WPMS/974/2020
2021 Latest Caselaw 1104 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
          ON THE 23RD DAY OF MARCH, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (M/S) No. 974 of 2020

BETWEEN:

Mr. Avtar Singh.                              ..........Petitioner
        (By Mr. Shobhit Saharia, Advocate)

AND:
State of Uttarakhand and others.              ....Respondents
        (Mr. T.S. Phartiyal, Additional C.S.C. for the State of
        Uttarakhand)


                         JUDGMENT

Petitioner is aggrieved by the order passed by Collector, Dehradun, whereby he has been asked to deposit certain amount as excise dues.

2. Since the order passed by Collector, Dehradun is appealable under Section 11 (1) of U.P. Excise Act, 1910, therefore, this Court is not inclined to entertain this writ petition.

3. Accordingly, the writ petition is dismissed on the ground of alternative remedy, with liberty to petitioner to approach the appropriate forum within one week from today.

4. For a period of one week, no coercive steps shall be taken against the petitioner.

(MANOJ KUMAR TIWARI, J.) Arpan