KAMATA PRASAD CHOBEY Vs. STATE OF C.G.

JUDGEMENT

(1.) BY filing Writ Petition No. 3859/2003 under Article 226/227 of the Constitution of India the petitioner Lallan Singh who is licencee 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 'Dry-day' 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 licencee 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. 3931/2003 under Article 226/227 of the Constitution of India the petitioner Kamta Prasad Choubey who is licencee of the liquor shops situated at Kunkuri Group District - Jashpur Nagar has challenged the order dated 14-11-2003 passed by Respondent No. 2, Collector, Jashpur Nagar, 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.