KAMTA PRASAD CHOUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) by filing Writ Petition No. 3859/2003 under Article 226/227 of the Constitution of India the petitioner lallan singh who is licensee of the liquor shop situated at ratanpur, district-bilaspur has challenged the order dated 19-11-2003 passed by respondent No.2, collector, bilaspur, declaring 4th of December, 2003 as 'dryday' and for closer of the wine shops on account of counting of the votes of assembly elections.

(2.) by filing Writ Petition No. 3891 /2003 under Article 226/227 of the Constitution of India the petitioner ashok singh, who is licensee of the liquor shop situated at navagarh, district janjgir champa has challenged the order dated 21-11-2003 passed by respondent No.2, collector, janjgir champa, declaring 4th of December, 2003 as 'dry-day' and for closer of the wine shops on account of counting of the votes of assembly elections.

(3.) by filing Writ Petition No. 3946/2003 under Article 226/227 of the Constitution of India the petitioners Ajay sharma and ashok kumar raut who are licensee of the liquor shops situated at lakhanpur, Bhatgaon and Soorajpur, District - Surguja and baikunthpur in district-korea have challenged the orders dated 21-11-2003 passed by respondent No.2, collector, korea and respondent No.4 collector, surguja, declaring 4th of December, 2003 as 'dryday' and for closer of the wine shops on account of counting of the votes of assembly elections.