SHASHIBALA BANSAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he was allotted a license for retail sale of Indian Made Foreign Liquor at Cheela Kunau, Tehsil Yamkeshwar, District Pauri Garhwal for the Financial Years 2021-22 and 2022-23, but owing to certain reasons, petitioner is facing difficulty in running the shop.

(2.) Learned counsel for the petitioner has referred to a letter dtd. 20/12/2021 issued by District Magistrate, Pauri Garhwal to Secretary, Excise, Government of Uttarakhand, wherein District Magistrate has highlighted the difficulties faced by petitioner and has also referred to Government Order dtd. 30/1/2021, particularly Clause No. 35 thereof, which provides for constitution of a Committee for resolving the difficulties faced by a Excise licensee.

(3.) After arguing for a while, learned counsel for the petitioner confines his prayer and submits that writ petition be disposed of with a direction to Secretary, Excise to consider the letter issued by District Magistrate and take appropriate decision thereupon at the earliest.