AMIT SAJWAN Vs. EXCISE COMMISSIONER

JUDGEMENT

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

(2.) According to the petitioner, in the year 2005, he was permitted to open a country liquor shop at Zero Point, Kempty Road, Mussoorie, District Dehradun and the shop was opened by him on 6/6/2005, but after nine days, Competent Authority asked petitioner to close the shop and shift it to some other location. It is further, the case of the petitioner that he complied with the direction of Competent Authority and opened the shop at other location on 23/6/2005, but vide order dtd. 14/7/2005, he was again asked to close the shop and shift it to new location. Thus, according to him, he could run the shop only for about one month, therefore, he is entitled to refund of the amount paid by him as license fees/excise duty.

(3.) Since a certificate for recovery of Rs.11,89,477.00 was issued against petitioner, therefore, he filed Writ Petition (M/B) No. 1200 of 2005, which was disposed of vide order dtd. 27/10/2005 with liberty to him to approach the Competent Authority for seeking remission/refund or compensation as the case may be, with a direction to the Competent Authority to decide petitioner's application within one month.