MANISH SEHGAL Vs. EXCISE COMMISSIONER

JUDGEMENT

(1.) Petitioner was granted license for retail sale of Country Liquor at a particular location. Now, District Magistrate, Dehradun has asked the petitioner to shift his shop to some other location vide order dtd. 30/11/2021. Feeling aggrieved by District Magistrate's order, petitioner has approached this Court.

(2.) Since petitioner has a remedy to file Appeal under Sec. 11(1) of U.P. Excise Act, 1910, therefore, this Court is not inclined to entertain this writ petition.

(3.) Learned counsel for the petitioner submits that petitioner has made a representation to Excise Commissioner on 10/12/2021, which may be treated as Appeal.