HIMALAYAN DISTILLERS Vs. STATE OF UTTARANCHAL AND ANOTHER

JUDGEMENT

(1.) (Oral) - Heard Mr. B.P. Nautiyal, Senior Advocate assisted by Mr. Jayvardhan Kandpal, Advocate for the petitioner and Mr. Subhash Upadhyay, Brief Holder for the State of Uttarakhand.

(2.) The petitioner has filed present writ petition before this Court challenging the order dated 23.10.2001 passed by the Excise Commissioner, Uttaranchal, Dehradun by which the licence given to the petitioner for opening a distillery was cancelled and also order dated 5.3.2002 whereby his revision against the said order was dismissed.

(3.) This matter pertains to the year 2001-02. In this case counter affidavit and rejoinder, affidavit have already been exchanged between the parties.