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Satyam Singh Rajput Son Of Devi ... vs The State Of Rajasthan ...
2023 Latest Caselaw 1051 Raj/2

Citation : 2023 Latest Caselaw 1051 Raj/2
Judgement Date : 31 January, 2023

Rajasthan High Court
Satyam Singh Rajput Son Of Devi ... vs The State Of Rajasthan ... on 31 January, 2023
Bench: Mahendar Kumar Goyal
                                   [2023/RJJP/001038]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 165/2022

                                   Satyam Singh Rajput Son Of Devi Singh, Aged About 28 Years,
                                   Resident Of Aravali Nagar, Karauli, District Karauli (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         The State Of Rajasthan, Through Secretary, Finance
                                              (Excise) Department, Govt. Secretariat, Jaipur (Raj.)
                                   2.         The Excise Commissioner, Udaipur, Rajasthan.
                                   3.         The Additional Excise Commissioner, Bharatpur Division,
                                              Bharatpur, Rajasthan.
                                   4.         The District Excise Officer, District Karauli (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Pushpendra Kumar Pandey For Respondent(s) : Mr. R.P. Singh, AAG with Mr. Jaivardhan Singh Shekhawat, Mr. Chandra Vikram Singh, Mr. Lakshya Dadhich

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

31/01/2023

Learned counsel for the petitioner prays for withdrawal of the

writ petition with liberty to avail the alternative remedy available

under the law.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this writ petition is dismissed accordingly

with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Sudha/51

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