Suresh Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 1046 Raj

[2023/RJJD/002215]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19568/2022

Suresh Kumar S/o Shri Mehara Ram, Aged About 22 Years, By Caste Jat, R/o Bhana Magara, Karana Dandali Barmer (Raj.).

----Petitioner Versus

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

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

3. District Excise Officer, Excise Circle, Barmer.

----Respondents

For Petitioner(s) : Mr. Hanuman Singh For Respondent(s) : Mr. Sandeep Shah, AAG & Sr. Advocate assisted by Ms. Akshiti Singhvi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment/Order

25/01/2023

Learned Additional Advocate General, at the outset, submits

that all the demand notices/orders impugned and under challenge

in this writ petition may be treated as show cause notice to the

petitioner. He submits that the petitioner may file his

response/reply/representation against the notice/order within a

period of four weeks from today whereupon, the respondents shall

proceed in accordance with law. Learned AAG further submits that

all consequential proceedings including attachment orders in

pursuance of the demand notices/orders in the instant writ

petition shall stand withdrawn.

[2023/RJJD/002215] (2 of 2) [CW-19568/2022]

Learned counsel for the petitioner has no objection to the

aforesaid submission and prays that the instant writ petition

maybe disposed of in the aforesaid terms.

In view thereof, this writ petition is disposed of in terms of

submission made by learned AAG.

The pending applications also stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 12-Shahenshah/-

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