LALLAN SINGH Vs. STATE OF CHHATTISGARH & ORS.

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