notification dated 28.9.2022.

It is expected from the respondents that in case any

representation /application is made by the petitioner, same be

considered and pass order within a period of two months of

presentation of representation/application, in accordance with the

provisions of law and the Notification.

(GANESH RAM MEENA),J

SharmaNK/73

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