NATASHA ZUTSI Vs. COLLECTOR/DISTRICT MAGISTRATE

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought following reliefs:-

(2.) Collector, Dehradun invited bids for grant of 'Beer shop' licence. Petitioner also submitted bid, however, her bid was rejected on the ground that the same is not in conformity with Clause 13 (a) of the Government Order dtd. 12/2/2021.

(3.) Clause 13 of Government Order dtd. 12/2/2021 provides that a bidder would be required to submit solvency certificate, which shall be of the value of 10% of the total revenue of the shop applied for. Sub-clause (a) of Clause 13 further provides that F.D.R of the same value, duly pledged in favour of District Magistrate, would be acceptable in place of Solvency Certificate.