Banwari Lal Daroga S/O Shri Kaloo ... vs State Of Rajasthan ...
2023 Latest Caselaw 4961 Raj/2

[2023:RJ-JP:23148]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14184/2020

Banwari Lal Daroga S/o Shri Kaloo Ram, Aged About 34 Years,
Resident Of 164, Nareda Ka Rasta, Moondiya Kalan, Tonk,
Rajasthan.
                                                                              ----Petitioner
                                           Versus
1.       State       Of      Rajasthan,          Through         Principal       Secretary
         Department Of Finance (Excise) Secretariat, Jaipur.
2.       Commissioner, Excise Department, Udaipur, Rajasthan
3.       Districrt Excise Officer, Tonk Rajasthan.
                                                                         ----Respondents

For Petitioner(s) : Mr. Shubham Saini for Mr. Rajendra Sing Tanwar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/09/2023

Learned counsel for the petitioner submits that the issue

involved in this writ petition is no more res integra and stands

resolved by a Division Bench Order of this Court, dated

08.12.2020, passed in D.B. Civil Writ Petition

No.10936/2020:Satveer Chaudhary Vs. State of Rajasthan

& Ors. and other connected matters whereby, the writ petitions

were dismissed.

However, this Court is informed that the Petition(s) for

Special Leave to Appeal (C) No(s).837-838/2021: Het Ram

Meel Etc. Vs. The State of Rajasthan & Ors. are pending

before the Hon'ble Apex Court of India wherein, some interim

[2023:RJ-JP:23148] (2 of 2) [CW-14184/2020]

order has been passed. It is requested that while dismissing the

writ petitions in view of the judgment of the Division Bench in case

of Satveer Chaudhary (supra), it may be made subject to

interim order(s)/final order of the Hon'ble Apex Court of India in

case of Het Ram Meel Etc. (supra).

Taking into consideration the contentions advanced by the

learned counsel for the petitioner, this writ petition is dismissed in

terms of order of this Court in case of Satveer Chaudhary

(supra). However, this order shall remain subject to interim

order(s)/final order passed by the Hon'ble Apex Court of India in

case of Het Ram Meel Etc. (supra).

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /36

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